MUKESH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned APP for the State and learned counsel for the opposite party no.2.

(2.) The petitioner apprehends arrest in connection with Complaint Case No. 1351 (C) of 2017 dated 19.12.2017 instituted under Sections 406/420/467/468/120/34 of the Indian Penal Code.

(3.) The petitioner is accused of having enticed the husband of the complainant-opposite party no. 2 and got the sale deed of his land registered in his favour.