ABHA BHATTACHARJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the applicants and learned A.P.P. for the State.

(2.) This anticipatory bail application has been filed on behalf of the abovenamed applicants seeking anticipatory bail in connection with Adityapur P.S. Case No.271 of 2021 registered under Ss. 323, 324, 379, 384, 406, 420, 425, 467 and 471 of the Indian Penal Code pending in the court of learned Chief Judicial Magistrate at Saraikella.

(3.) As per the prosecution version, the accused agreed to sell the property in question in consideration of Rs.85.00 lakhs to the complainant with certain terms and conditions. The accused- Abha Bhattacharjee set the terms, after receiving an amount of Rs.53.00 lakhs in advance and on 10/8/2013, an Agreement was executed to that effect. Subsequently, the sale deed was executed, showing consideration of Rs.12,56,980.00. After execution of the sale deed, the accused had delivered possession of the property in question to the complainant. The accused- Abha Bhattacharjee had received an extra amount of Rs.11,14,501.00, which was against the terms of Agreement. After taking delivery of the property in question, the name of the complainant was also mutated before the concerned Authorities. Accordingly, this FIR was lodged.