LAWS(JHAR)-2013-12-125

RAVINDRA KUMAR Vs. STATE OF JHARKHAND

Decided On December 19, 2013
RAVINDRA KUMAR Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State as also learned counsel for the complainant-informant.

(2.) Petitioner has been made accused for the offence under Sections 406, 420, 323, 506, 379 and 120B of the Indian Penal Code, in connection with Lalpur P.S. Case No.149 of 2013, corresponding to G.R. No.2876 of 2013.

(3.) The complainant-informant and the petitioner are engaged in real state business and from the complaint petition, on the basis of which the police case was lodged, it appears that there was some transaction between the parties with respect to a big plot of land, in which it is alleged that even after taking money from the complainant, only part of land was transferred and remaining part of the land was not transferred.