(1.) Heard learned counsel for the parties.
(2.) Apprehending his arrest in connection with Complaint Case No. 704 of 2017 instituted under Ss. 420/406/504/506 of the Indian Penal Code, the petitioner has moved this Court for grant of privilege of anticipatory bail.
(3.) It appears that the complainant was in need to purchase some land on behalf of one M/s. Arcelor Mittal India Pvt. Ltd. for the purpose of development of forest and an agreement was also executed between the complaint and petitioner. It is alleged that at the time of agreement, the petitioner took Rs.50,000.00 as advance and later on he has also received Rs.40,00,000.00 on different dates through cash and cheques. Later on the complainant came to know that the land under agreement was Gairmajarua and could not be validly sold. Hence, he issued a legal notice to the petitioner cancelling the agreement and asked for return of advance money to which he did not pay any heed. Hence, complaint case was lodged.