AMLENDU DAS Vs. STATE OF JHARKHAND & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners apprehending their arrest in connection with the case registered under Sections 420/406/34 IPC have prayed for grant of anticipatory bail.

(3.) The prosecution case, in brief, is that the petitioner No.1 proposed to sell the share of his land admeasuring area 4 Bigha 4 Katha 14 Dhur on consideration amount of Rs.6,20,000/- to the informant. On 29.09.2012, the informant paid Rs.3,70,000/- to the petitioner No.1 in presence of the witnesses. On 02.10.2012, he paid him Rs.1,10,000/- and on 03.10.2012, he paid him Rs.45,000/- in presence of the witnesses. It was decided that rest of Rs.95,000/- would be paid on the date of registry, but the petitioner No.1 is not ready to execute registry of the land at the instigation of his son petitioner No.2. On 03.04.2016, a Panchayati was also held in which the petitioners have admitted that they have taken Rs.5,25,000/- from the informant for sale of the land and they requested 7 days' time to execute registry of the land, but with some dishonest intention, they are not ready to execute the registry of the land.