MOHAMMAD SAJID Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Complaint Case No. 1398 of 2013, corresponding to T.R. No. 303 of 2016 for the offence under sections 420 of the Indian Penal Code.

(2.) The prosecution case, in short, is that, on 04.01.2012 the petitioner Md.Sajid executed an agreement for sale in respect of the lands measuring an area of 2.10 Acres under Khata No. 80, plot No. 1237 of Mauza Lkhari Giridih (T) P.S. Further, both parties mutually fixed the price and the entire cost of the lands as mentioned in the agreement for sale dated 04.01.2012 comes to 10.50,000/-. It is further alleged that the petitioner received total amount of Rs. 8,72,000/- from the complainant on various dates. Further, the petitioner executed 60.89 decimals of land in favour of the complainant but refused to execute registered sale deed in favour of the complainant. Further, at present the valuation of the land is increased and the petitioner dishonestly reused to execute sale deed of the remaining rest land in favour of the complainant.

(3.) It appears that under order dated 03.07.2017, the matter was referred to the Secretary-cum-Coordinator, D.L.S.A, Giridih.