PRAMODH SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The instant interlocutory application has been filed with a prayer for grant of special leave under section 378(4) of the Code of Criminal Procedure to present this appeal.

(3.) Learned counsel for the appellant submits that the allegation against the appellant is that the appellant approached the complainant for a friendly loan of Rs.2,50,000/- with a promise to return the same within six months and the said amount of Rs.2,50,000/- was paid by the complainant to the accused and agreement was also executed on the same day. After lapse of six months, the complainant demanded his due amount but the accused person requested for another three months' time to return the amount. After the extended period of three months, the complainant went to the house of the accused person and the accused person denied to return the money and threatened the complainant of dire consequences and also slapped him. Further, the accused person sold a piece of land to the wife of the complainant on 27.03.2008 for a total consideration amount of Rs.1,90,000/- but the accused later on, sold the land to some other person also and when the complainant went to the land for making boundary, the second purchaser of the land from the accused person prevented him from doing any construction over the land.