- (1.) We have heard the learned counsels for the parties.
(2.) Leave granted.
(3.) The allegation against the appellant on the basis of which proceedings under Sections 420, 467, 468, 471 and 34 of the Indian Penal Code, 1860 have been initiated is that in the affidavit enclosed to the sale deed the appellant had shown the location of the land 50 mtrs. inside from the National Highway whereas the land is adjacent to the National Highway. In this manner, it is alleged, inadequate amount of stamp duty had been paid.;