- (1.) Heard learned counsel for the petitioners and learned A. P. P. for the State.
(2.) The petitioners are apprehending his arrest in P. C. Case No. 82 of 2010 for the offences alleged under Sections 341, 354, 420, 392, 386, & 427 of the I.P.C.
(3.) The complaint petition was lodged by one Sanjay Das who allegedly purchased a shop from the petitioners and alleged that the petitioners have demanding more money from the complainant and due to which the occurrence took place between the complainant and the petitioners.;