- (1.) Heard learned counsel for the parties. Petitioners are accused in a case registered under Sections 323 & 420/34 of the Indian Penal Code.
(2.) It is alleged in the complaint that the petitioners had taken Rs.2 lakhs in advance from the complainant against sale of a piece of land. During verification the complainant could learn that the land is not free from encumbrances and forest officials have raised objection.
(3.) It is submitted that the petitioners are ready to refund the advance amount, subject to final decision of the case, to the informant but one month time may be allowed. Learned counsel for the State has raised no objection if the amount is refunded to the complainant.;