- (1.) Heard the learned counsel for the petitioners and the learned counsel for the State.
(2.) The petitioners are accused in a case registered under Sections 420/467/468/471/427 and 120B of the I.P.C.
(3.) Mr. A.K. Kashyap the learned Sr. counsel appearing for the petitioner has submitted that they are innocent and they have not committed any offence. It is also submitted that there was an agreement in writing for sale of the land in question to the informant party but inspite several notices the informant did not turn up and furthermore from the attitude of the informant company it appears that the company is not interested to purchase the land. It is also submitted that the petitioner are ready to refund the amount as alleged in the F.I.R.. It is also contended that all the relevant documents such as deeds, rent receipt etc. relating the land was handed over to the informant for examination and verification and after the verification, the informant has entered into an agreement for sale. This case is purely of civil nature and it cannot be said that the accused persons have committed any offence. Therefore, the petitioners are entitled to get anticipatory bail.;