- (1.) The petitioner is an accused in a case registered under Sections 406, 420 and 34 I.P.C. in connection with Bariatu P.S. Case No. 7 of 2011 (G.R. Case No. 44 of 2011), pending in the Court of CJM, Ranchi.
(2.) It reveals from the written report that the accused persons including the petitioner assured that the property standing in the name of Smt. Rup Kumari Tiwari shall be transferred in the name of Vijay Kumar Agrawal in whose firm the informant is employed.
(3.) After giving such assurance the accused persons had realized Rs. 65 Lakhs out of which Rs. 25 Lakhs was taken by this petitioner, but the land was not transferred in the name of Vijay Kr. Agrawal and the money was also misappropriated.;