- (1.) The petitioners are accused in a case registered under Sections 420, 406, 467, 468, 471 and 120B I.P.C.
(2.) It reveals form the written report that the petitioners executed an agreement for sale in favour of the informant against sale of land which was standing in the name of Madan Mohan Sood. On the basis of that agreement, the informant executed another agreement in favour of another purchaser. When the land was transferred to the actual purchaser by the actual landlord, this dispute has been arose between middlemen and this case has been instituted.
(3.) It is submitted that the land has already been sold to the actual purchaser by the actual landlord and this case has been instituted only because the informant who was a middleman has been debarred from getting settled commission.;