- (1.) Heard learned counsel for the petitioners and learned counsel for the State. Petitioners are apprehending their arrest in connection with the case registered under Sections 468, 420, 384, 120B of the Indian Penal Code.
(2.) The prosecution case is that complaint filed by Ramesh Kumar Sahu alleging that Janki Devi the mother of complainant had purchase 12 decimal of land from Mahru Hajam and Jago Hajam by virtue of registered sale deed dated 30.11.2004. After purchase Janki Devi had applied for mutation in her name which was allowed. Recently Janki Devi came to know that accused Makbul Ahmad Khan under a conspiracy with other accused persons has executed sale deed for an area 4 decimal in favour of Ram Prasad Sao and for an area 4 decimal in favour of Tipan Sao on 24.12.2013. The witnesses met with Pokraj Sao and Bhim Sao who told them that they would take 4 lakhs from Janki Devi.
(3.) Thereafter they shall executed sale deed in favour of Janki Devi. In this way the accused persons had demanded rangdari from Janki Devi.;