RONGON MUKHOPADHYAY,J. - (1.) Heard Mr. Afaque Rashidi, learned counsel appearing for the petitioners and Mr. Suraj Singh, learned counsel appearing for the opposite party No. 2.
(2.) In this application, the petitioners have prayed for quashing of the entire criminal proceedings in connection with Kotwali P.S. Case No. 685 of 2012 including the order dated 24.11.2012 passed by the learned Chief Judicial Magistrate, Ranchi whereby and where under cognizance has been taken for the offences punishable under Sections 406, 420 and 120B of the Indian Penal Code.
(3.) A First Information Report was instituted in which it was alleged that for the purposes of sale of the land belonging to the petitioners an amount of Rs. 5,00,000/- was paid in advance by the informant. The entire transaction was worth Rs. 53,31,000/-. It has been alleged that the accused persons had further induced the informant to hand over an amount of Rs. 5,00,000/-. It has been alleged that although 10,00,000/- was taken from the informant but neither the sale deed was executed nor the amount of Rs. 10,00,000/- was returned back.;