ANANT BIJAY SINGH, J. - (1.) Since both the anticipatory bail applications arise out of one and the same case, hence they are taken up together and disposed of by common order.
(2.) The petitioners are apprehending their arrest in connection with C.P. Case No. 33 of 2016 for the offence under sections 323, 420, 506 and 34 of the Indian Penal Code.
(3.) The prosecution case, in short, is that the petitioners along with his associates entered into an agreement with the complainant for sale of 70 acres of land within Mouza Shitalpur, Mouza No. 177, Khata No. 52,84, 71, 85, 73, 37 and other khatas and received Rs. Three lakhs but they did not got the sale deed executed nor replied the notice dated 10.12.2016. It is also alleged that prior to execution of agreement to sale, petitioners entered into an agreement for sale dated 18.02.2014 with the Royal Enterprizes with respect to the same land.;