ANANT BIJAY SINGH,J. - (1.) The petitioners are apprehending their arrest in connection with Deoghar (Town) P.S. Case No. 84 of 2016, corresponding to G.R. No. 197 of 2016 for the offence under sections 406, 420, 467, 471, 34 of the Indian Penal Code.
(2.) The case of complainant, in short, is that the petitioners approached the informant for transfer of a piece of land, prescription has been given in para 2 of the complaint petition, accordingly a sale deed was executed on 24.05.2014 and registered on 26.05.2014. It is further alleged that when the informant came to know that the property sold to him is mortgaged with State Bank of India and when the informant wen to the petitioners, the accused persons threatened the informant. It is further alleged that the accused persons neither made payment to the concerned bank nor the mortgage has been redeemed. It is further alleged that the intention of the petitioners were to cheat the informant from very beginning and in this way the accused persons, by committing forgey, procured an amount of Rs. 5 lakhs from the informant. On the basis of these allegations, the instant case has been filed.
(3.) It appears that on 10.07.2017 the parties were physically present before this Court and possibility of reconciliation was made but the same was failed and the matter was to be heard on merit and accordingly, the same is hereby heard on merit.;