- (1.) The petitioners are apprehending their arrest in connection with Complaint Case No. 1003 of 2015 for the offence under sections 420/34 of the Indian Penal Code.
(2.) It appears that under order dated 23.08.2016, the matter was referrred to JHALSA, Ranchi for mediation but the mediation has failed and the matter was to be heard on merit and accordingly, the matter is being heard on merit.
(3.) The prosecution case, in short, is that the land as mentioned in para 1 of the complaint petition over which a house was situated belonged to the complainant to which she agreed to sale to the petitioners on consideration amount of Rs. 61 lakh. It is further alleged that petitioner no. 1 advanced Rs. 20,11,000/­ to the complainant and an agreement was executed in between the parties with condition that petitioners shall pay rest money till 27.12.2014 and shall get the sale deed executed. On 15.01.2015 the petitioners paid Rs. 24,89,000/­ only to the complainant and got a sale deed executed for 8 decimal land stating that they shall soon pay rest Rs. 16 lakh and shall get sale deed for the rest land. It is further alleged that the petitioners cheated the complainant and took the key of the house for the cleaning of the house but neither they paid the rest amount nor got the sale deed executed for the rest land and with intention to cheat her took possession over the rest land area 2.25 decimal of the complainant and not paying the rest consideration amount Rs. 16 lakh to the complainant.;