D.P.SINGH, J. - (1.) HEARD the parties.
(2.) THE present miscellaneous petition has been filed by the petitioner Jagu Mal @ Jagdish Ray against the order dated 31.8.2000 by which the prayer of the petitioner to discharge him has been rejected. The petitioner has preferred this miscellaneous petition on the grounds that in the FIR itself no allegation has been made out that he acted in any manner to induce the complainant -informant to hand over the business to Braj Kumar Madhyan said to be his son - in -law with whom he has been made accused in Pakur (M) P.S. Case No. 104 of 1999. The learned Counsel for the petitioner pointed out that even in the fard beyan the O.P. No. 2 Jagdish Kumar has asserted that the business was handed over to said Braj Kumar Madhyan on certain conditions in which the petitioner has agreed to act as arbitrator vide para 14 of the said agreement whenever a dispute arose between the parties.
(3.) MY attention was drawn towards the facts that even in the fardbeyan it has been stated that the accounts of the business has been cleared till the month of December, 1997 and the dispute arises only for next eight months. Therefore the petitioner may be exonerated of the charges and discharged from the liabilities.;