- (1.) HEARD the parties.
(2.) THE present petition has been preferred by the petitioner Dr. Jai Kumar Singh against the order dated 21.4.2006 by which his prayer for discharge has been refused by the trial court in complaint case no. 711 of 2002. According to the learned counsel for the petitioner the entire complaint case was misconceived and false and concocted. It is further submitted that the complainant O.P. No 2 has brought this case just to pressurize the petitioner for wrongful gain. In this context, my attention way drawn towards the order dated 24.10.2007 passed by this Bench by which the O.P. NO.2 having appeared preferred not to file any counter affidavit and failed to bring on record the copy of the demand drafts by which he has handed over money to the petitioner from his own funds.
(3.) ACCORDINGLY , the learned counsel submitted that the petitioner is being dragged unnecessarily in the present case who has validly transferred the land in question. As such, the impugned order be set aside and the present petition allowed.;