Patna High Court - Orders
Vikash Chandra Ravi vs State Of Bihar & Anr on 3 July, 2018
Author: Vinod Kumar Sinha
Bench: Vinod Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.31821 of 2018
Arising Out of PS.Case No. -132 Year- 2017 Thana -ISLAM PUR District- NALANDA
(BIHARSHARIFF)
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1. Vikash Chandra Ravi, Son of Chhathu Rabidas, Resident of Mohalla-
Rastriyaganj, P.S.- Phulwari Sharif, Town Phulwari Sharif, and District-
Patna.
.... .... Petitioner/s
Versus
1. The State of Bihar.
2. Prabhat Kumar, Branch Manager, Nalanda Central Co-operatve Bank
Limited Branch- Islampur, Dist- Nalanda.
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Akhilesh Dutta Verma
For the Opposite Party/s : Mr. Sri Suresh Prasad Singh
Fro the Central Co-operative Bank : Mr. Bindhyachal Rai
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CORAM: HONOURABLE MR. JUSTICE VINOD KUMAR SINHA
ORAL ORDER
4 03-07-2018Heard the parties.
The petitioner is apprehending his arrest in connection with Islampur P.S.Case nO.132 of 2017 registered for offences punishable under Sections 406/420 of the Indian Penal Code.
Allegation against the petitioner as per FIR is that Kumar Rabi in the knowledge of his father after making wrong entry and has caused loss of Rs.13 lac and odd to the Co-operative Bank. Name of the petitioner has transpired during the investigation.
Submission of the learned counsel for the petitioner is that his name transpired in the supervision note and except that he was Manager and nothing specific has been attributed against the Patna High Court Cr.M isc. No.31821 of 2018 (4) dt.03-07-2018 2/2 petitioner. It is also submitted that the main allegation is against Kumar Rabi and his father.
Heard learned A.P.P. and the learned counsel for the Co- operative Bank. They have opposed the prayer for bail stating that he was Manager in the Bank and without his knowledge no transaction can be made, as such he is also responsible in that.
Having heard both sides and in view of the facts and circumstances, as stated above, let the petitioner surrender before the learned court below within a period of four weeks from the date of receipt of the order and on surrender he will be released on bail in connection with Islampur P.S.Case no.132 of 2017 dated 2.5.2017 till submission of the charge-sheet and further condition that he has to co-operate in the investigation of the case and appear before the police as and when required and once the charge-sheet is submitted against the petitioner and the case has been found true against him, he will make prayer for regular bail, which will be considered on the basis of materials available on the record at that time.
With the aforesaid direction, this application is disposed of.
(Vinod Kumar Sinha, J) chn/-
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