Patna High Court - Orders
Manvendra Kumar Singh @ Manvendra Kumar ... vs The State Of Bihar on 2 March, 2020
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.10047 of 2020
Arising Out of PS. Case No.-644 Year-2019 Thana- BETTIAH CITY District- West
Champaran
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Manvendra Kumar Singh @ Manvendra Kumar @ Manvendra Singh, aged
about 42 years, Male, S/o Late Bhartendu Singh, R/o Village- Purni Bazar
Narkatiaganj, P.S.- Shikarpur, District- West Champaran.
... ... Petitioner/s
Versus
The State of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Manindra Kishore Singh, Advocate
For the Opposite Party/s : Mrs.Anita Kumari Singh
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CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 02-03-2020Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner apprehends his arrest in connection with Bettiah Town P.S. Case No. 644 of 2019 registered for the offences punishable under Sections 406, 420, 467, 468, 471, 472, 120B/34 of the Indian Penal Code.
The prosecution case as stated in the self-statement of the informant in brief is that the informant who lhappens to be the S.H.O. of Town P.S. Bettiah alleging therein that on 29.08.2019 at about 12:30 hours when he along with other police personnel was going for special raid and when at 12:50 hours, he reached near the house of Madan Mohan Tiwari Patna High Court CR. MISC. No.10047 of 2020(2) dt.02-03-2020 2/3 situated at Surpiya Cinema road hesaw some people are quarreling and shouting at each other. He along with police personnel reached there and inquired about the quarrel then one person namely Samshad Alam told him that one company Swarn India Multi Estate Credit Cooperative Society Ltd. with headquarter at Muzaffarpur is situated on the third floor of the house of Madan Mohan Tiwari and this company is engaged in financial business including fixed deposit, recurring deposit and daily deposit and he also deposited Rs.3,00,000/- and they are not payng his maturity amount. The said company is working like a bank and for that Director, Managing Director, Branch Manager and Field Officers are working. He also alleged that they are not returning the maturity amount of many poor people who have deposited their money with the company. On further inquiry, he found that several persons have been employed in the said branch. Thereafter, the informant seized several articles including Monitors, C.P.Us., Printers, Floppy Disks, Maturity Register and several other registers from the branch and accordingly, seizure list was prepared.
Learned counsel for the petitioner submits that the petitioner is innocent and has committed no offence. The Patna High Court CR. MISC. No.10047 of 2020(2) dt.02-03-2020 3/3 allegation against the petitioner is completely false and fabricated. As a matter of fact, the petitioner has not been appointed as a marketing head at Bettiah Branch and in this respect, there is no any documents available on record. There is no specific allegation against the petitioner. Learned counsel for the petitioner further submits that the petitioner had given resignation letter on 05.01.2017, which was accepted by the Company. Learned counsel for the petitioner further submits that the petitioner has got no any criminal antecedent.
In the facts and circumstances of the case, let the above named petitioner be released on bail, in the event of arrest or surrender before the learned Court below within a period of six weeks from today, on furnishing bail bond of Rs. 20,000/- (twenty thousand) with two sureties of the like amount each to the satisfaction of Chief Judicial Magistrate, West Champaran, Bettiah in connection with Bettiah Town P.S. Case No. 644 of 2019, subject to the condition as laid down under Section 438(2) of the Cr.P.C.
(Anjani Kumar Sharan, J) Nasimul/-
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