Agam Kumar @ Agam Kumar Umang vs The State Of Bihar on 11 January, 2018

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Patna High Court - Orders

Agam Kumar @ Agam Kumar Umang vs The State Of Bihar on 11 January, 2018

Bench: Ashwani Kumar Singh

                  IN THE HIGH COURT OF JUDICATURE AT PATNA
                                 Criminal Miscellaneous No.704 of 2018
                   Arising Out of PS.Case No. -304 Year- 2017 Thana -BUDDHACOLONY District- PATNA

               ======================================================
               Agam Kumar @ Agam Kumar Umang S/o Rajendra Muni Lal @ Muni,
               Branch Manager, Nirmal Bang Commodities Private Limited having its
               office at 304/305, Grand Plaza, P.S.- Kotwali, District- Patna-800001
               (Bihar).
                                                                              ....   ....   Petitioner
                                                     Versus
               The State of Bihar                                      ....    .... Opposite Party
               ======================================================
               Appearance :
               For the Petitioner/s           :     Mr. Dhanendra Chaubey, Advocate
               For the Opposite Party/s       :     Mr. Atul Chandra, APP
               ======================================================
               CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
               ORAL ORDER


2 11-01-2018

Heard learned counsel for the petitioner and learned counsel for the State.

The petitioner seeks pre-arrest bail in connection with Buddha Colony P.S. Case No. 304 of 2017 registered under Sections 406 and 420 read with 34 of the Indian Penal Code as well as section 138 of the Negotiable Instruments Act.

It is submitted by the learned counsel for the petitioner that the petitioner has neither received money from the informant nor cheated him nor gave cheque, which was Patna High Court Cr.M isc. No.704 of 2018 (2) dt.11-01-2018 2 dishonoured, hence, the ingredients of the offences alleged under Sections 406 and 420 read with 34 of the Indian Penal Code and Section 138 of the Negotiable Instruments Act are not attracted against the petitioner. He submitted that if the informant had any grievance regarding the allegations made in the FIR, he ought to have made his complaint before the Security Exchange Board of India (SEBI) because SEBI is the regulatory body for taking action in such matters.

Learned counsel for the State opposed the application for grant of pre-arrest bail to the petitioner.

Considering the nature of allegations and the submissions made above, in the event of arrest or surrender in the court below within six weeks from today, the petitioner is directed to be released on bail on furnishing bail bond of Rs. 10,000/- (rupees ten thousand) with two sureties of the like amount each to the satisfaction of the learned Judicial Magistrate-1st Class, Patna in connection with Buddha Colony P.S. Case No. 304 of 2017 subject to the conditions as laid down under Section 438(2) Cr. P.C. (Ashwani Kumar Singh, J.) Sanjeet/-

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Patna High Court - Orders