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Judgment
Heard learned counsel for the petitioner and the learned A.P.P. for the State.
The petitioner seeks bail in connection with Sitamarhi (Mehsaul OP) P.S. Case No.124 of 2017 registered under Sections 406, 420, 467, 468 and 471 / 34 of the Indian Penal Code besides Sections 3, 4 and 5 of the Prize Chits and Money Circulation Scheme (Banning) Act, 1978 and Section 7(2) of the Bihar Protection of Interest of Depositors (in Financial Establishment) Act, 2002.
The accusation is that on receiving secret information about running the non financial company in the name of Samraddh Jeevan at Dumra Road Rajopatti, the informant Nivedita Kumari, the Senior Additional District Collector, Banking, Sitamarhi, alongwith other officials reached there and found Mani Kant Singh (Member Head) (petitioner), Kanhai Kumar (Data Entry Operator), Rajan Kumar (Data Entry Operator), Sanjeet Kumar (Peon) there, who disclosed the name of the Cashier of the office as Sujeet Kumar Jha and the name of its Coordinator as Abhishek Mishra. On verification of the paper, they came to know that the employee of Samaraddh Jeevan used to make agent through their agent and collect the money from them on the pretext of giving high interest. The other documents were also seized by them from there.
Learned counsel appearing on behalf of the petitioner submits that the petitioner is himself agent and has also invested the money in the said Company. The petitioner having no criminal antecedent is in custody since 02.03.2017. Moreover, the chargesheet has already been submitted against the petitioner.
Having regard to the facts and the circumstances of the case, the petitioner, above named, 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 Chief Judicial Magistrate, Sitamarhi, in connection with Sitamarhi (Mehsaul OP) P.S.
Case No.124 of 2017.