RAJESH DEBNATH Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS petition for grant of anticipatory bail has been filed by the petitioner in respect of Teliamura Police Station Case No. 76 of 2013 under Sections 120(B)/420/468/34 of the Indian Penal Code (IPC).

(2.) THE petitioner was provisionally appointed as Area Manager of one company known as Jeevan Suraksha Group on 08.7.2011. Jeevan Suraksha Group was a non -banking financial company and money used to be collected from members of the public who were told that the amount would be refunded to them with lot of benefits. The petitioner admittedly worked as agent and collected money from the deposit holders and he also used to pay money to the deposit holders on maturity of their certificates.

(3.) AT the outset, it may be noticed that the complaint has been filed by the petitioner himself under Section 200 Cr.P.C. The police had not lodged the complaint. In the complaint the complainant himself has given details about the Directors of the company and the nature of the transactions. Now the complainant himself has been made an accused and the main ground appears to be that in his personal savings bank account there is a transaction of huge amounts of money exceeding Rs. 1 crore. The version of the plaintiff is that the company had no separate bank account and he was depositing the amounts received from the policy/certificate holders and depositing in his own account and was also making payments to the deposit holders on maturity of their certificates on the same account. He states that he has not even taken one penny out of this amount. This Court at the stage of bail is not commenting on the merits of the case.