MANNA DEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these petitions are taken up together as it relates to the same police station case. By these applications under Section 438 Cr.P.C., the petitioner, namely, Manna Dey and Umesh Kumar Roy sought for bail in connection with Dhubri PS Case No. 1625/2020, registered under Sections 406/420/387/506/34 of IPC.

(2.) Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor, who has produced the case diary and perused the same.

(3.) The informant took an amount of Rs.50,000/-(fifty thousand) from the accused petitioner, Umesh Kumar Roy on 24.06.2019 and at the time of availing the loan he deposited several documents like the ATM card and the cheque book etc. with accused person Umesh Roy by executing a deed of agreement. According to the informant although he has returned the amount but the accused petitioner did not return the ATM card and the cheque book etc. and subsequently a legal notice has been sent by demanding the amount of Rs.5,40,000/- and thereafter filed the case under Section 38 of NI Act case.