PRAHLAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) In this case, notices have been issued to the complainant-Opposite Party No. 2 and the Counsel has filed appearance. This matter has been posted for admission on two seccessive dates, however, nobody has appeared on behalf of the complainant-Opposite Party No. 2 on both occasions. In fact, the matter was passed over for appearance of the Counsel for the Opposite Party.

(3.) A complaint petition was filed in which it is stated that the petitioner in his joint account had a sum of Rs. 75,664.88/-. On 4.5.2009, he withdrew Rs. 5,400/- from the ATM. The balance on 4.5.2009 was Rs. 70,264.88/-. Again on 16.6.2009, the complainaqt withdrew Rs. 400/-. The balance was Rs. 20,645.88/- which surprised the complainant. On 11.7.2009, he took out the balance-sheet which showed a sum of Rs. 21,663.88/-. On 12.7.2009, the balance amount was Rs. 46,663.88/- indicating that Rs. 25,000/- had been deposited back into the account.