DHARMVEER KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and Sri Yogendra Kumar, the learned APP for the State.

(2.) This is an application for grant of anticipatory bail in connection with Rajiv Nagar P.S. Case No. 233 of 2019 registered for the offence punishable under Sections 406 and 420/34 of the Indian Penal Code.

(3.) The case of the prosecution in brief is that the women of Rajeev Nagar locality are stated to have been duped of their hard earned deposit, alleged to have been made with the chit fund company run by the petitioner herein. It is further alleged that when the said women were provided cheques, the same were dishonoured.