MANOJ KUMAR SHAHI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Mukund Mohan Jha, learned counsel for the petitioner, Mr. Satyavrat Verma, learned A.P.P. and Mr. Surendra Kumar Mishra, learned counsel for the complainant through Video Conferencing.

(2.) The petitioner apprehends his arrest in Complaint Case No.3236 of 2018 for the offence allegedly committed by the petitioner under Sections 406, 420 of the Indian Penal Code and under Section 138 of the N.I. Act.

(3.) The complainant is the proprietor of Arohi Farms and Food. It is alleged that the complainant runs a poultry integration and sales of feeds, medicines and chicks. The petitioner is a landlord. Both sides entered into an agreement on 16.01.2017. As per the agreement, the complainant had to supply feeds, medicines and chicks to the petitioner and thereafter the petitioner would return the grown up chicks to the complainant. It is further alleged that during the months of June, 2018 and July, 2018 the complainant supplied feeds, medicines and chicks worth Rs.17,59,801/- but the petitioner did not return the grown up chicks or money to the complainant. On demand, the petitioner paid Rs.2 lacs and at the same time he handed over a cheque of Rs.15,59,801 but when the cheque was presented, the bank dishonoured the cheque.