RATAN KUMAR SINHA SON OF TARINI PRASAD SINHA AT PRESENT GENERAL MANAGER ASHOK LEYLAND FINANCE LIMITED Vs. STATE OF BIHAR

JUDGEMENT

(1.) It appears that both the aforesaid applications were listed together on 6.2.2012 and the order was passed in both the applications but inadvertently, in order no.5 dated 6.2.2012 cause title of Criminal Misc. No.29449 of 2006 has not been typed. Accordingly, order no.5 dated 6.2.2012 is modified to the extent that it includes Criminal Misc.No.29449 of 2006.

(2.) Both these applications bearing Criminal Misc. No.18520 of 2003 filed on behalf of the petitioner, Ratan Kumar Sinha and Criminal Misc. No.29449 of 2006 filed on behalf of the petitioners, Shital Kumar Mishra and Sanjay Kumar, have been filed against the order dated 7.5.2003 passed in Complaint Case No.1001 of 2002/Trial No.927 of 2003 by the court of Sri A.K. Verma, Judicial Magistrate, First Class, Aurangabad, summoning the accused-petitioners, on inquiry under Section 202 of the Code of Criminal Procedure, finding prima facie case under Section 406 of the Indian Penal Code, hence, both these applications have been heard together and are being disposed of by this common judgment.

(3.) In brief, the case is that the opposite party no.2, Eqbal Ahmed, filed the complaint petition, numbered as Complaint Case No.1001 of 2002 in the court of the Chief Judicial Magistrate, Aurangabad against the accused-petitioner, Ratan Kumar Sinha (in Criminal Misc. No.18520 of 2003 and the accused-petitioners, Shital Kumar Mishra and Sanjay Kumar (in Criminal Misc. No.29449 of Patna High Court Cr.Misc. No.18520 of 2003 dt.22-02-2012 3 / 8 3 2006), who respectively are said to be the General Manager, State Manager and Field Officer of Ashok Leyland Finance Limited (hereinafter referred to as the Finance Company ). The opposite party no.2 has alleged in the complaint petition that in between September 1999 to September 2000, he got the three trucks bearing Registration Nos.BR-26G-8888, BR-26G-0888 and HR-38-9404 financed by the Finance Company. After getting the three trucks, he started to pay installments in time by drafts, cheque or cash. Out of the aforesaid three trucks, he surrendered one truck bearing Registration No.HR-38-9404 in the Finance Company in March, 2001 and obtained receipt for the same from the Finance Company. So far as trucks bearing Registration Nos.BR-26G-8888 and BR-26G-0888 are concerned, unfortunately, due to some family and business problems, he failed to pay the some installments in time. The accused-petitioners without giving any notice or warning seized the truck bearing Registration No.BR-26G-0888 at Ranchi on 10.11.2001 and they also seized the paper of the truck bearing Registration No.BR-26G-8888, in course of returning from Ranchi. Therefore, the opposite party no.2 parked the truck bearing Registration No.BR- 26G-8888 in the campus of the Finance Company. Later on, the accused-petitioners on 28.8.2002 permitted the opposite party no.2 to take the truck bearing Registration No.BR-26G-8888 alongwith its paper on making the payment of Rs.35,977/-. Later on 28.10.2002 at about 3 P.M., the accused-petitioner no.2, Sanjay Kumar Singh, of Criminal Misc. No.29449 of 2006 came at his residence situated at Aurangabad and informed him about the presence of the accusedpetitioner, Ratan Kumar Singh, of Criminal Misc. No.18520 of 2003 and the accused-petitioner no.1, Shital Kumar Mishra, of Criminal Misc. No.29449 of 2006, at bus stand petrol pump near by-pass in course of journey of Varansi and told to call him with at least Rs.50,000/- to release the truck bearing Registration No.BR-26G- 0888. Accordingly, the opposite party no.2 after arranging the cash Rs.50,000/- went near the bus stand petrol pump and talked about the release the truck bearing Registration No.BR-26G-0888 with the accused-petitioners and handed over cash Rs.50,000/- to the accusedpetitioner no.1, Shital Kumar Mishra, of Criminal Misc. No.29449 of 2006, in presence of the other two accused-petitioners, on which they assured to release the truck on returning from Varansi, then he made request to them to return the money but he was abused by them. The opposite party no.2 further alleged that in spite of fulfillment of installment of truck bearing Registration No.BR-26G-8888 and issuing the No Objection Certificate" the accused-petitioners also filed an Arbitration case at Calcutta against him and the guarantor of the vehicle. It is also alleged by the opposite party no.2 that the accused-petitioners had given threatening for dire consequences in case of making pairvi in the Arbitration case. As such, the accusedpetitioners under conspiracy cheated the opposite party no.2 taking Rs.50,000/-.