NIRBHAY KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) I have already heard Mr. Yogesh Chandra Verma, the learned Senior counsel for the petitioner as well as Mr. Rajiv Nayan, the learned Additional Public Prosecutor for the State and also heard Mr. V.N.P. Sinha, the learned Senior counsel, assisted by Mrs. Soni Shrivastava, the learned counsel for the Economic Offences Unit.

(2.) The petitioner is seeking bail in connection with Madhuban P.S. Case No. 218 of 2021, registered for offence punishable under Ss. 406, 420, 504, 506/34 of the Indian Penal Code. Later on, Ss. 120(B), 467, 468, 471 of the Indian Penal Code along with Sec. 3 of the Bihar Protection of Interest of Depositors (In Financial Establishment) Act, 2002 was added.

(3.) The allegation against the petitioner is that he was kingpin of an organized gang, which committed cheating and forgery and thereby made wrongful gain of crores of hard earned money of a number of rustic, innocent, illiterate women of the village. As per allegation, the petitioner along with his wife, co-accused Meena Devi and his sons Deepak Kumar and Raushan Kumar, in a deep conspiracy, allured the innocent village women to form a group of 20-20 women and each group was directed to select a group leader. Each member of group had to contribute Rs.22,500.00. Each member of group was allured to have a gain of huge profit. The accused persons opened their company by fake name of Mother Teresa Future Foundation Trust, Chennai. After collecting Rs.4,50,000,00.00(rupees four crores, fifty lakhs), the accused persons neither returned the principal amount nor the interest and whenever the innocent investors demanded their hard earned money, they threatened to kill.