HARINATH KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Senior Counsel for the petitioner and Learned APP for the State.

(2.) The present criminal miscellaneous application has been filed under Ss. 483 and 484 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'the BNSS, 2023') for grant of regular bail to the petitioner who is in custody in connection with Arwal P.S. Case No. 385 of 2024, lodged on 5/10/2024, under Ss. 316(2)/318(2) of the Bhartiya Nyay Sanhita, 2023.

(3.) As per the prosecution, FIR has been lodged against one named accused Vikash Kumar @ Rajnikant Kumar against whom there is allegation that he has entered into an agreement showing a map which was forged and took Rs.66,00000.00 from the informant when it has been identified to the informant that the said agreement is forged and fabricated/blocked land he has demanded his money returned back. Subsequently, at social level an agreement was prepared in which advance amount of Rs.26,40,000.00 was decided to be returned for which time limit has also been fixed but it has not been returned. Therefore, this case has been filed showing that the breach of trust has been made.