KRISHNA KUMAR LAL S/O LATE BIRENDAR KUMAR LAL Vs. STATE OF BIHAR; CENTRAL BANK KARMCHARI CREDIT CO-OPERATIVE SOCIETY LTD; MD QUMRUL HAQ

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned APP for the State and learned counsel appearing on behalf of the complainant.

(2.) Petitioner apprehends arrest in connection with Complaint Case No. 3014/2009 for offences alleged under Sections 420/34 of the Indian Penal Code.

(3.) The complaint case, as lodged by the complainant, is that the petitioner being the Branch Manager of Central Bank of India, Katihar Branch had opened Central Bank Karmchari Credit Cooperative Society (hereinafter referred to as the Society) registered under the provisions of Bihar and Orissa Cooperative Societies Act, 1935 almost 16 years back. Petitioner was the Chairman of the Society and the other co-accused were the elected Secretary and Treasurer of the Society. The complainant opened a daily deposit account of Rs. 50/- and deposited Rs. 13,050/- through one agent A.K. Ganguli. Subsequently, the Society established by the Bank officials was superseded and Administrator was appointed at the behest of the Registrar, Cooperative Societies. The complainant alleged that the petitioner had cheated him with dishonest intention by closing the office of the Society.