MUNI KHATOON Vs. STATE OF BIHAR

JUDGEMENT

(1.) Record has been listed for orders. I have heard both parties.

(2.) Petitioner apprehends her arrest in connection with Complaint case no. 929/14/ Trial no. 1910/2015 in which vide order dated 4.4.2015 learned Sub divisional Judicial Magistrate, Arwal, having found prima facie case, for the offences punishable under sections 406 and 420 of the Indian Penal Code, ordered to issue summon against the petitioner. Subsequently, vide order dated 16.7.2015 ordered to issue bailable warrant against her.

(3.) The accusation against the petitioner is that she took Rs 05.00 lakhs from the complainant but when the complainant demanded his money back, the petitioner refused to return the aforesaid amount to him.