POTTANANI JOSEPH MATHEW Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner; learned A.P.P. for the State and learned counsel for the opposite party no. 2.

(2.) The petitioner has moved the Court under Sec. 482 of the Code of Criminal Procedure, 1973 for the following relief:

(3.) The petitioner along with four others have been made accused by the opposite party no. 2 in a complaint case alleging that the Company of whose Managing Director the petitioner was at the relevant time had duped him. The allegation is that the other co-accused, who were officers of a broker Company, had lured him to invest in the shares of Bombay Dyeing through the Stock Exchange Company of the petitioner. It is further alleged that for an amount of Rs.3,66,856.00 out of Rs.5,32,679.09, the complainant was neither allotted the shares nor the money returned.