VIJAY KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned A.P.P. for the State.

(2.) The petitioners have moved the Court under Section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code') for the following relief:

(3.) The case has been registered on a written complaint by ten persons of a Self Help Group made to the D.I.G., Darbhanga dated 01.02.2013 alleging misappropriation and defalcation of Rs. 1,70,000/- belonging to the Self Help Group against the petitioners.