SACHIDANAND PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner is accused in connection with Gomia (Kathara O.P.) P.S. Case No.87 of 2012 corresponding to G.R. Case No. 510 of 2012, pending in the Court of Sri Y.C. Verma, learned Judicial Magistrate, 1st Class, Bermo at Tenughat, Bokaro.

(3.) It reveals from the F.I.R. that the petitioner had allured the informant and other aggrieved to invest money in the company and they shall be paid higher rate of interest against the deposit. Considering the assurance given by the petitioner, the informant as well as other aggrieved have deposited money as per their savings but they have been cheated and the money deposited by them has been misappropriated.