RINKU BARUA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. for the Prosecution.

(2.) The petitioner has been made accused for the offences under Sections 406, 420 and 120(B) of the Indian Penal Code, in connection with Nirsa P.S. Case No. 204 of 2012 corresponding to G.R. No. 3056 of 2012.

(3.) The petitioner along with her husband and other persons have been made accused in this case on the ground that husband of the petitioner is the Managing Director and rest of the accused persons including the petitioner are the Directors of the Finance Company and they had induced several persons to make deposit in the Company on the pretext of giving high returns, but the deposits made by the complainant and other persons were not returned.