KALICHARAN SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has been made accused in connection with B.T.P.S. Case No. 3 of 2023 corresponding to G.R. No. 76 of 2023 for the offences registered under Sec. 341, 323, 406, 420, 504, 506 and 34 of the Indian Penal Code, pending in the court of Ms. R.S. Topno, learned Judicial Magistrate, 1st Class, Bermo at Tenughat.

(3.) It is alleged that the petitioner along with co-accused Usha Devi had cheated the complainant who is a permanent employee of Govindpur Mines and had got access to his bank documents and withdrew significant amount of money from his account over a period of five years. It is also alleged that the petitioner and co-accused took loan in the name of the Informant worth Rs.41.00 lakh.