SHAILENDRA KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitionerShailendra Kumar Gupta is apprehending his arrest in connection with Sadar (Muffasil) P.S. Case No. 21 of 2015, corresponding to G.R. No. 105 of 2015 for the offence under sections 406, 409, 419, 420 and 120B of the Indian Penal Court.

(2.) This case has been lodged on the basis of written report of one Luis Toppo, District Cooperative Officer, Hazaribagh alleging therein that the petitionerShailendra Kumar Gupta is the director of Aditya Rice Mill Pvt. Ltd, Morangi, Hazaribagh and has embezzled government money i.e Rs. 10,48,84,437.50/.

(3.) The instant case i.e Sadar (Muffasil) P.S. Case No. 21 of 2015, corresponding to G.R. No. 105 of 2015 has been lodged on 06.01.2015 and the Money Suit no. 14/2014 has been filed before the court of Senior Civil Judge Ist, Hazaribagh on 31.10.2014. It appears that the aforesaid money suit has been filed much prior to lodging of this case .