MANOJ KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner is apprehending his arrest in connection with Ranga P.S. Case No.60/16, corresponding to G.R. No.450/16, registered under Sections 409 and 420 of the IPC.

(2.) The brief facts of the case is that one one Sushil Baskey, President of Bishanpur Lamps Bank, situated at Bishanpur, given a written report alleging therein that the petitioner is the Secretary of that Lamp and the infromant made several written and oral request to produce the relevant documents such as Cash Book, Cheque Book, Pass Book, Stock Book and other relevant documents but the petitioner did not produce the documents regarding the lamps for the last two years, so he feels that some misappropriation has been done by the petitioner. On the basis of these allegation, after getting permission by the Assistant Registrar, Sahibganj, informant has lodged the present case against the petitioner.

(3.) It appears that under order dated 10.08.2017, learned counsel for the petitioner was directed to supply the phone number of the petitioner to the learned APP and learned APP was directed to transmit the same to the concerned I.O, who will record the statement of the petitioner under Section 41A of the Cr.P.C. and to produce up-to-date case diary to this Court.