RAMA SHANKAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel appearing for the petitioner and learned Counsel appearing for the State.

(2.) The petitioner has been apprehending his arrest in Bokaro Steel City (Section XII) P.S. Case No. 34 of 2008 registered under Sections 406/420/34 of the Indian Penal Code.

(3.) Learned Counsel appearing for the petitioner submits that 12 employees of the Bokaro Steel City were given money for package tour to Andaman and for that money was given to Santosh Kumar Jha, an agent for arranging tickets, but he did not arrange tickets for those persons including the petitioner and, therefore, a case was lodged not only against Santosh Kumar Jha but also against the petitioner on the allegation that this petitioner in connivance with Santosh Kumar Jha have misappropriated a sum of rupees not less than Rs. 9.37,400/- but the fact is that event his petitioner has been cheated along with others, still the petitioner was made accused as the petitioner had taken lead in making arrangement for the tour and in that process, petitioner asked Santosh Kumar Jha, an agent to do all the arrangements but when he did not do anything in this regard even after receiving money, the petitioner made several complaints on 22.11.2007, 24.12.2007, 12.01.2008, 19.01.2008 and 04.02.2008, before the Superintendent of Police, Bokaro for taking action against Santosh Kumar Jha, but in spite of receiving the same, nothing was done and when the informant made a complaint, case was lodged even against the petitioner and thus, it is evidently clear that the petitioner has become the victim of circumstance.