SACHIDANAND PRASAD Vs. STATE OF JHARKHAND AND ANR.

JUDGEMENT

(1.) HEARD learned counsel for the parties. The petitioner is accused in connection with Gomia (Kathara O.P.) P.S. Case No. 87 of 2012 corresponding to G.R. Case No. 510 of 2012, pending in the Court of Sri Y.C. Verma, learned Judicial Magistrate, 1st Class, Bermo at Tenughat, Bokaro.

(2.) IT reveals from the F.I.R. that the petitioner had allured the informant and other aggrieved to invest money in the company and they shall be paid higher rate of interest against the deposit. Considering the assurance given by the petitioner, the informant as well as other aggrieved have deposited money as per their savings but they have been cheated and the money deposited by them has been misappropriated.

(3.) LEARNED counsel appearing for the informant as well as for the State opposed the prayer for bail. Considering the allegation levelled against the petitioner in the F.I.R., I do not feel inclined to release him on bail at present. Accordingly, the prayer for bail of above named petitioner stands rejected. However, the informant is directed to produce all his witnesses at the earliest before the Court below so that the trial may be concluded as early as possible.