- (1.) Heard learned counsel for the petitioners and learned A.P.P. for the Prosecution. The petitioners have been made accused for the offence under Sections 419, 420, 406, 487, 120(B) and 34 of the Indian Penal Code, in connection with Jamtara (Mihijam) P.S. Case No. 119 of 2011 corresponding to G.R. No. 311 of 2011.
(2.) It is alleged that petitioner no. 1 Rajendra Singh @ Rajendra Prasad Singh @ Sethji was given Rs. 20,30,000/- by the informant for supplying iron sheets, but it is alleged in the F.I.R. that petitioner no. 1 Rajendra Singh asked the informant to wait outside and soon thereafter, one person was found going away with the bag, in which money was brought and paid to the said petitioner. The said person was apprehended and he was brought to police station, in which some clothes and wastage papers were found apart from some currency notes.
(3.) Learned counsel for the petitioners has submitted that the petitioners have been falsely implicated in this case and has prayed for bail. Learned A.P.P. for the State has opposed the prayer for bail submitting that there is direct allegation against petitioner no. 1 to have received the amount of Rs. 20,30,000/- for supplying iron sheets and soon thereafter money has been misappropriated.;