- (1.) Heard learned counsel for the parties. It reveals from the F.I.R. that after receiving instruction from the S.P., Dhanbad the premises of nonbanking company, running within the district, were inspected by the informant who happens to be a police officer. These petitioners relate to M/s Roofers Capital Management Ltd., Govindpur. It is alleged that the company had been alluring the people to do investment and they would get higher rate of interest and in this manner they have been misleading and cheating the people for the purpose of raising fund.
(2.) It is submitted that petitioner Anjan Bandopadhyay is Managing Director of M/s Roofers Capital Management Ltd. whereas petitioners Maheshwar Kumar and Krishna Arjun Prasad Singh are the Managers posted at Dhanbad. Some reputed hotels of the country are tied up with the company. They give holiday packages to their customers under the scheme 'Time Share' and for that they have been inviting application on payment of appropriate amount. Learned counsel appearing for the State opposed the prayer for bail but failed to refer statement of any witness who is having any grievance with the present company.
(3.) Since no aggrieved has come forward to raise allegation against the petitioners, they are directed to surrender before the Court below within a period of four weeks from today and on such surrender they are directed to be released on bail on furnishing bail bond of Rs.10,000/(Rupees Ten Thousand) each with two sureties of the like amount each to the satisfaction of the Court of Sri Sanjeev Jha, learned Judicial Magistrate 1st Class, Dhanbad in connection with Govindpur P.S. Case No.33 of 2013 corresponding to G.R. Case No.269 of 2013 with the conditions laid down under Section 438(2) Cr.P.C. and with further condition that they shall not close their Branch Office situated at Dhanbad without prior permission of the Court.;