- (1.) Heard learned counsel for the petitioner and learned counsel for the Prosecution.
(2.) The petitioner has been made accused for the offences under Sections 420, 379, 411, 120(B) of the Indian Penal Code and Sections 43(a)(i) read with Section 66 of the Income Tax Act, 2000, in connection with R.C. No. 221/2011/E/0002/New Delhi.
(3.) The case was instituted on the basis of the information furnished by the State Bank of India, ADB Muzaffarpur Branch, informing that through RTGS, Rs. 12.50 crores was withdrawn from an account of the State Bank through two RTGS transactions. Rupees twelve crores was credited into the account of one M/s Maharani Automobiles maintained with HDFC Bank, Ranchi and other amount of rupees fifty lakhs was credited into the account of one M/s Shiva Shakti Traders Bhagwanpur, Muzaffarpur, maintained with Syndicate Bank, Bhagwanpur Branch, Muzaffarpur. The petitioner is concerned with the withdrawal of rupees fifty lakhs and it appears from the FIR that the amount of rupees fifty lakhs was withdrawn on the same very day from Syndicate Bank, Bhagwanpur Branch, Muzaffarpur.;