- (1.) Heard learned counsel for the petitioner and the learned counsel appearing for the Union of India.
(2.) The petitioner is apprehending his arrest in connection with Panki P.S. case no. 01 of 2014, corresponding to G.R. No.01/2014, registered under sections 415, 420 & 120B of the I.P.C.
(3.) The prosecution case, in short, is that one Mohan Lal Marandi, Circle Officer, Panki Circle, Palamau, has given a written report dated 31.12.2013 to the Officer-in-Charge, Panki Police Station alleging therein that by the order of the Deputy Commissioner, Palamau dated 21.12.2013 and the orders of S.D.O., Palamau dated 28.12.2013 and 29.12.2013 he had been ordered to file F.I.R. against the Non-Banking Financial Institutions/Company/Co- operative Society-1 Welfare Building & Estates Private Limited Panki, 2. Rainbow Multi Credit Co-operative Society Ltd and 3. Panki Saving & Credit Co-operative Society Panki were sealed.;