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Judgment
Gautam Kumar Choudhary, J
Heard both the sides.
This bail application has been filed on behalf of Manjit Kumar who is in custody since 25.08.2025 in connection with Satgawan P.S. Case No. 24 of 2025 for the offence registered under Sections 316(2) and 318(2) of the BNS pending in the Court of learned Judicial Magistrate, 1st Class, Koderma is pressed into motion.
As per the F.I.R, petitioner was the collecting agent weekly installments of loan to be paid to the Bharat Financial Inclusive Ltd. and a total sum of Rs.1,67,800/- which he had collected from the loanee, was not deposited in the Bank Branch and the amount was misappropriated.
It is submitted by the learned counsel on behalf of petitioner that only Rs. 34,662/- was in balance with him which he is ready to deposit on condition of grant of bail.
Learned A.P.P. for the State, assisted by Mr. Manish Kumar Singh, learned counsel appearing on behalf of the opposite party no. 2 opposed the prayer for bail and submitted that it is not a case of outstanding balance of Rs.34,662/-, rather he had collected loan installments from as many as 19 persons which had not been deposited and liability against the petitioner is more than Rs. 1,62,000/-.
Considering the facts and circumstances of the case, the prayer for bail of the petitioner, is hereby, rejected.
Learned Trial Court is directed to expedite the trial.