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Judgment
Heard learned counsel for the petitioner and learned counsel appearing for the State.
Defects, as pointed out by the office, are ignored. The petitioner is an accused in connection with Complaint Case No. 336 of 2016, registered for the offences punishable under sections 420 and 406 of the Indian Penal Code.
The prayer for bail of the petitioner was earlier rejected at that stage in B.A. No. 3488 of 2019. The allegation reveals that the petitioner induced the informant to invest in Warish Capital Finance Co. Ltd. The informant and his daughter had made some deposits but only some intermittent payment of interest was made. Admittedly, the petitioner was an agent in Warish Capital Finance Co. Ltd. The petitioner is in custody since 19.02.2019.
Regard being had to the period of custody and the observations made earlier, the above named petitioner is directed to be released on bail, on furnishing bail bond of Rs. 10,000 (ten thousand) with two sureties of the like amount each to the satisfaction of learned S.D.J.M., Ramgarh, in connection with Complaint Case No. 336 of 2016.