ABHISHEK SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By this order, I.A. No. 1/2019, application for interim relief is being disposed of.

(2.) Respondent No. 2 filed an application under Section 156(3) of the Code of Criminal Procedure (hereafter called as Cr.P.C.) before the Special Judge, under the Chhattisgarh Protection of Depositors Interest Act, 2005 (in short 'Act of 2005'), Ambikapur Distt. Sarguja against petitioners and some other proposed accused alleging that Anmol India Company had main office at Thane and branch offices were in maximum districts of Chhattisgarh. The Directors, and members of core committee and petitioners who were the star campaigner of the said company campaigned and made propaganda for the company before the general public that said company belongs to petitioner No. 1 and investment in said company is safe. Relying upon said campaigning and propaganda R-2 who is labour invested Rs. 10,000/- in said company, said company gave him forged bond and internal cheques. Thereafter the said company did not return due amount to him and closed its office and office bearers absconded. R-2 filed written complaint to police officials but they did not take any action.

(3.) The Special Judge finds that there is a necessity of investigation for the offences punishable under Section 10 of the Act of 2005, Section 3, 4 and 6 of the Prize Chits and Money Circulation Scheme (Banking) Act, 1978 (for short 'Act of 1978'), Section 3 and 4 of the Prevention of Money Laundering Act, 2002 (in short 'Act of 2002'), Section 420, 406, 467, 468, 471, 120-B, 384 of the Indian Penal Code (for short 'IPC'), which are the cognizable offences. The Special Judge allowed said application and directed the SHO Lundra to investigate the matter and submit final report.