SUMMY BHASIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition U/s 482 Cr.P.C. has been filed by the petitioner with the following prayers:

(2.) The facts of the case are that in January-2009, accused No- 2 Guneet Bhasin. accused No. 3 Sumit Bhasin and accused No.4 Smt. Summy Bhasin (Petitioner herein) approached Respondent No 2/Complainant and allured him into investing Rs 50 lacs in their company with the assurance that same would be doubled in five years and relying on such assurances, he invested his lifetime savings with them; and in March-2014 the accused persons failed to return the principal amount with interest being total of Rs 1 Crore but then he was further inducted to invest Rs 20 lacs more with the promise to return Rs. 2 crores on or before March-2019 and that MoU dated 26.07.2018 was executed, whereby accused persons undertook to pay the complainant a sum of Rs.47,53,519/- and a cheque was also issued; and that later MoU dated 05.05.2019 was executed and it was promised that the complainant would be made a partner in the business and receipt of Rs. 50 lacs as principal amount was retained with the promise that it would be safe and secure with them and it would become Rs. 2 crores in 2019: and that on 18.02.2019 another Promissory Note was issued by accused No.2/ Guneet Bhasin in favour of the complainant and his wife acknowledging liability to pay an amount of Rs. 2,47,53,000/- payable to the complainant and his wife on or before 30.06.2019.

(3.) On 16.07.2019 nine cheques were issued in the tune of Rs. 73,00,000/-. The said cheques on presentation were dishonored, and while cheque at Sr No. 1 was dishonored for the reasons "account closed", the bank returning memos in respect of other cheques from Sr. Nos. 2 to 9 came with the remarks "kindly contact drawer".