SUNIL KUMAR Vs. STATE

JUDGEMENT

(1.) THIS petition under Section 482 of the Code of Criminal Procedure has been filed by Shri Sunil Kumar for seeking directions from this Court to transfer the investigation of case FIR No.152/2011 under Section 420/406 PC P.S. Moti Nagar to CBI or the I.O. be directed to expedite the investigation.

(2.) THE facts leading to the registration of the case FIR No.152/2011 P.S. Moti Nagar are that the petitioner was approached by Shri Lokeshwar Dev Jain, Smt. Priyanka Saraswat Dev, Shri Naresh Kharab, Shri Surinder and Shri Kamal Arora with some lucrative investment plans, claiming themselves to be in the business of share trading and in need of finance/loan for expansion of their business.

(3.) THAT the petitioner/complainant asked the accused persons for giving some acknowledgement of the receiving of the cash/investment done by him but the accused persons refused the same and told that there would not be anything wrong and that his money was very much safe. Thereafter, the petitioner/complainant after waiting for the returns, called the accused persons but they kept on delaying the same. Later on, the complainant was threatened that if he would ever call at their numbers, he would face dire consequences and that his family would be eliminated.