MEENU ABROL Vs. STATE

JUDGEMENT

(1.) Petitioner, by this petition under Section 438, Cr.P.C. is seeing anticipatory bail in case FIR No. 361/2003 under Section 420/406/ 506/34 IPC, P.S. H. Nizamuddin.

(2.) Prosecution allegations, in brief, are that petitioner was the Director of the Dream Network Marketing Private Ltd. This Company was not doing any particular business. The modus of the company was that they issued advertisements inviting members. Each member, at the time of enrolment was required to pay Rs. 6,000/-. On becoming a member of the company they were assigned the duty of enrolling three more members on the same terms for becoming entitled to commission @ Rs. 1,200/-. On enrolment of second set of three hew members (again on the same terms), the member became entitled to Rs. 2,000/- as commission and so on.

(3.) Learned APP for the State argued that under this scheme the petitioners cheated large number of people to the tune of Rs. 1.0 crore. Their custodial interrogation is required to unearth the conspiracy and recover the swindled money.