ANAND SWAROOP ARORA Vs. STATE

JUDGEMENT

(1.) The petitioner seeks bail in connection with FIR No.270/2010 (P.S.Ambedkar Nagar), initially instituted for the offence under Sections 420/120B IPC but chargesheet having been submitted under Sections 409/406/420/467/471/120B IPC.

(2.) One Rita Chhabra lodged a complaint alleging that the petitioner runs a NGO under the name and style of Anand Jan Sewa Society. In the aforesaid NGO, the complainant invested an amount of Rs.4,50,000/- on being deceived by an agent of the petitioner namely Heena. The complainant was induced to believe that her deposits would be trebled in a short span of time. This was obviously a wrong promise.

(3.) After lodging of the aforementioned case, the petitioner was arrested on 10.09.2010. During the period when the aforesaid case was being investigated, many other FIRs came to be registered. However, after completion of investigation, chargesheet was submitted against the petitioner and others on 06.12.2010.