SHAMSHAD AHMAD Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) First Bail Application under Sec. 483 Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'BNSS'), seeking Regular Bail in FIR No. 57/2023 under Sec. 409, 420 and 120B Indian Penal Code, 1860 (hereinafter referred to as 'IPC'), PS Economic Offence Wing, Delhi has been filed on behalf of the Applicant.

(2.) Briefly stated, a joint Complaint was filed by Mrs. Rakhi Anand, w/o Mr. Mukesh Kumar Anand, r/o SE-256 Shastri Nagar, Ghaziabad, Uttar Pradesh and other complainants. Pursuant thereto, FIR No. 57/2023 was registered Sec. 409, 420 and 120B IPC at PS Economic Offence Wing, Delhi.

(3.) As per the Complaint, it was alleged that agents/ business leaders of M/s Axis E-Corp Solutions Pvt. Ltd. (hereinafter 'M/s Axis') approached and induced Complainants to invest in Grocery Stores under the brand name "E-Store India" promising that the Company would provide material for the stores and assured lucrative returns and commissions.