JAGADISH DAS Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is an application for grant of anticipatory bail, filed on behalf of petitioner in case FIR No. 88/2022 dtd. 6/7/2022, Economic Offences Wing, Mandir Marg, New Delhi under Ss. 409/420/120-B IPC.

(2.) As per the allegations, the complainant-firm, Taj Exports purchased 26 Kgs gold of 24 karats from Yes Bank after paying total amount of Rs.9,66,80,104.00. Yes Bank delivered the purchased questioned gold bars through its hired companies-M/s Brinks India Private Limited and M/s Securitrans India Private Limited to the authorized persons cum employees of alleged company-M/s Jewels Creation Private Limited. The gold bars were handed over to Jagadish Das, who is the Director of M/s Jewels Creation Private Limited for making jewellery articles. The jewellery of 16131.440 Kgs of gold was made out of 26 Kgs gold and handed over to complainant-firm. Accused Jagadish Das neither made jewellery of the balance 9868.560 gms gold, nor returned the same to the complainant/firm-M/s Taj Exports.

(3.) Petitioner did not join the investigation and evaded his arrest and was declared a proclaimed person by the trial Court vide order dtd. 23/10/2024. Sec. 174A IPC has also been invoked against the petitioner. Charge sheet has been filed against the petitioner under Ss. 409/420/174A IPC before the Court of learned CJM, Central District.