SURESH KUMAR JAIN Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Fifth Anticipatory Bail Application under Sec. 482 Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed on behalf of the Petitioner Suresh Kumar Jain in case FIR No.166/2020 under Sec. 419, 420, 468 and 471 Indian Penal Code, 1860 (hereinafter referred to as "IPC") read with Sec. 66/67C/67D/71/74 of Information Technology Act, 2002 (hereinafter referred to as "IT Act") registered at Police Station Special Cell.

(2.) The brief facts are that M/s Colourful Fashion Hub/Complainant is engaged in the business of export of garments and exported garments to its foreign clients in various countries including Dubai, London and USA in the year 2019. In order to promote export, the Government of India had issued various guidelines and provided various benefits/incentives to the Exporters to encourage the inflow of foreign exchange which can be claimed by the exports which included as follows :

(3.) According to the Complainant from April to May 2019 it made an export of goods worth Rs.30,12,68,247.00 to UAE on which ROSCTL dues were in the sum of Rs.1,54,89,000.00. In May, 2020 the Complainant came to know from ICE GATE that five RoSCTL License scrips, all dtd. 12/5/2020, for the total sum of Rs.1,54,89,000.00 had been transferred in the account of some unknown entities. The Complainant gave a Complaint on which present FIR No.0166/2020 was registered on 4/7/2020 by Police Station Special Cell under Sec. 419/420/468/471 IPC and Sec. 66/66C/66D/71/74 IT Act 2002.