(1.) This application has been preferred by the petitioners Abhishek Verma and Manoj Verma under Sec. 438 Crimial P.C. to seek anticipatory bail apprehending arrest in FIR No.185/2016 registered under Section 420/406/506/120B Penal Code at Police Station Mansarovar Park. Petitioner No.1 is the son of petitioner No.2.
(2.) As per the case of the prosecution, the complainant, who is a jeweller by profession, has complained that he met petitioner No.2 Manoj Verma at the place of his brother-in-law (saadu) Sudhir Verma on 20.11.2015. Manoj Verma represented to the complainant that though he had plenty of work, but he does not have money and gold to do the business. He represented to the complainant that if the complainant invests in the business of the accused, then he would be able to do some work and that he would give an equal share to the complainant. Manoj Verma asked the complainant to visit his house. The complainant then visited the house of Manoj Verma, where his son, wife and daughter met him. They talked about their miserable condition and persuaded the complainant to work with Manoj Verma.
(3.) According to the complainant, Manoj Verma also exploited his religious nature. He swore in the name of Gauri Shankar Mandir at Chandni Chowk. Thus, the complainant developed blind faith in the accused and he gave the accused his money, silver and gold. Thereafter, they became greedy and hatched a plan to defraud the complainant. They also introduced the complainant to their gang members, namely, Pankaj Verma and Karan Sharma. They represented to the complainant that Pankaj Verma and Karan Sharma would take gold, silver and money from the complainant and would give him the accounts on monthly basis, and that the complainant would save approximately 1-2 Lakhs on monthly basis, and his daughter would get married in a good home. The complainant stated that he used to visit the factory where Manoj Verma, his son Pankaj Verma and Karan Sharma used to met him. They represented that the work is going on at a good pace.