JYOTI SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Crl.M.A.8825/2018 (exemption)

(2.) Learned APP for the State points out that apart from the complaint on which the subject FIR has been registered, there are several complaints received from other members of the locality and they have come to know that, as of now, over Rs.40,00,000/- has been borrowed in the above fashion and the investigation is on to trace out further people who may have been cheated in similar fashion. It is submitted that the petitioner and her husband had not only borrowed from several individuals but also borrowed in the name of running a chit fund and inducing several people to part with their hard-earned money. One of the individuals had invested money for the purposes of marriage of the daughter.

(3.) Learned APP for the State submits that the investigation is at a nascent stage and, keeping in view the facts of the case, custodial interrogation of the petitioner is necessary.