AMANPREET SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The Bail Application 2060/2017 & Bail Application 2070/2017 filed by the applicants thereof Amanpreet Singh and Inderpreet Singh both relate to the allegations levelled against them qua FIR No.12/2011, PS EOW, Delhi, under Sections 406/409/420/120B Indian Penal Code, 1860 and Sections 3/4/5/6 of the Prize Chit & Money CIR Schemes (Banning) Act, 1978 and have been made on similar grounds inasmuch as both applicants are in judicial custody since 19.08.2017 having surrendered. Both the applicants are alleged to be the Directors of ABC Indya Networks Pvt. Ltd. and are alleged to have published/ launched a website of their company in the year 2009 by making false promises of giving 10% returns every month to the individual account holders without default until the individual withdrew his/her initial invested amount and that these promises were kept by the applicants only for 7 to 8 months and thereafter they stopped making the complete payments to the investors from December, 2009 and approximately Rs.40 crores invested by thousands of investors from all over the country, were fraudulently misappropriate by the applicants who had fraudulently cheated the investors of huge amounts of their money and despite several persons' having visited their office on 27.09.2010, no appropriate response was given by any of the representatives of the company and that the applicants had thus duped several persons of their hard earned money.

(2.) The grounds contended on behalf of the applicants and allegations levelled against them in the charge sheet being similar, it is considered appropriate to take up both the applications together for consideration.

(3.) The investigation in the instant case is indicated to have been completed and the charge-sheet has also already been filed.