VINAY KUMAR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THE petitioner by virtue of the present petition has sought the following three reliefs:-

(2.) BRIEFLY stated the facts of the case are that FIR No. 62/2009 was registered u/s 420/406/120b IPC read with Section 4/5/6 of the Price Chit and Money circulations Schemes (Banning) Act, 1978.

(3.) THE allegation were that Chetan Malik and Rajesh Malik were the Directors originally of one M/s B. K. Jewellery House Marketing Ltd. and they had induced various investors to invest in number of schemes, giving an impression that these schemes were very lucrative. It was alleged that the petitioners invited the members of general public to deposit a sum of Rs. 3,533/- or Rs. 13,444/- as silver distributor or Rs. 68,216/- as Gold distributor and Rs. 3,36,738/- as platinum distributor which would get them very lucrative benefits.