ANIL CHAMOLA Vs. STATE

JUDGEMENT

(1.) The applicant seeks the grant of anticipatory bail in relation to the FIR No.179/2019, PS New Ashok Nagar registered under Sections 420/120B of the Indian Penal Code, 1860 submitting to the effect that the applicant has been falsely implicated and is willing to join the investigation and there are no allegations of any kind against the applicant that he had ever duped the complainant in investing any money into M/s AES Cybernetics Pvt. Ltd and there in nothing on the record to indicate any conversation between the applicant and the complainant as per averments made in the FIR also.

(2.) The applicant has submitted that there is no element of cheating brought forth against the applicant in any manner. It has also been submitted on behalf of the applicant that one of the co-accused in the instant case namely Romesh Razdan was granted anticipatory bail vide order dated 18.09.2019 and that on parity the applicant be also granted anticipatory bail.

(3.) On behalf of the State, learned APP for the State has put forth the status report which indicates that the FIR has been registered on the complaint of a complainant aged 78 years who stated that in the year 2015, he met Mr. Romesh Razdan, who represented that Mr. Rakesh Tickoo along with Mr. Anil Chamola i.e. the applicant herein were running a company in the name of AES Cybernetics Pvt. Ltd. with the registered office at A-74, Sector 4, Noida, U.P-201301 and that the said Romesh Razdan (on bail) had represented that Rakesh Tickoo (co-accused in custody) had dreamt that they would expand the said company to make it with a turnover of more than Rs.25 Crores which would be for the Kashmiri's and that it would be run by the Kashmiri's and also for the benefit of people who have been dislocated from their home town and that Mr. Romesh Razdan and Mr. Rakesh Tickoo further induced the complainant for the purpose of duping him and dishonestly and fraudulently took huge sums of money from the complainant under the grab of investment in company and personal friendly loans, with promise to return the money and the accused persons in connivance with each other further induced the complainant to invest the money in the company i.e. M/s AES Cybernetics Pvt. Ltd of which the certificate of incorporation was stated to be incorporated on 24.09.2014 in which the applicant herein i.e. Anil Chamola and Rakesh Tickoo (accused in custody) were the directors of the said company and from 14.03.2016 to 24.05.2016, Rs. 19 lakhs were obtained by these persons from the complainant in the account of M/s AES Cybernetics Pvt. Ltd.