AMIT IQBAL SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This application is filed under Section 438 of the Code of Criminal Procedure, 1973 ('the Code' for short) for enlarging the applicant on anticipatory bail in connection with the FIR being C.R. No.I-2 of 2020 registered with Vadodara CID Crime Police Station, District Vadodara, for the alleged offences punishable under Sections 406 , 420 , 468 and 471 of the Indian Penal Code and Sections 3, 4 and 5 of the GIPD Act.

(2.) It is mainly alleged in the FIR that the accused persons named in the FIR, who are Director, Manager and Agents of the Kalpataru Customer Management Service Ltd., in connivance with each other, floated different schemes like monthly investment schemes and fixed deposit schemes and, thereby, allured the investors to make an investment with a promise of good return, pursuant to which, the original first informant and his family members have invested amounts in the aforesaid schemes and the accused persons have usurped the money and did not pay the amount of Rs.4,92,500/- of the original first informant and his family members. Therefore, the FIR is registered by the first informant against the applicant and others.

(3.) Heard learned advocate Mr.P.P. Majmudar appearing for the applicant and learned Additional Public Prosecutor Mr.Ronak Raval for the respondent State.