SANDEEP KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rajeev Kumar Rai, learned counsel for the applicants, Sri Brij Lal Shukla, learned counsel for the first informant, learned A.G.A. for the State and perused the record.

(2.) These applications have been moved on behalf of the applicants' Sandeep Kumar Singh and Sarvesh seeking anticipatory bail in Case Crime No.189 of 2022, under Sec. - 409, 504, 506 I.P.C., Police Station- Jarcha, District- Gautam Buddh Nagar.

(3.) As per the allegations in the F.I.R., the first informant came in contact of the office of "Divya Shakti Infra Developers Ltd.", Raoji Market, Dadri, Gautam Buddh Nagar, where co-accused Vinod Kumar told him that the head office of the company is in Ashok Nagar, New Delhi and this one is the branch in Dadra, Noida; the company has been dealing in different investment plans and that they issue certificates and receipts of the same, which on maturity provide a huge monetary benefit to the certificate holders. It is alleged in the F.I.R. that said Vinod Kumar persuaded a number of persons of the locality (whose names and the amount invested by them has been detailed in the F.I.R. itself) to invest money in their plans and were issued certificates, which are still with them. It is alleged therein that the directors of the company were Saroj Singh wife of Vinod Kumar, Sarvesh Kumar (instant applicant), Sandeep Kumar (instant applicant), Paramjeet Singh; they vacated the office two years ago and fled away after duping the public of about Rs.10.00 crore.