SATNAM SINGH RANDHAWA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second application filed under Section 439 of the Cr.P.C. in connection with Crime No.8/2016 registered at Police Station STF, Distt. Bhopal for the offence punishable under Sections 420, 406, 409 and 120-B of the IPC and Section 6 of the M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 and Section 138 of the Negotiable Instruments Act, 1881 and Sections 3,4,5 and 6 of the Prize Chit and Money Circulation (Banning) Act, 1978.

(2.) Earlier application of the applicant was dismissed on merits by this Court vide order dated 7/1/2019 passed in MCrC No.28215/2017.

(3.) As per prosecution case, on the complaint of Rambhushan Raghuwanshi, police registered Crime No. 8/2016 at Police Station STF, Distt. Bhopal for the offence punishable under Sections 420, 406,409 and 120-B of the IPC , Section 6 of the M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam,2000, Section 138 of the Negotiable Instruments Act, 1881 and Sections 3,4,5 and 6 of the Prize Chit and Money Circulation (Banning) Act, 1978 against the applicant and other co-accused. The general allegations against the applicant and other co-accused persons are that the applicant, who was Director of the GN gold, GN Dairies and G.N.D. India limited company, sold the financial products of the companies to the general public through their agents assuring them of high returns upon their investments after maturity periods. However, he did not pay the money after Signature Not Verified SAN the maturity periods. On the other hand, they closed down the office of the company, fled away and misappropriated the money of innocent people.