AVINASH ANAND Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard with the aid of case diary.

(2.) This is the first application under Sec. 438 of Cr.P.C. for grant of anticipatory bail. Applicant Shri Avinash Anand apprehends his arrest in connection with Crime No.20/2018 registered at Police Station STF Bhopal, District-Bhopal (M.P.) for the offences punishable under Ss. 420, 468, 471, 467, 120-B of the IPC and Sec. 66-D of I.T. Act.

(3.) As per the prosecution case, co-accused Rupesh Rai and Brajesh Raikwar, who were the business head for the marketing of a crypto currency Plus Gold Union Coin (PGUC) in India, in connivance with the applicant and other co-accused persons by organizing seminars in hotels in many cities of India, publishing booklets and through the website assured innocent investors that on purchasing the coin, they would get guaranteed handsome returns within a certain period (at the time of maturity) thereby inducing the innocent investors to invest the money in the scheme and took crores of rupees from innocent investors.