DILEEP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition under Sec. 482 of CrPC has been filed for quashing the FIR bearing crime No. 527/2020 registered at Police Station Dehat District Bhind for the offence punishable under Sec. 420 of IPC and Sec. 6(1) of Nikshepko ke Hiton Ka Sanrakshan Adhiniyam, 2000 against the petitioner.

(2.) This petition has been filed on the ground that a false case has been registered against the petitioner and without investigation FIR cannot be registered.

(3.) The allegation against the petitioner is that he was Manager of the Chit fund company and used to get deposit the money of investors with the assurance of repayment of doubled the amount deposited after seven months but he did not repay the amount.