IN THE MATTER OF : KAJAL MONDAL @ KAJAL KUMAR MONDAL Vs. IN THE MATTER OF : KAJAL MONDAL @ KAJAL KUMAR MONDAL

JUDGEMENT

(1.) The petitioner is accused of involvement in a huge ponzi scam involving several crores of rupees.

(2.) The case was started in March, 2018 under Sec. 409 of the Indian Penal Code read with Ss. 3 and 4 of the Prize Chit and Money Circulation Scheme (Banning) Act.

(3.) According to learned counsel for the State investigation has proceeded but the petitioner could not be arrested as he is absconding. This is denied by learned counsel for the petitioner citing various judicial proceedings his client has been involved, since 2018.