RAJU RANJAN YADAV Vs. STATE OF UT

JUDGEMENT

(1.) On 13.11.2019, one Chander Mohan Munjal, Advocate, submitted a complaint addressed to the Senior Superintendent of Police, Chandigarh, alleging that he had been cheated to the tune of ) 3,58,000/- on the pretext of renewing his lapsed HDFC Life Insurance Policy. He claimed that he was contacted by one Madhuri Kashyap in this regard through E-mail and mobile phone. As per her instructions, he had deposited the aforestated sum of Rs. 3,58,000/- in the bank accounts furnished by her. FIR No.0004 dated 16.01.2020 was accordingly registered on the file of Police Station, Sector 19, Chandigarh, under Sections 419, 420, 468, 471 and 120-B IPC. The accused therein was shown to be unknown. During the course of investigation into this FIR, another complaint was received on 07.02.2020 from one Rakesh Gupta, who claimed that he had been duped to the tune of Rs. 5,08,000/- in connection with his HDFC Life Insurance policy.

(2.) Further investigation revealed that a fake Call Centre had been set up at Vasundra, Ghaziabad, Uttar Pradesh, by certain persons claiming to be the authorized personnel of HDFC Life Insurance Company, so as to swindle monies from innocent people. Gaurav Verma, Ankur Verma, Manish Kumar and Mukesh Kumar were arrested at this Call Centre on 30.01.2020. Thereafter, Suraj Murmu and Raju Ranjan Yadav, the petitioners herein, were also arrested on that day as bank accounts had been opened in their names and were being used for cheating the victims. On the disclosure statement made by Suraj Murmu, details of 100 bank accounts, ATM Cards, Cheque Books, mobile phones and SIM Cards were elicited and the same were recovered from the residences of Sonu and Suman. Mamta Chauhan, who had posed as Madhuri Kashyap and cheated the complainant, surrendered before the Court on 06.02.2020 and was arrested. In total, 10 accused are arrayed in relation to this FIR.

(3.) While so, compromise deeds dated 29.02.2020 were executed by the accused and both the above named victims. Thereby, the amount fraudulently obtained from the said victims was returned to them.