KULPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm-M-5062-2019 has been filed by petitioner Kulpreet Singh, aged 35 years being an accused in FIR No.380 dated 28.12.2018, under Sections 420 and 120-B IPC, registered with Police Station Shimlapuri, District Ludhiana for grant of pre-arrest bail. Whereas CRMM-1518-2020 has been filed by petitioners complainants Rachhpal Singh and others praying for issuance of directions to official respondents to file final report in this very case.

(2.) Briefly stated, the facts of the case as per the prosecution version are that complainants Rachhpal Singh and others had submitted a written complaint to Commissioner of Police, Ludhiana contending therein that Jaswinder Singh, Kulpreet Singh (present petitioner) and Darshan Singh had formed a company under the name and style of HTI Multi Trade Limited having its head office at Dana Mandi, Gill Road, Ludhiana. Jaswinder Singh happened to be Managing Director, whereas Kulpreet Singh and Darshan Singh as Directors of that company; the company was engaged in the business of networking and it induced people to invest money with it; several persons were allured to invest crores of rupees with the company; however, the investors were not returned the money deposited by them, in that way, Jaswinder Singh, Kulpreet Singh (present petitioner) and Darshan Singh had cheated innocent persons from general public and their money running into crores of rupees. On receipt of the complaint, the matter was probed and it was found that the company used to induce people to invest money with it promising to return the double of the invested amount within two years and about 400-500 persons had invested their money with the company. Thereafter, formal FIR in the matter was recorded.

(3.) Apprehending his arrest in this case, petitioner/accused Kulpreet Singh had approached the Court of Sessions at Ludhiana seeking grant of pre-arrest bail by way of filing an application, which was assigned to learned Additional Sessions Judge, Ludhiana. However, his such application was dismissed by the said Court vide detailed order dated 21.1.2019. As such, he has approached this Court asking similar relief and filed CRM-M-5062-2019, notice of which has been issued to respondent - State, which put in appearance through State counsel. The complainants have also appeared through counsel.