DAKSH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present proceedings pertain to the notice issued by this court on 28.9.2011 to accused Rajesh Kumar (hereinafter referred to as 'the accused') for cancellation of bail granted to him by Additional Sessions Judge, Bathinda on 23.3.2011.

(2.) The accused herein is involved in following cases along with other persons, who include his family members:

(3.) The accused in connivance with other accused named in the FIRs is primarily running a chit fund company, whereby they allegedly cheated lot of small time investors of their hard earned money. The transactions in the accounts of the company and the accused are running into crores of rupees, which were deposited and withdrawn. The details thereof, as furnished in the affidavit of Manmeet Singh, PPS, Deputy Superintendent of Police, State Cyber Crime Police Station, SAS Nagar dated 29.5.2013, are extracted below: <FRM>JUDGEMENT_639_ILR(P&H)1_2014_1.html</FRM>