NISHANT GOYAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has applied for anticipatory bail in FIR No.44 dated 21.1.2013, under Section 409, 420, 506 and 120-B, IPC, registered at Police Station City Ballabgarh, District Faridabad.

(2.) Rajnish Gupta moved an application to SHO, Police Station City Ballabgarh that he is maintaining the account with the State Bank of Patiala, Ballabgarh. The Colts Groups is engaged in the occupation of finance, investment and portfolio management. The management of Colts Groups has been consisting of N.K.Gupta (Neeraj Kumar Gupta), P.K.Gupta (Pankaj Kumar Gupta), Anjul Gupta and Vipin Gupta. Mr.R.C.Gupta was an official with the State Bank of India and R.C.Goyal and his wife Mrs. Nirmal Goyal was also a close relative of the management of Colts Groups.

(3.) In the year 1991-92, Mr.R.C.Goyal and Mrs. Nirmal Goyal approached the management of Colts Group and represented that Mr.R.C. Goyal is posed as an officer in main branch of State Bank of India, Bareilly and he would be helpful in the business. The management of Colts opened their own personal accounts along with the bank accounts of some of the other close relatives and friends. The Colts Group did not make any withdrawals from these accounts and instead an amount of cash and some cheques were entrusted to Mrs.Nirmal Goyal and Shri RC Goyal to deposit in these accounts which were opned at the branch of State Bank of India. At the initial stage, R.C.Goyal and Mrs.Nirmal Goyal accounted for the funds.