VIJAY KUMAR JUNEJA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The instant bail application has been filed by the petitioner under Sec. 482 of Bharatiya Nagarik Suraksha Sanhita (for short BNSS) for releasing him on bail in case FIR No. 120 of 2023, dtd. 24/9/2023, under Ss. 420 and 120B of Indian Penal Code (for short IPC), read with Sec. 59 of the HP Protection of Interest of Depositors Act, 199 and Ss. 21 and 23 of the Banning of Unregulated Deposit Schemes Act, 2019, registered at Police Station Palampur, District Kangra, Himachal Pradesh.

(2.) The facts of the case, which emerge from the record, are encapsulated as under:

(3.) Learned Senior Counsel for the petitioner contended that the petitioner is innocent and a false case has been foisted against him. He further contended that there is no allegation against the petitioner that he had allured anyone to invest in crypto currency scheme or had ever induced them to part with duped money or he is the beneficiary of any amount allegedly invested by various persons in the scheme of cryptocurrency. He also contended that at the time of the investment of the money, the petitioner had no knowledge that accused Subhash Sharma was involved in the scheme of the crypto currency. There is no allegation against the petitioner in all the charge-sheets, which have been filed by the investigating agency against the accused persons before the learned Trial Court. The further contention of the learned Senior Counsel for the petitioner is that the petitioner has been joining the investigation and has always co-operated with the investigating agency and therefore no fruitful purpose would be served in case his bail application is rejected.