STEPPING STONE PRIVATE LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present order shall dispose of application (Nos.2/21, 1/21, 3/21, 4/21, 5/21, 6/21, 7/21, 8/21, 9/21, 10/21) moved under Sec. 482 Cr.P.C. by various parties as well as application (Nos.11/21) moved by the petitioner and the misc. petition itself.

(3.) A misc. petition was preferred by the complainant stating therein that criminal complaint was filed by the petitionercompany against the named accused persons before the Civil Judge and Judicial Magistrate Behror Alwar under Sec. 156(3) Cr.P.C. The Court concerned forwarded the complaint for investigation to Police Station Shahjanpur District Bhiwadi and an FIR was registered bearing No.213/2020 for offence under Sec. 420 IPC. It is stated that petitioner moved an application before the Investigating Officer pointing out that the accused persons had generated funds through forgery and criminal offences and the said amount was invested in purchasing shares of several companies with intent to get away with the money. The Investigating Officer on the basis of such request sent the letter on 12/11/2020 to the Central Depository Services Limited and another letter on 12/11/2020 to National Security Depository Limited with request not to transfer the shares detailed and tabled therein. The entire requisite material mentioning the details of the shares and intended transferring of the shares was given out to the Investigating Officer, however, the Investigating Officer did not arrest the accused and petitioner submitted representation to the higher authorities but instead of arresting, the police are intending to close the case. It was stated at the time of argument by the petitioner that the SHO has withdrawn his letter dtd. 12/11/2020 and the accused are likely to sell off the entire shares and equities.