DINESH SINGHJ RAJPUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for bail under Sec. 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with FIR No.143/2022 registered at Police Station Shastri Nagar, Jodhpur City (West) for offences under Ss. 420, 406 and 120B IPC.

(2.) As per prosecution, the petitioner and co-accused persons fraudulently induced the complainant and other persons to invest an amount of Rs.50.00 lacs or more in FX ARENA, company against a return of more than 400% in one year. As per prosecution, the accused persons assured the investors that they will also get bonus of 10%, over and above the promised return. They were assured of foreign trips as well. As per prosecution, huge amount was invested by the complainant and other persons in the bank accounts as per the details provided by accused persons. After passing of the assured period, when an inquiry was made about the return/profit on the amount deposited, the complainant came to know that a fraud has been committed upon them and their money has been misappropriated.

(3.) Learned counsel for the petitioner submitted that the petitioner has been falsely implicated in the present case. Learned counsel submitted that the complainant was duly informed about the risks carried by the investments. Learned counsel further submitted that it is a well known fact that when one invests in a company or stock, it always involves various types of financial/market risk.