ARYAN SINGH CHABBRA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') by the petitioner seeking anticipatory bail in the event of his arrest.

(2.) For the facility of reference, the facts in Crl.P.No.6354 of 2025 is being referred to.

(3.) The case of prosecution in brief is that the de facto complainants have lodged a written complaint to the Deputy Commissioner of Police, Economic Offences Wing, Cyberabad, on 11/2/2025, stating that M/s Capital Protection Force Private Limited (Falcon) is engaged in Invoice discounting and functioning from 4th floor, Office No.405, HUDA Techo Enclave, High Tech City, Hyderabad, since 2015 onwards. Invoice Discounting is a financial service in which, company can raise funds by selling their invoices to third party financial institutions at a discount rate. The company offered the opportunity to deposit in Falcon under the pretext of providing funds for invoice discounting. The deposit was structured with the promise of returns basis on the invoices they discounted, with clear agreements that specified maturity dates for repayment, including interest.