NAVJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Due to COVID-19 situation, the court is convened through video conference.

(2.) This petition under Sec. 438 Cr.P.C. is filed seeking anticipatory bail in FIR No. 122 dtd. 12.10.2019, under Ss. 420 and 120-B IPC, registered at Police Station, Cantt. Bathinda. FIR was registered on a complaint received that Amarjit Singh Dhingra, Kushaldeep Singh, Amandeep Kaur, Jatinder @ Jippy, Ram Singh, Jindpreet Kaur, Lachhman Singh, Krishan Singh, Vijay Negi, Parveen Rani and Navjit Singh (petitioner) had duped about 200 people for a sum of Rs.25 crores by inducing them to invest money on the pretext of doing mushroom farming. After getting the money, the accused absconded.

(3.) During investigation, it was found that in 2012, Amarjit Singh, Ram Singh and Navjit Singh (petitioner) had floated a company in the name of Sarv Agro India Ltd. They had been inducing the people to invest money in the company.