(1.) The petitioner has filed this Public Interest Litigation seeking for a direction upon the respondents to investigate the alleged illegal act of the non-banking finance companies/chit fund companies (totalling about 32 companies) in the garb of collecting investment scheme on the false and flimsy ground that they are providing employment to the unemployed youth and thereby cheating large number of people in the different parts of the State. The petitioner who claims to be a public spirited person has filed this Public Interest Litigation. It is the case of the petitioner that about 32 non-banking finance companies/chit fund companies, named in Para-3(v) of the writ petition, have indulged in collection of money in the name of one business or other in the State of Jharkhand and other parts of the countries. According to the petitioner, RBI and SEBI have no direct control over these 32 non-banking finance companies/chit fund companies and virtually these companies are doing business without any control of any regulatory bodies like RBI and SEBI. The grievance of the petitioner is that the companies named in Para-3(v) of the writ petition have collected huge money from the public from various parts of the State and cheated the public. The grievance of the petitioner is that though F.I. Rs in Ghatsila P.S. Case No. 26/2013 (Annexure-1), Mahagama P.S. Case No. 36/2013 (Annexure-2), Rajmahal P.S. Case No. 111/2013 (Annexure-3) and Tillaiya (Koderma) P.S. Case No. 69/2013 (Annexure-4) have been registered way back in the year 2013 but substantial progress has not been made in the investigation and therefore, petitioner seeks for direction to the respondents to handover the investigation to CBI.
(2.) We have heard the learned counsel Mr. Rajeev Kumar appearing for the petitioner, Mr. Rajesh Kumar, G.P.-IV appearing for the respondent-State of Jharkhand, Md. Mokhtar Khan, ASGI appearing for the respondent-Union of India, Mr. Anil Kumar Sinha learned Senior Counsel appearing for the respondent-SEBI and Mr. A.K. Das the learned counsel appearing for the respondent-Enforcement Directorate.
(3.) Even according to the petitioner, 32 companies which are named in Para-3(v) of the writ petition, are registered in Kolkata, Bhuvaneshwar, Punjab and Chandigarh.