Rajasthan High Court - Jaipur
Hari Singh S/O Failan Singh B/C Jatav vs State Of Rajasthan on 4 June, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 5363/2019
Hari Singh S/o Failan Singh B/c Jatav
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. S.S. Hora For Respondent(s) : Mr. Sher Singh Mehla, PP For complainant : Mr. Ajay Kumar Jain For I.O. : Mr. Satya Pal Midha, Addl. S.P. (SOG)
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA(V.J) Order 04/06/2019 Mr. Satya Pal Midha, Addl. S.P. (SOG) is present in the court. He submits that the entire investigation is being conducted by SOG and the charge sheet was filed by SOG. Petitioner Hari Singh is stated to be actively involved in the activities relating to PINCON group who introduced false scheme resulting in the defraud of 25000 investors in Rajasthan and about 80 crores amount has been siphoned from the investors in Rajasthan. Total amount involved is about 796/- crores.
Learned counsel appearing for the petitioner submits that petitioner had already resigned as a Director on 30.9.2014 from LRN Universe Producer Pvt. Ltd. and from other company on 18.12.2014 and he is no more Director in any other company. Learned counsel for the petitioner further submits that the petitioner's role in the charge sheet is shown only upto 2015 and (Downloaded on 22/09/2019 at 12:14:21 AM) (2 of 2) [CRLMB-5363/2019] the money has been entered of investors by him. There is no specific allegation against him after 2015 in the charge sheet.
Mr. Satya Pal Midha, Addl. S.P. (SOG) wants time to produce the documents to show that petitioner Hari Singh is still Director in some of the companies which are under PINCON group.
List again on 3.7.2019.
(SANJEEV PRAKASH SHARMA(V.J)),J Brijesh 4.
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