Allahabad High Court
Devendra Singh Solanki vs State Of U.P. on 14 February, 2023
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 74 Case :- CRIMINAL MISC. BAIL APPLICATION No. - 59771 of 2022 Applicant :- Devendra Singh Solanki Opposite Party :- State of U.P. Counsel for Applicant :- Raghubir Singh Counsel for Opposite Party :- G.A. Hon'ble Ajay Bhanot,J.
Deputy Commissioner of Police, Agra, to file a personal affidavit disclosing the following details:
1. The resolution of the Board of Directors which led to the execution of the power of attorney in favour of the principal offender Rishipal and authorizing the said principal offender to execute the sale deed.
However, during the course of argument, it appears that following other details are also required:
A. Whether the applicant was in the Board of Directors or holding the responsible senior position and was incharge of the day to day functioning of the company? B. Names of the directors and other senior functionaries who were responsible for the day to day functioning of the company and whether they have been investigated or not ? C. Evidence regarding their appointment and functioning.
D. Action taken against the other senior functionaries of the company.
E. Authority in law and relevant statutory approvals and the details of the schemes which were put out in public for inviting the investments. F. The bank accounts in which the money was deposited by the investors.
G. Names of the persons who had opened and were operating the accounts in which the money was deposited. H. Money trail of the deposited amount i.e. the mode and accounts in which the money was credited and subsequent transfers of money. If the cash deposits were made the names of the individuals who were given the cash, receipts of payment and assets of the society. I. Whether the assets of the directors as well as the company have been identified and seized as per law ? J. Details of illegal money transfers made by the company/officers/directors and names of beneficiaries of the illicit transactions. K. Whether the accounts/ledgers of the offending company have been reconciled?
Learned AGA to file counter affidavit before the next date of listing.
Put up this case on 02.03.2023 in the list of fresh cases.
Order Date :- 14.2.2023 Dhananjai