July,16,2016:On Thursday, “Stockguru” scam accused Ulhas Prabhakar who has been jailed in a multi-crore rupee scam left Special Judge CBI shocked in awe when he  produced two invoices that had been forged in the name of  judge and also the prosecutor to show how easily forgery could be done.

This annoyed the Judge, thus he ordered a FIR to be registered against Ulhas Prabhakar and the matter to be probed.

Prabhakar  Ulhas is currently facing several charges which  include money laundering.

He produced two forged documents which were in the name of CBI Special Judge Gurdeep Singh and the Enforcement Directorate Special PP Navin Kumar Matta.

Left shocked by the incident, CBI Special Judge ordered SHO Tilak Marg Police Station to lodge a complaint against Prabhakar Ulhas for making the forged documents.

Prabhakar  Ulhas has been chargesheeted him along with his wife and his aide under the provisions of Prevention of Money Laundering Act for allegedly possessing around Rs 85 crores as moveable and also immovable properties.

Prabhakar Ulhas is currently facing trial for duping several investors across the states of nearly Rs 500 crore by promising high returns through their firm StockGuru India, which deals in stocks.

The duo had posed as doctors, investors, and businessmen and ran several fraudulent firms to dupe people. The company Stockguru India was started in 2009 by Prabhakar Ulhas and his wife were its directors.

 

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