Mihir Diwakar and his wife Saumya Das, accused of defrauding legendary cricketer Mahendra Singh Dhoni, have been issued summonses by a Ranchi court.

The court of Ranchi Judicial Magistrate Raj Kumar Pandey on Saturday issued summonses against Diwakar, Das and Arka Sports Pvt. Ltd. in the Rs 15 crore fraud case lodged by Dhoni.

The accused have now been directed to present their case in the court on the next scheduled date, May 30, either in person or through their advocate.

In the last hearing in the matter, the magistrate court had asked complainant MS Dhoni to file the required documents, which he submitted, after which the summonses were issued to the accused.

In the last hearing, the court took cognisance due to sufficient evidence against Diwakar and his wife, who are accused of causing financial losses to the tune of Rs 15 crore to Dhoni by committing a fraud against him. This complaint was filed by Dhoni's counsel Seemant Lohani on the cricketer's behalf in October 2023.

The hearing was taken up on the complaint on January 5 this year, the statement of Dhoni's representative Seemant Lohani was recorded on affidavit in the case.

Lohani had then given a statement about the allegations levelled against Mihir Diwakar and Soumya Das. In another hearing, evidence was presented on behalf of the complainant in the case, on the basis of which the court took cognisance.

WHAT'S THE MATTER?

A criminal case was filed on MS Dhoni's complaint for alleged offences under Section 406, 420,467,468,471 and 120B of the Indian Penal Code (IPC) in the competent court at District Court Ranchi against Aarka Sports Management Pvt Ltd, Mihir Diwakar Director and Soumya Das who is the director of the same firm.

In his complaint, Dhoni had alleged that even after the revocation of authority by him on August 15, 2021, Mihir Diwakar opened many cricket academies across India and abroad, using the name of the cricketer and taking franchisee money for MS Dhoni Cricket Academy, MS Dhoni Sports Academy and defrauded the World Cup winning Indian captain to the tune of and estimated over Rs 15 crores.

WHO IS MIHIR DIWAKAR?

Mihir diwakar was arrested by Jaipur police in the same case sometime back. Cricketer Mihir has been a friend of cricketing icon Mahendra Singh Dhoni.

Both of them entered into a venture to open cricket academies at different locations to nurture budding cricketers, but the joint venture failed.

Dhoni sensed foulplay and went moved the court against the accused for deceit and fraud against him. Dhoni had alleged that he was not paid the franchise fee. Despite the revocation of authority, Diwakar continued to open academies using Dhoni's name.

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