SYED NAZIM ALI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THIS is an application under Section 438 Cr.P.C. filed by the applicant for grant of anticipatory bail in connection with Crime No. 76/2002 registered in police station: R.P.F. Thana and Police Station Torwa for the offence punishable under Sections 143/179 of the Railways Act. 1989.

(2.) THE case of the prosecution is that one Abdul Rehman was found near the Railway Reservation Counter No.1 of Bilaspur Railway Station with some reservation forms and some cash and he has stated that he is working for the present applicant.

(3.) ACCORDING to Section 143 of the Railways Act the person has to carry on business in procuring and supplying tickets for travel on railway or for reservation accommodation for journey of trains.