ANIL KUMAR ALIAS SUNNY Vs. STATE

JUDGEMENT

(1.) THE applicant who is in JC in a case of cheating along with his father has sought bail. THE contention of the counsel for the applicant is that the applicant has been falsely implicated being son of Lal Chand, the main accused.

(2.) THE record reveals that the applicant was not implicated merely because he was son of Lal Chand. Lal Chand along with his two sons Surender Singh and Anil Kumar was running the business of human trafficking. He had assured complainant of sending his son Nishant Singh to America for a sum of Rs. 18.00 lakh. It was assured that Nishant Singh shall be sent to U.S. with some Member of Parliament. In first meeting Lal Chand and his two sons took Passport and Rs. 1.00 lakh from the complainant and after about 20 days the complainant was informed that visa has been stamped and flight would take place within a week and asked him to come to Delhi with balance amount of Rs. 17.00 lakh. THE complainant arranged Rs. 17.00 lakh by withdrawing money from his bank and other sources (the proof of which has been given by the complainant to the police) and this money was handed over to Lal Chand in Hotel Price Palace, Main Bazar, Pahar Ganj. Lal Chand was there with his two sons. After taking money Lal chand handed over this money to his son Anil Kumar i.e. the present applicant.