JASKARAN SINGH REKHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The Petitioner is a pilot working in Indigo Airlines (hereinafter, "Airlines"). The Petitioner, after being employed by the Airlines submitted his Airport Entry Permit (hereinafter, "AEP") form to the concerned department on 30th September, 2019. At that time, according to the Petitioner, there was no case or complaint pending against him. It is the contention of the Petitioner that on 4th October, 2019, a complaint was registered against him by his cousin sister in Orissa with whom there were property disputes. The police had summoned him and he had answered all the questions of the police, however, he was not provided with a copy of the complaint, the FIR or any other particulars. He was therefore under the impression that no criminal case had been registered against him.

(3.) Thereafter, on 29th November, 2019, the Petitioner received summons seeking his personal appearance in Court on 20th December, 2019. Even with the summons, no charge sheet or FIR was enclosed. The Petitioner then applied for interim bail and was granted interim bail on 14th January, 2020. Immediately thereafter, i.e., on 18th February, 2020 the Petitioner informed the Airlines of the complaint filed against him in the AEP form. Thereafter, the Petitioner was admitted to regular bail on 27th February, 2020. It was only in March, 2020 that the charge sheet was supplied to him.