TEJINDER PAL SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The present bail application has been filed by the petitioner under Section 438 Cr.P.C. seeking anticipatory bail in case FIR No. 10/2021 under Section 420/468/471 IPC registered at P.S. R.K. Puram, New Delhi.

(2.) Briefly stated the facts of the present case are that initially one Avtar Singh Sunner S/o Tarsem Singh R/o ward No. 9, 11G, Sri Ganganagar, Rajasthan had filed a complaint against petitioner Tejinder Pal Singh which was received at SP office Sri Ganganagar, Rajasthan from passport office Jaipur for enquiry.

(3.) It has been alleged in that complaint that the petitioner is a history-sheeter of PS Kotwali, Sri Ganganagar, Rajasthan and he has been involved in activities with Bhinderwala and has also been in jail. His photo is also in police station and despite this he has passports from Delhi and Jaipur. It is also alleged that the passport issued from Jaipur got renewed and the petitioner is travelling abroad. Complainant Avatar Singh demanded an enquiry that how a history-sheeter got a passport and renewed it.