SHER SINGH Vs. STATE

JUDGEMENT

(1.) The applicant vide the present application seeks the grant of bail in relation to FIR No. 230/2020 Police Station Special Cell registered under Sec. 3,4 &5 of the Official Secrets Act, 1983 and Sec. 120B of the Indian Penal Code, 1860, submitting inter alia to the effect that he has been falsely implicated in the instant case and that he is uneducated, illiterate, is a citizen of Nepal and has been residing in India for a substantial period and had come to India to find a suitable job to cater to the needs of his family which is totally dependent on him.

(2.) The applicant submits that he worked as a Taxi Driver in the Delhi NCR for his livelihood and found an opportunity to join a company at Mahipalpur named MZ Mall Private Limited for the position of an office peon-cum-driver at a monthly salary of Rs.10,000.00 and his role in the said company was limited to strict and specific instructions of the Management of the company comprising of Mr. Zhang Zheng @ Suraj and Ms. Zhang Lixia @Usha. Inter alia, the applicant submits that his role was to clean the office, drive a vehicle and to work as per the directions of the Director of the Company Mr. Zhang Zheng @ Suraj and that the applicant used to deliver/pick any packages as per the specific directions of the management.

(3.) The applicant further submits that he was not aware of the business of the company and his role was limited and to his understanding the company was involved in the pharmaceutical Sector.