PINKI CHAUHAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) THIS is a bail application under section 438 of the Cr.P.C. for anticipatory bail filed by Ms. Pinki Chauhan in case FIR No.211/2012 registered in P.S. Prasad Nagar under sections 420/ 406/ 201/ 120B of the Indian Penal Code. The FIR was registered at the instance of one Harish Kumar Sharda, son of Kewal Kishan, on 22.09.2012 against one Sandeep and his company by name M/s. We Can Global, situated at 10th Floor, Vikrant Tower, Rajindra Place, New Delhi. According to the FIR, the plaintiff was a resident of Bhanga, Punjab. He saw the advertisement of the aforementioned company in the Punjab Kesari newspaper dated 03.08.2012, inviting candidates who desired to go to Singapore. Attracted by the advertisement the complainant met Sandeep who retained the passport of the complainant and asked the complainant to undergo a medical examination. On 20.08.2012, the complainant received a phone call from a girl on his mobile phone and he was informed by her to go to Delhi on 22.08.2012 and meet Sandeep. Accordingly, the complainant came to Delhi when he was asked to deposit Rs.25,000/ - with the girl who was sitting outside the cabin. The complainant did as he was told and was issued a receipt for the amount by the girl whose name, according to the complainant, was Asha.

(2.) ON 27.08.2012, the complainant received a phone call from Sandeep and was informed that his Singapore visa was ready and he was asked to deposit the balance amount of Rs.45,000/ - in his office on 01.09.2012; the complainant was also told that he would have to leave for Singapore in the flight on 05.09.2012. The complainant did as he was told and deposited the balance amount by demand draft issued by the Pubjab National Bank. He was issued a receipt for the total amount of Rs.70,000/ - by the girl who called herself Asha. Thereafter he was told by Sandeep to go to Mumbai and stay in a hotel where a person by name Swamy or Naresh will meet him; a mobile telephone number was also given to the complainant. But when the complainant reached Mumbai on 02.09.2012 and tried to contact the number there was no response. The complainant thereafter contacted Sandeep and was directed to speak to one Mahima Chauhan whose phone number was given. On speaking to her, the complainant was told to take rest for a while, but on 04.09.2012 the owner of the hotel threw the complainant out. Thereupon the complainant reached Delhi but found the office of M/s. We Can Global locked. Neither Sandeep nor Mahima Chauhan could give him a satisfactory reply.

(3.) A case was registered under section 420/ 406 of the IPC and further investigation was directed to be made.