SANJAY RELAN Vs. STATE

JUDGEMENT

(1.) The petitioner is an accused in case RC 10(S)/2001-SIU.I/CBI/SIC.I/New Delhi under Sections 120- B, 380, 420, 467, 468, & 471 IPC. Apprehending his arrest in connection therewith, he has approached this Court for anticipatory bail under Section 438 Cr.P.C.

(2.) The chargesheet unfolds that in the course of investigation of a case RC No.4(B), 2000/SI.I/SIC.I/CBI where 100 manual double sector tickets of Indian Airlines Limited(IAL) were found missing/stolen from IGI Airport, New Delhi and fraudulent refunds had been claimed against the same, the Investigating Officer came across with another theft of ten double sector manual Indian Airlines tickets bearing No.05822200475190 to 0582200475199 from Indian Airlines Office, Lucknow Airport, Lucknow. It was gathered that these ten stolen tickets were got re-routed/re-issued at various IAL Offices in and around Delhi and fraudulent refunds obtained from various IAL booking offices in Delhi against them. In the circumstances, instant case came to be registered.

(3.) During investigation, it was found that double sector domestic manual tickets bearing S.Nos.0582200475101 to 0582200475200 of Indian Airlines were issued by Station Accountant, IAL, City Booking Office, Lucknow. These tickets were duly counted and handed over by the official concerned to Lucknow Airport Office of IAL. The same were kept in an iron box of a metallic almirah placed in the room of shift in-charge, the key whereof used to be kept in a drawer of the table of the shift in-charge. The drawer was not under lock and key and was, in the circumstances, practically accessible to all IAL employees posted at Lucknow Airport.