DEEPAK KUMAR SONY Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The applicant has filed the present application under Sec. 439 of Code of Criminal Procedure, 1973 (Cr.P.C.) for grant of regular bail in FIR No. 0154/2022, dtd. 9/5/2022 registered at Police Station R.K. Puram, under Ss. 406/419/420/468/471/120-B of the Indian Penal Code, 1860 (IPC).

(2.) The FIR was registered on a complaint made by Mr. Sandeep Kumar on 7/5/2022. It was alleged that the complainant along with his friend Mr. Jaswant Singh got in contact with the applicant for the purpose of obtaining Visa for Serbia. It is alleged that the applicant met the complaint and his friend at Rajiv Chowk Metro Station on 6/5/2022 when the applicant introduced himself as Ankit Kumar. It is alleged that the complainant claimed to be working as an Assistant Coordinator in Bureau of Immigration and also showed ID indicating that the applicant's name was Ankit Kumar working with Bureau of Immigrations. The applicant took the Passports of the complainant and his friend to facilitate Visa. The applicant on 7/5/2022 met with the complainant and his friend at 10.00 a.m. at FRRO Office at Bhikaji Cama Place, New Delhi. On demand made by the applicant, complainant and his friend gave 1500 Euros each to the applicant for the purpose of Visa application.

(3.) It is alleged that the complainant and his friend thereafter, kept waiting outside the FRRO Office, but the applicant did not come back and was later seen running away from the backside of the FRRO Office. Complainant on inquiry, came to know that no person by the name of Ankit Kumar was working in the FRRO Office. A complaint on the same day was filed at the Police Station R.K. Puram and the FIR thereafter was registered on 9/5/2022.