BHUPINDERJIT SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant, suffering incarceration for past about 08 months seeks regular bail in case FIR No. 160/2011 of PS IGI Airport (Special Cell) for offence under Sec. 419/420/468/461/474/201/120B IPC and Sec. 12 of P.P. Act. Despite last order, status report has not been filed by the State. However, the IO/SI Dinesh has appeared to assist the prosecution.

(2.) Briefly stated, the prosecution case is that the accused/applicant is engaged in an illegal migration racket and he sent one Navdeep Kaur to Belgium on a forged passport. The said forged passport was originally issued in the name of Ms. Asha Panigrahi and the same was stolen in the U.K. When Navdeep Kaur reached Belgium on the said forged passport, she was deported and brought back to India.

(3.) In response to a specific query, IO submits that no other case has been reported in which the accused/applicant was involved in any illegal migration. As regards the present case, the IO submits that the only evidence of complicity of the accused/applicant is the confessional statement of co-accused Navdeep Kaur, recorded when she was in police custody.