SWAPNIL CHANDERMOHAN VOHRA Vs. STATE OF DELHI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner for quashing of FIR No. 630/2005 under Section 419/420/468/471 IPC Police Station IGI Airport, New Delhi qua him.

(2.) The case of the prosecution is that on 21.11.2005 one Sh. Amba Lal S/o Sh. Tribhuwan Das was apprehended at IGI Airport, New Delhi while going to New York on the strength of a passport in the name of one Narsingh Bhai Dhulabhai. The said Amba Lal who was apprehended stated in his disclosure statement that the passport in question was procured by him from a travel agent Rahul Bhai for consideration of Rs. 13 lacs. Amba Lal further stated in his disclosure statement that he had met travel agent Rahul Bhai through one Sumit Patel. Though the chargesheet has been filed but the Police could not reach till date either Rahul Bhai or Sumit Patel.

(3.) The passport recovered from passenger Amba Lal was of Narsingh Bhai Dhulabhai and on the basis of his address mentioned in the passport, the Police contacted the said person Narsingh Bhai Dhulabhai at Ahmedabad and recorded his statement but he in his statement disclosed that he has sold his passport in question alongwith resident permit to Sandeep and Tarun Dahaya Bhai Patel for a consideration of Rs. 50,000/-. Though particulars of Tarun Dahaya Bhai Patel were given in the disclosure statement of Narsingh Bhai Dhulabhai but neither the parentage nor the address of the petitioner was given in his statement. The name of the petitioner is Swapnil Chander Mohan Vohra and not Sandeep. It is alleged that the petitioner is also known by the name of Sandeep. After recording the statement of Narsingh Bhai Dhulabhai, the Police also recorded the statement of his son Devender Narsingh Bhai Dhulabhai who in his statement stated that his father has sold his passport and resident permit to Tarun Bhai and Sandeep in his presence.