AJAY AHLAWAT COL. (RETD) Vs. STATE

JUDGEMENT

(1.) The petitioner seeks anticipatory bail under Sec. 438 Crimial P.C. in case FIR No.489/2016 registered under Sections 341/342/370/419/370(A)(2)/120B/34 Penal Code and Sections 7/14 of Foreigners Act at PS Safdarjung Enclave. Status report is on record.

(2.) I have heard the learned Senior Counsel for the petitioner and the learned Addl. Public Prosecutor and have examined the file. Learned Senior Counsel for the petitioner urged that the petitioner has joined the investigation on 20.07.2016. He has been falsely implicated in this case due to his filing complaint against senior officers of Delhi Police. In a raid conducted by Income Tax Officers on 02-03.06.2016 at the premises of coaccused P.N.Sanyal, the victim 'X' was found living there. She was harassed and tortured by Income Tax Officer for three days and due to pressure, she slit her wrists. After a gap of about three weeks, the FIR was lodged on the complaint of Assistant Director of Income Tax on 21.06.2016. 'X' has lodged complaint against the Income Tax Officers before National Commission for Women for harassment. In the application filed before the Trial Court for return of her pass-port, she reiterated harassment at the hands of Income Tax Officers. 'X' was never kept in wrongful confinement. She rather disclosed that she was having a close relationship (like husband and wife) with P.N.Sanyal. There are no allegations against the petitioner. Disclosure statements of the co-accused are of no consequence. Reliance has been placed on orders in 'Suresh Vs. State' in Bail Appln. 699/2011; 'Parvez Akhtar Vs. State' in Bail Appln. 3314/2006 and 'Jagdish Nautiyal Vs. State' in Bail Appln. 1317/2012.

(3.) Learned APP urged that there are serious allegations against the petitioner and he is involved in human trafficking for sex.