AVIATION SERVICES LLC Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petition under Sec. 483(3) of Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") read with Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as "BNSS") on behalf of the Petitioner/Aviation Services LLC seeking cancellation of Bail of Respondent No.2, Vishal Oberoi granted vide Order dtd. 23/7/2025 passed by Ld. ASJ-05, New Delhi District, Patiala House Courts in FIR No. 41/2024 under Ss. 420/406/468/471/120B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC"), at P.S. EOW.

(2.) It is submitted that the Petitioner/Complainant was cheated of Rs.6,05,99675.58 on the basis of false representation/forged documents etc. and was induced to bank transfer this amount in the accounts of M/s Mangalam Traders, Proprietor Ankit Srivastav, to export aviation goods and automobile parts to the Petitioner.

(3.) The Petitioner thereafter, lodged a detailed Complaint dtd. 20/12/2023, which culminated into registration of FIR No. 41/2024, under Sec. 406, 420, 468, 471 and 120-B IPC, at P.S. EOW, New Delhi. The names of all the accused, illegal beneficiaries were disclosed in the FIR. However, in the last 2 years, neither any accused/ illegal beneficiaries were arrested, nor any amount has been attached/seized.