NIRMAL KUMAR Vs. STATE

JUDGEMENT

(1.) On 20.10.2006 one Kulwinder Pal, a passenger tried to seek immigration clearance and produce a visa purportedly issued by the Greek Embassy. It was suspect to be a forged document. Kulwinder Pal was not allowed to leave India. FIR was registered. Investigation proceeded. Kulwinder Pal named petitioner as the person who had arranged the visa for him.

(2.) Petitioner was arrested. He is in judicial custody since 7.4.2007.

(3.) Challan has been filed.