SUMIT S/O SH PREM KUMAR Vs. STATE

JUDGEMENT

(1.) Application for bail on behalf of the petitioner has been filed who is stated to be in custody since 18th June, 2007 in the above mentioned case.

(2.) As per prosecution case, one passenger Baljinder Singh arrived from Malaysia at IGI Airport, Delhi. On scrutiny of his passport, it was found that the visa of Australia affixed was forged. It was disclosed by passanger Baljinder Singh that said visa was arranged by his brother-in-law Krishna who had introduced him to one Jaskaran and this Jaskaran had assured him that he will arrange for an Australian visa on payment of Rs.10 lacs. Out of Rs. 10 lacs, Rs. 6 lacs has been paid initially of which Krishna was paid Rs.1.5 lacs in India and Rs.3.5 lacs were collected by petitioner, i.e., Sumit from the in- laws of Baljinder Singh and this petitioner Sumit is the cousin of accused Jaskaran Singh, the agent based in Malaysia.

(3.) Bail applications filed by the petitioner were dismissed by Addl. Sessions Judge on 11th July, 2007 and 21st July, 2007.