STATE Vs. ANIL GROVER & ORS

JUDGEMENT

(1.) FIR No. 205/1993 under Sections 420/120B IPC was registered at PS Moti Nagar, Delhi on 22nd April, 1993 on the complaint of Shri Ramu Lal who alleged that he and other similarly placed persons have been cheated by the respondents herein along with other persons by issuing an advertisement for the job for Foreman in Dubai and UAE. Money was collected from them however, the promise to arrange the jobs was not fulfilled. As no charge sheet had been filed despite considerable time, the accused filed a petition for quashing of the FIR being W.P. (Crl) No. 687/2004 which was disposed of by this Court on 15th September, 2005 observing that the issues raised in the petition could be agitated before the learned Trial Court as charge sheet had been filed. A charge sheet was filed belatedly in August, 2002 for offences punishable under Sections 420/120B IPC and Sections 24/25 of The Emigration Act, 1983 against Ajay Katyal, Anil Grover, Deepak Kochar, Raj Kumar, Santosh Tandon and Ramesh Chand Manni.

(2.) During arguments on charge the following issues were raised:

(3.) The accused cannot be tried for any offence under the immigration Act for want of sanction under section 27 of the Act.