KASHISH AUJLA Vs. STATE

JUDGEMENT

(1.) By this petition filed under Sec. 439 read with Sec. 482 of Cr. P.C., the petitioner seeks regular bail in a case registered in FIR No. 437/2016 under Sec. 420/120B of Indian Penal Code, at Police Kotla Mubarakpur, New Delhi.

(2.) The facts emerging from the record are that the complainant Sanjeev Kumar hired the services of the Agency Cupid Holidays Pvt. Ltd for nine people for journey to and fro Srinagar. Amount for the said journey of Rs.1,62,000.00 was given and tickets were booked. Passengers reached the destination but on the date of return journey, it was revealed that the return tickets had been cancelled by the agency without any intimation to the complainant, even though his email and contact number were available with the accused. The petitioner is one of the Directors of the accused company which was not itself making bookings but doing the same through Satkar Travels. It is alleged that neither any intimation was given nor the amount was refunded and thereafter when accused persons were contacted, it was revealed from one Ravikant,0 one of the employees of the company that both the accused were absconding.

(3.) During investigation, it was revealed that the accused persons had mostly targeted government servants by alluring them with handsome LTC packages and so far 62 victims had lodged their grievance by filing 32 complaints.