ASHA RANI Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No.301 of 2017 under Section 420/120B of the IPC at Police Station Paharganj.

(2.) Allegations in the FIR are that the complainant wanted to obtain a Visa for Canada and accordingly approached the petitioner, who represented that she would be in a position to obtain a Visa for her.

(3.) It is submitted that substantial amount of money was paid to her. She along with other co-accused handed over the passport with the Visa and a ticket to the complainant. Subsequently the ticket was cancelled and it was represented to the complainant that the ticket has been cancelled as she would be travelling via a different route. This happened twice over and the tickets that were issued were subsequently cancelled. It is contended that when the complainant wanted refund of his money, the same was refused and the petitioner switched off her phone. It is contended that the complainant paid approximately Rs. 22 lakhs for obtaining the Visa.