STATE OF NAGALAND Vs. RIPU DAMAN SINGH

JUDGEMENT

(1.) Heard Ms. T. Khro, the learned Public Prosecutor for the State of Nagaland. I have also heard Mr. D.K. Jain, learned counsel appearing for the respondent.

(2.) This is a petition praying for cancellation of bail granted by this Court on 02.07.2020 in Bail Application No. 1326 of 2020.

(3.) On 5th February, 2020 Dr. Imtisangba, a Pastor of Chumukedima Ao Baptist Church lodged an FIR before police stating that he and some other person wanted to visit Holy Land and for that matter they approached the respondent Ripu Daman Singh at New Delhi. Mr. Singh ran a travel agency by the name and style of TripCraving. It is alleged that Mr. Singh could not arrange the travel documents in time therefore the informant and his associates had to reschedule the tour from 10th September, 2019 to 4th September, 2020. It is further alleged till the month of November, 2019 the respondent could not arrange the tour. According to the informant the respondent Ripu Daman Singh had sent them some fake air tickets. Therefore, on 29th January, 2020 a notice was sent to Ripu Daman Singh asking him to refund Rs. 34,65,000/- which was given to him for arranging the tour. The notice also demanded return of 40 nos. of passports which were handed over to Ripu Daman Singh for arranging the tour.