Delhi District Court
In Sardar Sardul Singh Caveeshar vs State Of Maharashtra on 22 April, 2013
IN THE COURT OF SH. SUDESH KUMAR
ADDITIONAL CHIEF METROPOLITAN MAGISTRATE01, NEW DELHI
DISTRICT:
PATIALA HOUSE COURTS: DELHI
FIR NO.: 125 OF 2007
POLICE STATION: IGI AIRPORT
U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT
IN THE MATTER OF
STATE
VS
RAM DHANI & OTHERS
(i) Ram Dhani
S/o Mr. Ram Naresh
R/o Village Kukudarh,
PS Bakhira, District Sant Kabir Nagar, UP
(ii) Prem Kumar
S/o Mr. Gopi Krishan
R/o Mohalla Lal Diggi,
PS Rajghat, District Gorakhpur, UP
FIR NO.: 125 OF 2007
POLICE STATION: IGI AIRPORT
U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 1 of 15
(iii) Mohd. Rashid Khan
S/o Mr. Mohd. Shahid Khan
R/o House No. 258/31, Nadan Mahal, Lucknow, UP
(iv) Javed Naqbi
S/o Late Sh. Athar Ali
R/o 164/16, Karnal Kilat, Raja Miya Marg,
Govind Road Chauraha, Aminabad, PS Wazirganj, Lucknow, UP
Date of institution:24.05.2007
Date of reserving Judgement/Order:12.04.2013
Date of Pronouncement of Judgement/Order:22.04.2013
Brief statement of reasons for such decision :
1.As per prosecution story, the accused Ram Dhani being passenger entered into a conspiracy with co accused Prem Kumar being the agent to facilitate journey of Ram Dhani by arranging forged ECNR (Emigration Clearance Not Required) stamp on his passport bearing no. B1851533 for unlawful consideration and in pursuance to that conspiracy, the accused Ram Dhani produced the aforesaid passport before the clearing officer on 28.03.2007 at departure left wing of immigration for clearance. On scrutiny of the passport, it was found that the ECNR stamp and the signature of ECNR authority from RPO, Lucknow affixed at page no. 31 of the aforesaid passport was forged.
On these allegations, the present case was registered against accused Ram Dhani, he was arrested and his travel documents were taken into possession. On questioning, he revealed that the ECNR stamp and his journey was arranged by M/s Utsav FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 2 of 15 Travels Pvt. Ltd. Near Cantt Police Station, Gorakhpur, UP. During investigation, the witnesses were examined and out of those two public witnesses namely Saral Ram and Bihari Lal deposed that air tickets and journey for Ram Dhani was arranged by Prem Kumar, owner of M/s Utsav Travels Pvt. Ltd. Gorakhpur for Rs. 15,500/ each. At the instance of accused Ram Dhani, Bihari Lal and Saral Ram, accused Prem Kumar was arrested from the office of M/s Utsav Travels Pvt. Ltd., Gorakhpur, UP. Accused Prem Kumar further disclosed name of one Mohd. Rashid whom he had paid Rs. 5,000/ for arranging the ECNR stamp and on his disclosure, Mohd. Rashid was arrested who further disclosed name of one agent Javed Naqbi who was also arrested.
2. After investigations, charge sheet in the matter was filed against all accused for the offences u/s 420/468/471/120 B IPC & 12 Passport Act.
3. Accused persons Mohd. Rashid and Javed Naqbi were discharged by Ld. Predecessor vide order dated 02.07.2007.
4. It is pertinent to mention here that there are three other FIRs bearing FIR No. 218/07, FIR No. 118/07 and FIR No. 119/07, all pertaining to PS IGI Airport registered against accused Prem Kumar (being agent) for arranging forged ECNR stamps for different passengers pending trial in the Court alongwith the present case.
5. In the present case, Charge for the offences U/s 120 B IPC, 420 r/w 120 B IPC and 471 r/w 120 B IPC was settled against accused Ram Dhani and Prem Kumar only on 02.07.2007 by my Ld. Predecessor to which they pleaded not guilty and claimed trial.
6. Thereafter, prosecution has examined total 10 witnesses out of 13 witnesses cited in the list of witnesses.
(i) PW 1 Mr. Joginder Singh, ACIOI, IGI Airport, New Delhi. He was the clearing officer who was approached by the accused Ram Dhani for immigration FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 3 of 15 clearance on the basis of aforesaid passport and on scrutiny, he found that ECNR stamp and signatures affixed on page no. 31 of the passport were forged. He lodged the complaint Ex. PW 1/A and proved the travel documents Ex. P 1 to Ex. P 7. He got the present case FIR registered through SAG Bijender.
During cross examination by accused Ram Dhani, he denied that a false complaint was made by him and the accused was falsely implicated due to some hot altercation.
During cross examination by the Counsel for accused Prem Kumar, he stated that he had not recorded any separate disclosure of the accused and no public had joined at the time of making the complaint. He denied that accused had not named Utsav Travels.
(ii) PW 2 W/SI Kusum Lata was duty officer who proved the present FIR as Ex. PW 2/A and her endorsement Ex. PW 2/B on complaint Ex. PW 1/A and seizure memo of the travel documents vide memo as Ex. PW 2/C. In cross examination by Legal Aid Counsel Ms. Sangeeta Bhayana for accused Ram Dhani and Mr. Imran Alam, Counsel for accused Prem Kumar, she denied that a false FIR has been registered in connivance with IGI Airport officials or that she was deposing falsely.
(iii) PW 3 SAG Bijender took the complaint with travel documents and the passenger Ram Dhani to the police station and got the present FIR registered through duty officer. He handed over the travel documents and passenger to the duty officer who seized the travel documents vide memo Ex. PW 2/C. In cross examination by Legal Aid Counsel Ms. Sangeeta Bhayana for accused Ram Dhani and Mr. Imran Alam, Counsel for accused Prem Kumar, he denied FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 4 of 15 that a false FIR has been registered in connivance with IGI Airport officials or that he was deposing falsely. He denied that no passenger was handed over to him or that he signed blank documents at the instance of IO.
(iv) PW 4 Mr. Saral Ram is the relative of accused Shamboo Nath (accused in case FIR NO. 119/07 PS IGI Airport). He alongwith father of accused Dinesh (accused in case FIR No. 118/07 PS IGI Airport) namely Bihari Lal visited the office of accused Prem Kumar, who was running an agency in the name of Utsav Travels at PS Cantt Gorakhpur. He and Bihari Lal had given to Prem Kumar Rs. 14,000/ each alongwith passport and visa papers which were asked by Prem Kumar who had assured them that he would get arranged the immigrations and tickets for passengers. Thereafter, Prem Kumar returned passport and tickets and assured them for clearance of immigration. Thereafter, both Shamboo Nath and Bihari Lal with his son Dinesh Kumar reached railway station and both were sent in train. On 26.03.2007, he came to know about the apprehension of both Dinesh and Shamboo at airport. Thereafter, Delhi police reached PS Cantt, Gorakhpur, UP and also asked them to show the Utsav Agency accused Ram Dhani was with the police at that time. Then, they all reached Utsav Travel Agency. They pointed out towards the accused Prem Kumar sitting in the office of Utsav Travels. At their instance, accused Prem Kumar was arrested and his personal search was conducted vide memo Ex. PW 4/C and Ex. PW 4/D and the office was searched vide memo Ex. PW 4/A and copies of documents were seized from his office vide memo Ex. PW 4/B. During cross examination by Legal Aid Counsel Ms. Sangeeta Bhayana for accused Ram Dhani, he stated that he did not know Ram Dhani before and he had met him for the first time when he came with the police and he could not say that Ram Dhani has been falsely implicated or not in the present case.
FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 5 of 15
During cross examination by Mr. Sheikh Imran Alam, Counsel for accused Prem Kumar, he admitted that Ram Dhani had not purchased any ticket in his presence from Utsav Travels and no document was given by Ram Dhani in his presence to M/s Utsav Travels and he had seen Ram Dhani for the first time at PS P.C .Cantt, Gorakhpur . He denied that he did not visit any place from PS P.C. Cantt or that all the proceedings were conducted at the PS itself.
(v) Another public witness PW 5 Bihari Lal is the father of accused Dinesh Kumar (accused in FIR No. 118/07 PS IGI Airport). He has supported the deposition of PW 4. As deposed, he alongwith Saral Ram, relative of accused Shamboo Nath (accused in case FIR No. 119/07 PS IGI Airport) visited the office of accused Prem Kumar, who was running an agency in the name of Utsav Travels at PS Cantt Gorakhpur. He and Bihari Lal had given to Prem Kumar Rs. 14,000/ each alongwith passport and visa papers which were asked by Prem Kumar and Prem Kumar had assured them that he would get arranged the immigrations and tickets for passengers. Thereafter, Prem Kumar returned them passport and tickets and assured them for clearance of immigration. On 26.03.2007, he came to know about the apprehension of both Dinesh and Shamboo at airport. Thereafter, Delhi police reached PS Cantt, Gorakhpur, UP and also asked them to show the Utsav Agency accused Ram Dhani was with the police at that time. Then, they all reached Utsav Travel Agency. They pointed out towards the accused Prem Kumar sitting in the office of Utsav Travels. At their instance, accused Prem Kumar was arrested and his personal search was conducted vide memo Ex. PW 4/C and Ex. PW 4/D and the office was searched vide memo Ex. PW 4/A and copies of documents were seized from his office vide memo Ex. PW 4/B. The witness was not cross examined by accused Ram Dhani despite opportunity for same being given.
FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 6 of 15
In cross examination by Ld. Defence Counsel for accused Prem Kumar, he deposed that he met Prem Kumar for the first time in the first week of March, 2007 alongwith Saral Ram. Prem Kumar was not known to him earlier and he came to know about Prem Kumar from some villager. He gave them amount in cash in the denomination Rs. 500/ and Rs. 100/ and no receipt was issued against that payment to him. He denied that he did not visit Prem Kumar or that he did not give any money to Prem Kumar or that stamp, air ticket and visa was got arranged by some other agent and not from Prem Kumar or that he was deposing falsely under the pressure of police or that he did not visit the office of Prem Kumar with the police. He further stated that he met the police officials at police station and thereafter, he went to the office of Prem Kumar. The police official's carried out the necessary investigation.
(vi) The PW 6 Ct. Surender Singh proved the arrest of accused Prem Kumar at the instance of Saral Ram (bother in law of accused Shamboo Nath, accused in connected case FIR No. 119/07 PS IGI Airport). The accused Prem Kumar was also interrogated in his presence and his disclosure statement was recorded vide memo Ex. PW 6/A. He also deposed about the arrest of accused Rashid Khan and Javed Naqbi (since discharged) whose names were disclosed by accused Prem Kumar in his disclosure statement.
The witness was not cross examined by accused Ram Dhani despite opportunity for same being given.
During cross examination by Ld. Defence Counsel for accused Prem Kumar, he deposed that they reached the office of accused Prem Kumar after conducting the raid, he alongwith the police officials went to PS Gorakhpur at about 12.15 PM and thereafter, they went to Lucknow on the same day. The raid was conducted on 01.04.2007. He denied that no proceedings were conducted there or that they conducted the FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 7 of 15 proceedings while sitting in the police station at Delhi.
(vii) PW 7 Mr. Sushil Bhalla, Superintendent, RPO Lucknow has proved the report of RPO, Lucknow vide Ex. PW 7/A and identified the signatures of Mr. N.K. Kaushik on this report. He deposed that the page no. 31 of the passport of the accused Ram Dhani Ex. P 1 having the ECNR stamp with his signatures was totally forged and did not belong to him and the seal/ECNR stamp was also fake.
The witness was not cross examined by accused Ram Dhani despite opportunity for same being given.
However, in cross examination by Ld. Defence Counsel for accused Prem Kumar, he deposed that he was working as Policy Section Incharge before March 2007 and the ECNR stamping was done in passport officer, Lucknow and he never remained incharge of ECNR stamp clearing section. He deposed that he does not know who was Incharge of ECNR clearance in March, 2007 or before that and no opinion was sought from them in respect of ECNR stamp in question at page no. 31. He had seen the passport and report in the Court Ex. PW 7/A. He deposed that he was not expert in verification of signatures and never worked in CFSL. He further deposed that since the stamp in question belong to him therefore, he can say that it had been forged. He admitted that he and Mr. Kaushik have never worked in the same section or passport office at Lucknow. He denied the suggestion that due to this reason, he is not sure whether the report is signed by Mr. N.K. Kaushik. He also denied that his signatures were genuine in respect of the said stamp and he was deposing falsely.
(viii) The prosecution has also examined PW 8 Mr. Ram Naresh, father of accused Ram Dhani. He stated that Ram Dhani had taken Rs. 15,500/ from him for arranging the visa as he wanted to go abroad but he stated that he did not know as to from where the immigration stamp was got affixed by Ram Dhani on his passport and he did FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 8 of 15 not know any Prem Kumar. The witness was declared hostile and was allowed to be cross examined by Ld. APP for State.
This witness was not cross examined by any of the accused persons despite opportunity for same being given.
(ix) PW 9 Inspector Arun Kumar Chaudhary joined the investigation with SI Vinod Kumar on 31.03.2007 and visited Gorakhpur for the search of accused Prem Kumar. On 01.04.2007 with the assistance of local police, a raid was conducted at Utsav Travels at Gorakhpur in the presence of accused Dinesh Kumar, Saral Ram and at their instance the accused Prem Kumar was arrested vide memo Ex. PW 4/C and his personal search was conducted vide memo Ex. PW 4/D. He was interrogated and his disclosure statement was recorded vide memo Ex. PW 6/A and documents were recovered from his office which are Mark X1 to X5 and seized vide memo Ex. PW 4/A. The accused Prem Kumar disclosed the name of accused Mohd. Rashid and accused Javed (since discharged). The accused Ram Dhani and Shamboo accompanied them at the time of arrest of accused Prem Kumar.
The witness was not cross examined by accused Ram Dhani despite opportunity for same being given.
In his cross examination by Ld. Defence Counsel for accused Prem Kumar, he deposed that the documents relating to tours and travels were taken into possession from the office of accused Prem Kumar, however, he could not tell about the exact details of the said documents. He deposed that no passport, visa or ticket was recovered from the office of accused Prem Kumar.
(x) PW 10 SI Vinod Kumar, IO in the present case arrested the accused Prem Kumar at the instance of Ram Dhani father of accused Dinesh Kumar and brother FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 9 of 15 in law of Shamboo. He proved the arrest memo of accused Prem Kumar as Ex. PW 4/C, his personal search memo as Ex. PW 4/D and his disclosure statement as Ex. PW 6/A. He deposed that accused Prem Kumar disclosed that ECNR stamp was arranged through Daniya Travels Lucknow and he had given Rs. 5,000/ for each passport. He further deposed that they alongwith accused Prem Kumar went to Lucknow and raided the office of Daniya Tour and Travels where one boy Rashid Khan was arrested. The accused Rashid disclosed that he arranged the stamp through Javed Naqbi who was also arrested. The passport and ECNR stamp were got verified from the RPO Lucknow.
In his cross examination by Ld. Defence Counsel for accused Ram Dhani, he deposed that Ram Dhani was arrested on 28.03.2007 in this case and he was taken on 31.03.2007 to Gorakhpur and he was surrendered before the Court on 04.04.2007.
In his cross examination by Ld. Defence Counsel for accused Prem Kumar, he deposed that he met accused Prem Kumar in his office at 1.30 PM. Saral Ram, Bihari Lal and accused Ram Dhani had identified accused Prem Kumar. He further deposed that he did not prepare the site plan regarding the position of the office of accused Prem Kumar. He admitted that 1020 public persons were gathered there. They prepared the Khana Talashi which was signed by public witnesses, however, he admitted that he could not seize any document which could show that accused Prem Kumar was the owner of the said office. He could not tell as to how many papers were seized from his office.
7. No other witness was examined in PE and PE hence was closed and the matter was fixed for statement of accused Ram Dhani and Prem Kumar u/s 313 Cr. PC.
8. The entire aforesaid incriminating evidence produced by the prosecution was put to the accused Ram Dhani and his statement u/s 313 Cr. PC was recorded separately. The accused in his statement tendered u/s 313 Cr. PC stated that ECNR stamp was arranged by accused Prem Kumar and he admitted that he produced passport having FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 10 of 15 forged ECNR stamp and signatures of issuing authority at departure left wing of IGI for immigration clearance which was arranged by his co accused Prem Kumar which was used as a genuine one. He also admitted his arrest. He further stated that he is innocent and a false case has been registered against him. He further stated that all the witnesses have falsely deposed against him. He declined to lead DE.
9. The entire aforesaid incriminating evidence produced by the prosecution was put to the accused Prem Kumar and his statement u/s 313 Cr. PC was also recorded separately. This accused also in his statement tendered u/s 313 Cr. PC denied that he in conspiracy facilitated the journey of co accused Ram Dhani by arranging forged ECNR stamp and signatures of issuing authority, RPO Lucknow on his passport for unlawful consideration. He also denied about the visiting of PW 5 Bihari Lal at his office and about taking of money for the immigration stamp and for air ticket from them. He also denied that he is the owner of Utsav Travels. He said that he was a servant there and Saral Ram used to visit that office for the purpose of booking of air tickets. He admitted about issuance of air tickets from office. He stated that he has been falsely implicated in this case. He further stated that all the witnesses have falsely deposed against him. He wanted to lead DE, however, no DW was examined by him in his DE and DE, hence was closed and the matter was fixed for final arguments.
10. I have heard Ld. APP for State and Ld. Defence counsels for accused. In the present case, the prosecution has examined 10 witnesses to prove its case. I have evaluated their testimony at length.
11. The main allegation against the accused persons is that of entering into a 'conspiracy' to cheat the Government of India and the Immigration authorities by using forged ECNR stamp on passport of accused Ram Dhani through coaccused Prem Kumar.
FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 11 of 15 12. It is well settled that "The essence of conspiracy is that there should be
agreement in persons to do one or the other of the acts described in Section 120 A IPC. The said agreement may be proved by direct evidence or may be inferred from the acts and conduct of parties. There is no difference between the proof of mode of conspiracy and that of any other offence. It can be established by direct evidence or by circumstantial evidence but Section 10 of the Evidence Act introduces the Doctrine of Agency and if the conditions laid down therein are satisfied the act done by one are admissible against co conspirators. The evidentiary value of the said act is limited by two circumstances namely the acts shall in reference to the common intention and in respect of the period after such intention was entertained by anyone of them. The expression in reference to your common intention is very comprehensive and appears to have been designedly used to give it a wider scope than the words in furtherance of. In English law with the result, anything said, done or written by co conspirators the conspiracy was formed, will be evidence against the other before he entered the field of conspiracy or after he left it. Another important limitation implicit in the language is indication by the expressed scope of its relevancy. Anything so said, done or written is a relevant fact as against each of the persons believed to be so in conspiry as well as for the purpose of proving the existence of conspiracy as for the purpose of showing that any such person was a party to it." as held by the Hon'ble Supreme Court of India FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 12 of 15 in Sardar Sardul Singh Caveeshar Vs State of Maharashtra (And Connected Appeals) dated 18.03.1963.
13. In the present case, the testimony of prosecution witnesses is clear, cogent and corroborating. The PW 4 Mr. Saral Ram & PW 5 Mr. Bihari Lal have stated in consonance and are found trustworthy. Both have deposed that at the time of the raid and apprehension of accused Prem Kumar, the accused Ram Dhani was with them and the accused Ram Dhani did not narrate in their presence about the genuineness of the stamp allegedly arranged by accused Prem Kumar for him. They proved the conversation which took place among the accused persons i.e. Dinesh Kumar, Shamboo Nath Ram and Prem Kumar. They have also proved the arrangement of ECNR stamp by accused Prem Kumar against payment of Rs. 14,000/. The same modus operandi was used by the accused Ram Dhani and Prem Kumar. The same forged ECNR stamp having the forged signatures of PW 7 Mr. Sushil Bhalla was got affixed on the passport of Ram Dhani by accused Prem Kumar. The participation of accused in commission of actual act of using the forged stamp is the result of conspiracy already hatched. They used forged stamp as genuine dishonestly to clearance officer and this illegal act was done in pursuance of the said agreement. Further despite, PW 8 Ram Naresh turning hostile corroborated the fact of handing over of the amount of Rs. 15,500/ to Ram Dhani who in turn handed over the amount to accused Prem Kumar. Most of the witnesses were not cross examined by the accused Ram Dhani and their version remained unrebutted.
14. Another witness PW 7 Mr. Sushil Bhalla has categorically deposed about his forged signatures on the ECNR stamp as well as about the ECNR stamp on the passport of accused Ram Dhani. The prosecution succeeded in proving that Mr. Sushil Bhalla is not the author of that stamp. The testimony of this witness show's that he never worked in that department. It proves beyond reasonable doubt that the stamp is forged. The suggestion made by the accused Prem Kumar to Mr. Sushil Bhalla that his signatures FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 13 of 15 on the said stamp was genuine which was denied by PW 7 rather proves that the accused persons were relying upon the signatures of Mr. Sushil Bhalla only. Further in cross examination by defence Counsel, nothing has come on record which could shaken the credibility of this witness.
15. Further, during cross examination of the witnesses, no material contradictions were brought on record and there is nothing to impeach the testimony of the witnesses which show their credibility. All the witnesses were found corroborating each other on the aspect of arranging of the forged ECNR stamp and making of payment's in cash as an unlawful consideration for facilitation of the journey. The gist of conspiracy is that two or more persons did continuously confederate and agree together to carry out the object of conspiracy and as per testimony of PWs, the act of accused Prem Kumar and accused Ram Dhani show's that they both acted as agreed upon.
16. Further, PW 9 Inspector Arun Kumar Chaudhary and PW 10 SI Vinod Kumar were the IOs in the present case who deposed on the similar lines. They deposed that the accused Ram Dhani and Dinesh Kumar (in case FIR No. 118/07 & 125/07) were with them when the accused Prem Kumar was arrested. Nothing has come up on record in their cross examination by defence to support the accused and to disprove the prosecution case.
17. Also PW 6 Ct. Surender Singh has corroborated the version of PW 9 Inspector Arun Kumar Chaudhary regarding the arrest of accused Prem Kumar as well as about the presence of accused Ram Dhani with them. Nothing material in order to strengthen the defence of the accused had come up on record to discredit the testimony of this witness.
18. While appreciating evidence, number of witnesses is not material rather it is quality of evidence which is important. It has to be seen whether the evidence adduced FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 14 of 15 has a ring of truth, is cogent, credible and trustworthy. The testimony of all the witnesses in the present case is cogent and corroborating.
19. Taking into consideration the entire facts and circumstances and the abovementioned observations, I am of the considered view that the prosecution has proved its case against accused Ram Dhani and Prem Kumar beyond reasonable doubts. Accused Ram Dhani and Prem Kumar, hence stand convicted for the offences as alleged against them in the present case.
Let they be heard on sentence on 23.04.2013 at 2 PM.
(ANNOUNCED IN THE OPEN SUDESH KUMAR COURT ON 22th April, 2013) ADDITIONAL CHIEF METROPOLITAN MAGISTRATE01 This Judgment contains 15 pages NEW DELHI DISTRICT and each paper is signed by me. PATIALA HOUSE COURTS,DELHI FIR NO.: 125 OF 2007 POLICE STATION: IGI AIRPORT U/S: 420/468/471/120 B IPC & 12 PASSPORT ACT 15 of 15