Full Judgment Text
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 19.03.2024
+ BAIL APPLN. 1004/2024
PANKAJ GUPTA ..... Petitioner
Through: Mr. Anurag Jain & Mr. Ravi
Prakash, Advocates.
versus
STATE(GOVT. OF NCT OF DELHI) ..... Respondent
Through: Mr. Manoj Pant, APP for the
State with Inspector Ajay Kumar,
P.S. IGI Airport..
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
JUDGMENT
SWARANA KANTA SHARMA, J. (ORAL)
CRL.M.A. 8764/2024 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
BAIL APPLN. 1004/2024
3. The present bail application under Section 438 read with Section
482 of the Code of Criminal Procedure, 1973 ( 'Cr.P.C.' ) has been filed
by the applicant seeking anticipatory bail in case FIR bearing no.
98/2024, registered at Police Station IGI Airport, Delhi, for offence
punishable under Section 420 of the Indian Penal Code, 1860 ( ‘IPC’ ).
4. Brief facts of the case, are that on 30.01.2024, three passengers
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namely Suhail Ansari, Aman and Shoaib Alam, who were scheduled to
depart for Dubai, were randomly searched at the departure gate and 90
Indian activated SIM Cards were found in the bag of accused Suhail
Ansari. The SIM Cards were taken into possession under Section 103 of
the Delhi Police Act. On enquiry from the passengers, it was revealed
that these SIM Cards were given by a person namely Mohit Jain. All of
those cards were found to have been issued by a telecom shop from
Badgaon, Sharanpur, U.P. owned by one Govinda. On inquiry from the
subscribers it was revealed that Govinda had allured them to take these
SIM Cards for free to use for internet and calls for one month and to
return thereafter. Govinda undertook to destroy these cards. As per
investigation, Govinda had collected these cards with dishonest
intention and had sold these cards to a person namely Dheeraj Gupta for
a sum of Rs.18,000/-. The accused Govinda was arrested and he had
disclosed that he was introduced to Dheeraj Gupta by Amit Babbar and
had delivered these SIM cards to Dheeraj Gupta. The accused Amit
Babbar and Dheeraj Gupta were also arrested as they were involved in
sale and purchase of VIP phone numbers. Thereafter, the present
applicant/accused had asked co-accused Dheeraj Gupta to arrange 60 to
70 activated SIM cards on the pretext of using it for promotional
purpose for his garment business. The accused Dheeraj Gupta had
arranged these activated SIM Cards from co-accused Govinda and had
delivered to the present applicant/accused Pankaj Gupta in lieu of
Rs.1,06,800/-. The money was transferred in his father's account from
an account of Aurangabad, Bihar, which is yet to be verified.
5. Learned counsel for the applicant argues that there is nothing on
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record to connect the present accused with the offence in question, and
that he is ready to join the investigation as and when required by the
Investigating Officer concerned. It is argued that from the perusal of the
status report filed by the police, it is evident that the three accused
passengers who were allegedly apprehended at the Airport were not
arrested and further three more accused persons namely Govinda, Amit
Babbar and Dheeraj Gupta have already been released on bail. It is
further argued that from the contents of the status report, it is evident
that there is no incriminating evidence against the applicant except the
disclosure statement of the co-accused. Further, it is not the case of the
prosecution that further recoveries have to be effected from the
applicant. Thus, it is prayed that the present applicant/accused be
granted anticipatory bail.
6. Learned APP appearing on behalf of the State, on the other hand,
argues that in the present case, custodial interrogation of the present
accused is required, since 90 SIM cards which were being sent to
Dubai, were recovered from three persons namely Suhail Ansari, Aman
and Shoaib Alam. It is argued that the present applicant/accused is the
last person in the chain of conspiracy which has been revealed during
the course of investigation till date. It is argued that present
applicant/accused Pankaj Gupta's anticipatory bail application is being
strongly opposed on the grounds that granting him bail may hinder the
investigation, potentially preventing the truth being revealed regarding
the use of 90 SIM cards from being uncovered.
7. This Court has heard arguments addressed by learned counsel for
the applicant/accused and learned APP for the State, and has perused
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material on record.
8. This Court notes that the present applicant/accused Pankaj Gupta
is accused of being involved in a conspiracy to obtain and use a large
number of activated SIM cards for undisclosed purposes. He had
allegedly requested co-accused Dheeraj Gupta to procure 60-70
activated SIM cards, on the pretext of sending promotional SMSes for
his garments business. Co-accused Dheeraj Gupta, in turn, had
approached Amit Babbar for the SIM cards, who had directed him to
Govinda. A verbal deal was struck between Dheeraj Gupta and
Govinda, resulting in Govinda delivering 90 activated SIM cards to co-
accused Dheeraj Gupta in exchange of Rs. 18,000 via UPI payment
mode. The co-accused Dheeraj Gupta had then disclosed that he had
delivered these SIM cards to the present applicant/accused Pankaj
Gupta in Ajit Nagar, and had received Rs. 1,06,800/- in his father's
account in return. The source of this transferred amount from
Aurangabad, Bihar, is yet to be verified. The investigating agency had
then conducted raids at the residences and factory of Mohit Jain and
Pankaj Gupta, both of whom are currently absconding.
9. Thus, considering that the offence in question was committed not
by one but by many accused persons including the present applicant in
conspiracy with each other, and it will only be on interrogation of each
accused person, or on their arrest, that their role will be disclosed by the
other co-accused(s). Therefore, whether the role of the present accused
was disclosed by Dheeraj Gupta at a little later stage than the first arrest
made in this case, will lose its importance in the backdrop of the fact
that it is a case of criminal conspiracy. The very allegation and the fact
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Signing Date:19.03.2024
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of 90 SIM cards activated in India which were being sent to Dubai by
dubious means were recovered from co-accused persons, who are
connected to each other on the basis of their disclosures or recoveries
raises an important question which needs investigation, as to for what
purpose these 90 SIM cards activated in India were being sent to Dubai.
10. Considering the aforesaid, this Court is also of the opinion that
the custodial investigation of the present accused/applicant may be
required in ascertaining the chain of people and the purpose of persons
involved in the commission of the present offence. It is also noted that
the present applicant/accused has still not joined the investigation.
Therefore, no ground for grant of anticipatory bail is made out.
11. Accordingly, the present bail application stands dismissed
12. It is also clarified that nothing expressed hereinabove shall
tantamount to expression of opinion on the merits of the case.
13. The judgment be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J
MARCH 19, 2024/ at
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Digitally Signed
By:ZEENAT PRAVEEN
Signing Date:19.03.2024
19:22:33