State Police registers 62 FIRs against Travel Agents for immigration Fraud

Police have registered 62 more FIRs against travel agents for duping Haryana residents & sending them abroad illegally.

In May, 73 cases were registered under similar charges on the complaint of 76 people deported by the US. On June 2, another flight with 66 people from Haryana had landed in India.

While 22 FIRs have been registered in Karnal, 12 were filed in Kaithal, 11 in Ambala, nine in Kurukshetra & 4 in Panipat.

Karnal IGP Bharti Arora, who is heading the seven-member special investigation team (SIT) formed to probe these cases, said, “Sixty-two more FIRs have been registered against travel agents on the complaint of people sent back from the US in the second flight.”

She added that “Six such agents have so far been put behind bars & as the investigation progresses, more arrests are likely".

Bharti Arora said most of the complaints were received from Karnal, Kaithal, Ambala & Kurukshetra districts. “The SIT is also collecting details of all pending cases of illegal immigration in the state as per the directions & the travel agents involved in illegal activities will face action,” she added.

On the violation of the Emigration Act by the deportees, the IGP said the police will not take any action against them as most of them had lost everything & even sold their land to pay the travel agents.

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