HARISH PALL @ TONI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) INITIALLY , the petitioner has not been mentioned in the F.I.R. On thorough investigation of the matter, the police has come to the conclusion that father of Palwinder Singh has been, in fact, cheated by Satnam Singh and the petitioner. It has also been found during the course of investigation that Prithipal Singh Sandhu is the son-in-law of the complainant, namely, Pritam Singh. Prithipal Singh Sandhu was not getting on well with his wife who is daughter of Pritam Singh. Gurmit Kaur is stated to be the wife of brother of Prithipal Singh. It has been found that false case has been registered against these two persons. However, subsequently on investigation, it has been found that part of the money was given to the petitioner in his shop in the presence of his own brother. Passport was also handed over in the presence of the brother of the petitioner. Although, investigation has been completed, I am of the opinion that persons who cheat innocent youth of this country on the allurement of sending them abroad, do not deserve the discretionary relief of anticipatory bail.

(2.) IN view of the above, application for anticipatory bail is dismissed. The petitioner is at liberty to move the Court for regular bail. Application dismissed.