HARMINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) The petitioner Harminder Singh has filed this petition under Section 439 of the Code of Criminal Procedure for the grant of regular bail in FIR No. 17 dated 12.3.2009 registered under Sections 420 and 120 B IPC, at Police Station Budhlada, District Mansa.

(3.) This FIR was registered on the basis of a letter of one Gurmail Singh, who came up with the allegations that the petitioner and his wife Shinder Kaur are working as the travel agents and they gave him an offer of sending him to England for a sum of Rs. 6,55,000/ - and that a sum of Rs. 10,000/ - was paid in advance. For satisfying the petitioner the complainant took him to Mumbai and thereafter the balance amount of Rs. 6,45,000/ - was given to him on 23.11.2005. Nothing happened for the next two years and one day he received some papers through post vide which he had been called upon to appear before Senior Sub Judge Ludhiana and thereafter he lodged the FIR.