SANJAY PAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been moved by Sanjay Pal under Section 438 of Cr.P.C. seeking his anticipatory bail in case F.I.R. No. 275 dated 4.11.2009 under Section 420/120B of IPC registered at Police Station Shimlapuri, Ludhiana.

(2.) The facts of the prosecution case are that complainant Jaswant Singh moved complaint before the police authorities stating therein that his son Balwinder Singh and the petitioner were doing the job at Maya Academy. The petitioner asked his son that he had relations with Manjit Singh and Abhishek who are doing the business of sending the persons abroad. Accordingly his son introduced the petitioner to him. Thereupon the petitioner induced him that he would introduce him with Manjit Singh and Abhishek. After few days, the said Sanjay Pal introduced the complainant with Manjit Singh and Abhishek who induced him to pay Rs. 12 lacs for sending his son to Canada. He transferred an amount of Rs. 7,05,000/- in the account of the petitioner at Bombay. He further deposited Rs. 1,24,000/- in ICICI bank in the account of Manjit Singh. He also gave an amount of Rs. 3,71,000/- to Manjit Singh and Abhishek. They also obtained passport of his son. They did not send his son to abroad nor returned the amount. On these facts the present case has been registered.

(3.) I have heard the learned Counsel for the parties, besides perusing the record with due care and circumspection.