RAJ KUMAR @ RAJU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has filed this petition under Section 439 of the Code of Criminal Procedure for grant of regular bail in case FIR No.42 dated 15.5.2010, under Section 420 of the Indian Penal Code, Police Station 'E' Division, District Amritsar.

(2.) The allegation against the petitioner is that he had taken Rs.1,50,000/- from the petitioner with the assurance that the complainant would be provided a job in Malaysia. However, the complainant had to return back to India after three months as he could not get the work permit. Learned counsel for the petitioner has submitted that the petitioner is in custody since 10.7.2010 and is not required for further investigation.

(3.) Learned State counsel, on the other hand, has opposed the petition.