BUTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard.

(2.) Petitioner -Buta Singh, has filed this petition under Section 438 of the Code of Criminal Procedure for issuance of direction to the Arresting Officer to release him on bail in the event of his arrest in FIR No. 230 dated 17.9.2008 registered under Sections 420 and 120-B of the Indian Penal Code in Police Station Jagroan.

(3.) Detailed FIR was got lodged by one Harminder Kaur against the present petitioner and others. It is very much clear from the contents of that FIR that the complainant wanted to get her own husband-Bhupinder Singh, settled in USA by illegal means after getting a fake marriage performed with Lakhbir Kaur. According to the complainant, it was in connection with that, the sum of Rs. 4 lacs was given to the present petitioner, Lakhbir Kaur, Jasvir Kaur, Lakhvir Kaur, Inderjit Kaur and Sarabha Sahib Ji through Jagdev Singh and that amount was collected from Kulwant Singh. When the statements of Kulwant Singh and Jagdev Singh were recorded under Section 161 Cr.P.C., they never came out with the version that this sum of Rs. 4 lacs was given to the petitioner and others on the asking of the complainant. According to them, they were asked by the complainant to satisfy themselves of the bona fides of Lakhbir kaur and others.