BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition filed under Section 438 Cr.P.C. is for grant of anticipatory bail to the petitioner in case FIR No.97, dated 11.5.2010, under Sections 420, 120-B IPC, registered at Police Station City Ferozepur, District Ferozepur. I have heard learned counsel for the petitioner and have gone through the whole record carefully.

(2.) BRIEF allegations against petitioner-accused are that he extracted a sum of Rs.20 lacs from the petitioner on the plea that he would send her son Gurdarshan Singh to USA or he would get him employed as he was having approach with politicians of the State. The said amount of Rs.20 lacs was paid by the complainant to the petitioner after selling her land. However, neither the petitioner got employed the son of the complainant nor sent his son to USA and the amount was also not returned. Hence, the petitioner has played a big fraud upon the complainant. As per own admission of the petitioner, he had given a cheque of Rs.20,000/- to the complainant, which was dishonored and hence the complainant also filed a complaint under Section 138 of the Negotiable Instruments Act regarding dishonoring of the said cheque. Hence, it is not such a case in which extraordinary relief of anticipatory bail should be granted to the petitioner-accused. Hence, in view of these facts, and without expressing any opinion on the merits of the case, the present petition filed by petitioner- Balwinder Singh for grant of anticipatory bail is, hereby, dismissed being devoid of any merit.