SHEFALI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Invoking the provisions of Section 438 Cr.P.C., petitioner-Shefali wife of Shaminder Singh, has instituted the instant petition for anticipatory bail in a case registered against her along with her other co-accused, by virtue of FIR No.178 dated 7.10.2010 (Annexure P1) for the commission of an offences punishable under Sections 420 and 506 IPC and section 24 of the Immigration Act, 1983, by the police of Police Station Division No.7, Ludhiana.

(2.) Succinctly, the prosecution claimed that the petitioner-accused (Ph.95010-04301) promised complainant Gurdarshan Singh son of Jasbir Singh and his friend Jaspreet Singh to send them abroad (USA) and had taken Rs.7.50 lacs and the rest of the amount of Rs.3.50 lacs was deposited by them in the bank account No.002384100000257 of her brother Jaspreet Singh in Yes Bank, Ludhiana in the month of October, 2009. They asked her to return the amount, but the petitioner and her brother threatened them with dire consequences.

(3.) Levelling a variety of allegations and narrating the sequence of events, in all, according to the complainant that the petitioner promised him and his friend to send them abroad (USA) and received an amount of Rs.11 lacs in this respect, but she neither sent them abroad nor returned the money, cheated them and mis-appropriated their amount. When they asked to return the amount, the petitioner and her brother threatened them with dire consequences. On the basis of aforesaid allegations and in the wake of complaint of Gurdarshan Singh, the present case was registered against the accused, in the manner indicated here-inabove.