LAWS(P&H)-2020-9-139

TALWINDER SINGH Vs. STATE OF PUNJAB

Decided On September 22, 2020
TALWINDER SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) By way of this second petition filed under Section 438 Cr.P.C, the petitioner seeks grant of anticipatory bail in FIR No. 125 dated 12.10.2019 on the file of Police Station Longowal, District Sangrur, registered under Sections 420 and 120-B IPC along with Sections 13 of the Punjab Prevention of Human Smuggling Act, 2012. The petitioner is one of the two named accused in the said FIR, the other being his wife.

(2.) The first anticipatory bail petition filed by the petitioner, along with the co-accused, his wife, was dismissed by this Court on 16.7.2020, insofar as the petitioner was concerned. Perusal of the said order reflects that this Court took note of the prosecution's case against the accused to the effect that they had fraudulently received monies from the complainant under the pretext of sending him abroad. This Court opined that custodial interrogation of the petitioner would be utmost necessary and dismissed his plea while granting anticipatory bail to the co-accused, his wife, on conditions.

(3.) While so, the petitioner filed the present second anticipatory bail petition. Therein, he stated that though he was not admitting the claim of the complainant that a sum of Rs. 2,70,000/- had been paid to the accused, he was ready to return Rs. 1.00 lakh to the complainant to show his bonafides. This offer on his part is stated to be a 'changed circumstance' warranting presentation of this second anticipatory bail petition.