MANPREET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.43 dated 23.04.2019, registered under Sections 420, 467, 468, 471, 34 IPC at Police Station Dayalpura District Bathinda.

(2.) Allegations are that the petitioner along with her husband has fraudulently swallowed the amount of the complainant under the pretext of sending son of the complainant abroad. The deal was finalized by husband of the petitioner for Rs.40 lakhs. An amount of Rs.10 lakhs was given to petitioner at Mohali and at her instance passport was prepared in September 2017. Petitioner along with her husband visited the house of the complainant and received an amount of Rs.5 lakhs. Thereafter an amount of Rs.1,22,000/- was also received by husband of the petitioner at Patiala. On 17.10.2017, the complainants were asked to arrange an amount of Rs.15 lakhs. On 24.10.2017, husband of the petitioner along with the petitioner came to the house of the complainant where an amount of Rs. 15,40,000/- was given to them. The complainant was again asked that Visa of Gurpinder Singh has been cancelled and he would be sent to another country. An amount of Rs.3 lakhs was again taken by the accused in March 2018. Lakhwinder Singh also gave an amount of Rs.10 lakhs to the husband of the petitioner to send his wife and son to Malaysia on 11.05.2018. By availing the services of husband of the petitioner, they returned from Malaysia on 16.05.2018. An amount of Rs.60,000/- was also deposited in the account of E-Travel Scorpion Agency for sending them, but husband of the petitioner avoided that situation. A sum of Rs.2,14,800/- came to be deposited in the joint account of the petitioner and her husband.

(3.) Learned counsel for the petitioner submitted that only the aforesaid amount was deposited in the joint account and the said account was never operated by the petitioner. Her husband had operated the aforesaid amount, who is still at large. Thougha recital in the order in the order dated 06.11.2019 passed by the Addl. Sessions Judge shows that husband of the petitioner was arrested from Singapore.