PARVESH MITTAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The matter has been taken up for hearing through video conferencing due to COVID-19 situation.

(2.) This is a petition for anticipatory bail in FIR No. 44 dated 11.5.2019 under Sections 420, 120-B IPC, registered at police station Khamano, District Fatehgarh Sahib.

(3.) The FIR was at the instance of Sukhwinder Singh. It was stated that he had joined the company named TIANJIN, TIANSHI biological and Amandep Singh, Parvesh Mittal and Navdeep Narula were working in the said company. Acquaintance developed among the complainant and these peoples. He was having a commission agent business and they used to take money from the petitioner and money was returned. He was taken to China and they visited various tourist places.