SARABJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE Petitioner seeks regular bail in a case registered against her on 6.3.2011 for the offences punishable under Sections 420, 406 and 120 -B IPC.

(3.) THE complainant informed the accused in the presence of the said Ujjagar Singh that no cheating is to be done with him and he was an employee. Besides, he had arranged the money with great difficulty. The accused convinced him that there would be no cheating and his son would be permanently settled in Canada. On 13.3.2007, the accused again came at the residence of the complainant at Kot Kapura. At that time, Manjit Singh son of Guriqbal Singh, resident of village Samagh and Ujjagar Singh son of Modan Singh resident of Kot Kapura were present. The complainant handed over Rs.15 lacs to Balwinder Singh, who further gave to his wife Sarabjit Kaur (Petitioner). Thereafter, they asked the complainant to solemnize the marriage on 17.3.2007 at Kot Kapura. The marriage of Sony Kaur was solemnized with Gurbhej Singh, son of the complainant and the complainant spent Rs.5 lacs on the marriage. After some days the accused went back to Canada and they convinced the complainant that they would call the son of the complainant very soon. However, after reaching Canada, the accused did not take any step for calling the son of the complainant. After some days, they stopped hearing the telephone also. The daughter of the complainant was already settled at Canada and the complainant talked with the accused after contacting her. Then the accused informed the complainant that they would not call his son to Canada. They had to cheat and they had cheated and the complainant could do anything. It is alleged that the accused intentionally and with an intention to cheat the complainant had solemnized the marriage of Sony Kaur to the son of the complainant namely Gurbhej Singh and had cheated him of Rs.15 lacs; besides, Rs.5 lacs spent on the marriage.