PRABHJOT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Accused Prabhjot Singh has filed this petition for bail in case FIR No. 267 dated 11.10.2011, under sections 406, 420, 467, 468, 471, 120- B IPC, Police Station City Rajpura, District Patiala.

(2.) I have heard learned counsel for the parties and perused the case file.

(3.) According to prosecution version, bank account was opened in the name of the complainant's son through Manit Bindra co-accused. Hawala transactions were allegedly carried out through the said bank account. Amounts received from Australia were withdrawn by Manit Bindra who had obtained blank signed cheques from the complainant's son. The petitioner was Manager of the bank concerned at the relevant time when account was opened in the name of complainant's son. It is alleged that the account was opened in connivance with the petitioner and the transactions were carried out in connivance with him.