VARINDER MAKKAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is an application seeking regular bail in case FIR No. 74 dated 15.09.2010, under Sections 420/465/468/471/34 of the Indian Penal Code, registered at Police Station Phase -8, S.A.S. Nagar, Mohali.

(2.) RECORD reveals that Petitioner has cheated Karamjit Kaur and her husband Kuldip Singh and made them to understand that they would be sent to Canada and for that purpose, they have to pay Rs. 13 lacs. Rs. 13 lacs were paid to the accused between January 2009 to May, Crl. Misc. No. M -9216 of 2011 2009, however, neither Karamjit Kaur nor her husband was sent to Canada even after receiving Rs. 13 lacs. Record further reveals that four different cases of human trafficking are registered against the Petitioner at Delhi. Record further reveals that five different persons submitted their affidavits before the Sessions Court to the effect that they have also been cheated by the accused -Petitioner in a similar fashion. Record further reveals that Petitioner keeps on changing his address and he was not found living at the address given in the bail application. It seems that Petitioner has no permanent residence. If Petitioner is enlarged on bail, his presence before the Trial Court would be doubtful.

(3.) DISMISSED .