DOLLAY RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video-conferencing.

(2.) Petitioner seeks regular bail in case bearing FIR No.264, dtd. 18/6/2020, under Ss. 406,420,120B IPC 1860, registered at Police Station Zirakpur, District S.A.S. Nagar, (Mohali).

(3.) As per allegations, the petitioner was known to the complainant. He is alleged to have cheated the complainant in a sum of Rs.10.00 lacs for which even a cheque was issued by the petitioner.