SALONI SALUJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner, who is a woman, incarcerating since 21/3/2020, for the offences of duping people by assuring them visa, has come up before this Court seeking regular bail.

(2.) In Para 3 of the bail application, learned counsel for the petitioner declares that 20 FIRs of similar nature are registered against the petitioner.

(3.) Briefly, the allegations against the petitioner are that on 14/2/2020, the complainant gave a written complaint to Superintendent of Police, Haryana Police Citizen Services. The complainant informed that Vishal Mann, Anita wife of Ramesh Kumar, Ravinder, Ranbir Singh, Darshani Devi, Saloni Saluja (petitioner) wife of Ravinder Singh, Raminder Singh and M/s New Direction Overseas, Kurukshetra have cheated him under the pretext of Visa. It is irrelevant to mention the minute details of the complaint and it is suffice to say that the complainant was defrauded by the accused by assuring him that they would arrange Visa for his daughter and son-in-law. Under the pretext of visa, they defrauded him of huge money. When the complainant came to know about the fraud, then the accused started threatening him by lodging false cases against him. Based on these allegations, the Police registered the FIR mentioned above. During investigation, the investigator arrested the petitioner Saloni Saluja allegedly on 21/3/2020.