KULDEEP KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of anticipatory bail in a case registered vide FIR No.146 dtd. 19/9/2019 under Ss. 420, 408/120-B IPC at Police Station Sirhali, District Tarn Taran.

(2.) The FIR in question was lodged at the instance of Awan Kumar, partner of Vikram Bharat Gas Agency, wherein it is alleged that he had employed Kuldeep Kaur (petitioner) as a Manager to look after his gas agency. It is alleged that Kuldeep Kaur alongwith her husband and other members of his family and also alongwith Angrej Singh and other employees of the agency and distributors had committed a fraud worth crores of rupees and had been depositing lesser amount in the bank from the proceeds of sale of cylinders and had been showing unnecessary expenses on account of which the agency suffered losses worth crores of rupees.

(3.) The learned counsel for the petitioner has submitted that a false FIR has been lodged against the petitioner and other members of her family on account of certain differences having cropped up between the complainant and the petitioner who was working as Manager in the gas agency of the complainant. It has been submitted that vague allegations have been levelled in the FIR and that there is no specific instance of any embezzlement or misappropriation.