SIMON CHRISTIAN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition for pre-arrest bail has been filed by petitioner Simon Christian, an accused in FIR No.237 dated 10.09.2020, for offences under Sections 420, 467, 468, 471 and 472 IPC, registered with Police Station Gate Hakima, District Amritsar.

(3.) Briefly stated the facts of the case are that, criminal machinery in this case was set into motion by complainant Ms. Manju Puri wife of late Sh. Vikram Puri, R/o H.No.1026, Outside Japani Mills near Hanuman Mandir, Chheharta, who in the written complaint submitted by her sought taking of action against the present petitioner Simon Christian as well as Nathnian son of Rattan Masih, resident off Village Mandiala, Tehsil Batala, District Gurdaspur, contending therein that both the accused fleeced her of a sum of Rs.17 lacs, giving her allurement of ensuring migration of her daughter, namely Kritika Puri to Canada, however, the accused could neither manage migration of her daughter to Canada nor returned the money, rather, they played fraud with her, handing over a wrong air ticket and passport containing fake Visa; out of total amount of Rs.19,15,000/- received by both the accused, a sum of Rs.10,50,000/- was received by the present petitioner in his bank account; on the basis of such complaint, formal FIR in the matter was recorded; the investigation in the case started.