PIARA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) This petition under Section 438 Cr.P.C. for pre-arrest bail has been filed by the petitioner - Piara Singh, aged about 95 years, resident of village Behluwal, Batala, Tehsil Batala, District Gurdaspur, an accused in FIR No.39 dated 4.3.2020 under Sections 420/406 IPC, registered with Police Station City, Batala, District Gurdaspur.

(3.) Briefly stated, the facts of the case as per the prosecution story are that criminal machinery in this case was set into motion by complainant Kuldip Singh son of Sh.Surjit Singh, resident of village Ghasitpur, Batala, District Gurdaspur, who in the written complaint submitted by him addressed to Senior Superintendent of Police, Police District Batala levelled allegations that present petitioner Piara Singh along with Manjit Singh Maruti son of Sucha Singh, resident of Mehta Nangal, Amritsar and Sucha Singh, resident of Amritsar had cheated him of a sum of Rs.6,50,000/- by giving him allurement of managing his migration to America but he neither fulfilled his commitment nor returned his money to him, rather gave him threats. On receipt of the said complaint, the matter was inquired into and then formal FIR was registered.