SHIKA JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In the present petition filed under Sec. 482 Cr.P.C, the petitioners seek quashing of FIR No.0028 dtd. 15/3/2019 under Ss. 420, 120-B IPC and Sec. 24 of Immigration Act, 1983 registered at Police Station, Mukerian, District Hoshiarpur (Annexure P-l) on the complaint of Navneet Jain including the challan dtd. 12/9/2020 (Annexure P-2).

(2.) The allegations against the petitioners are of sending Sania Jain daughter of the complainant abroad. A sum of Rs.29.00 lakhs are stated to have been received for the said purpose by the petitioner. The same was sought to be refunded by way of a cheque drawn at HDFC Bank, which is stated to have bounced for 'Insufficient Funds'.

(3.) Admittedly the police has inquired into the matter and submitted its challan before the Court of competent jurisdiction and the petitioners are husband and wife have been arrayed as accused. The charge is yet to be framed against the petitioners.