SUNITA ALIAS SONIA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Sunita alias Sonia wife of Naresh Kumar, has applied for the grant of regular bail, in a case registered against her alongwith her other main co-accused and husband, namely, Naresh Kumar, Binderpal Kaur and Raja Singh, vide FIR No.47 dated 25.4.2012 (Annexure P1), on accusation of having committed the offences punishable under sections 406 and 420 read with section 34 IPC by the police of Police Station Lambi, District Sri Muktsar Sahib, invoking the provisions of section 439 Cr.PC.

(2.) CONCISELY, the prosecution claimed that Binderrpal Kaur, Naresh Kumar and Raja Singh, main co-accused of the petitioner, are running the agency of travel agents. They demanded Rs.10 lacs from complainant Sukhmandar Singh for sending him to Canada. Instead of sending him to Canada, the accused have sent him to Thailand. He returned to India after 25 days and reported the matter of cheating and misappropriation of the amount in question to the police. In the background of these allegations and in the wake of complaint of the complainant, the present case was registered against the accused, in the manner described here- in-above.

(3.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, the instant petition for regular bail filed by the present petitioner deserves to be accepted in this context.