AMANDEEP SINGH DEOL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 240 dtd. 13/12/2018, for offence punishable under Sec. 420 IPC at Police Station City Malout, District Sri Muktsar Sahib.

(2.) Learned counsel for the petitioner submits that as per allegations in the FIR, registered at the instance of complainant Iqbal Singh, it is stated that he has given Rs.10.00 Lakh to the petitioner for sending him to Canada, however, neither he was sent to Canada nor his money was returned to him.

(3.) Learned counsel further submits that the petitioner is in judicial custody for the last 10 months and 07 days; challan stands presented; charges have been framed and even on prosecution witness has been examined by the trial Court.