SATNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner apprehending arrest in the FIR captioned above has come up before this Court under Sec. 438 CrPC seeking anticipatory bail.

(2.) In paragraph 6 of the bail petition, the accused declares that he has no criminal antecedents.

(3.) The complainant alleged that accused Simran and Sonu cheated her by assuring them that they would get her a Visa and a work permit for Canada and took Rs.10.00 Lacs, out of which Rs.4.00 lacs were in cash and Rs.6.00 Lacs were deposited in the account of Jagjit Singh and have kept her Passport.