MUKESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.71 dtd. 22/4/2022, registered at Police Station Beas, District Amritsar (Rural), under Sec. 420 IPC and Sec. 13 of the Punjab Travel Professional (Regulation) Act, 2014.

(2.) Learned counsel for the petitioner contends that the petitioner being a registered travel agent had performed his duty; that the alleged money was said to be paid to the petitioner in the year 2019 whereas the above-noted FIR was got registered in April, 2022; that in fact, the petitioner did not receive any money, but still applied study visa for the complainant for Canada on 3/3/2019, as would decipher from Anneuxre P-3, which had been refused later on. He further contends that the petitioner has falsely been implicated in the present case.

(3.) Vide order dtd. 23/9/2022 passed by this Court, the petitioner had been granted ad interim pre-arrest bail and directed to join the investigation.