KAMALJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) In paragraph 15 of the bail petition, the accused declare that they have no criminal antecedents.

(3.) The complainant alleged that on the pretext of sending abroad, the petitioners duped them by taking money from them, which he refused to return despite requests.