HARMINDER SINGH SOOCH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition under Section 439 of the Code of Criminal Procedure (in short, "Cr.P.C.") was filed by petitioner for grant of bail pending trial in case First Information Report No.5 dated 08.04.2015 under Sections 406, 420, 465, 467, 468, 471 and 120 -B of the Indian Penal Code (in short, "I.P.C.") registered at Police Station NRI Amritsar, District Amritsar City.

(2.) THIS case was registered on a complaint given by Narinder Khanna, a NRI based in UK. His allegation was that he was interested in investing in the real estate in India and had transferred GBP 3,00,000.00 to Mr. Ashwani Kumar Uppal and his partner Manju Uppal who ere actively involved in sale of properties. However, he was defrauded of a huge amount by the said persons. In May, 2013 when he visited his bank i.e. Punjab National Bank, Basant Avenue, Lawrence Road, Amritsar and obtained his account statement, he found that the entire amount had been withdrawn and the account no.1339000500011982 had since been closed. He also learnt that certain unauthorized entries had been made in his account without his authority and permission.

(3.) HEARD the submissions made by Mr. Sunil Chadha, learned senior counsel representing the petitioner, Mr. Ashish Sanghi, Deputy Advocate General, representing the State of Punjab and Mr. Naveen Chopra, learned counsel representing the complainant.