NEELAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Section 438 of the Code of Criminal Procedure, 1973 (hereinafter referred to as "Cr.P.C.") for seeking anticipatory bail in case FIR No. 217 dated 7.10.2013 registered under Sections 419, 420 and 120 -B of the Indian Penal Code, 1860 (hereinafter referred to as "IPC") at Police Station City, Khanna, District Khanna.

(2.) AS per the prosecution allegations, the petitioner and her sister Nancy entered into an agreement to sell with complainant -Kuldeep Kaur for the sale of a shop and received a sum of Rs. 2,60,000/ -. In fact, they were not the owner of the said shop and it was owned by one Rajesh Chauhan, who has further sold the same. In this way, the petitioner has cheated the complainant.

(3.) LEARNED counsel for the petitioner pleaded that the petitioner has already joined the investigation and no recovery is to be effected Criminal Misc. No. M -38674 of 2014 2 from her and, therefore, she deserves the concession of anticipatory bail.