AMRINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is the second petition filed by petitioner Amrinder Singh for grant of the anticipatory bail in case FIR No. 178 dated 14.09.2014, under Sections 406, 420 of Indian Penal Code (for short IPC), Police Station Sadar Patiala, District Patiala.

(2.) AS per the prosecution allegations, complainant Devender Singh and Nirmal Singh were called by the present petitioner at his house, where his co -accused Jatinder Singh, Neeraj Verma and Arvind Kumar were also present. They disclosed that they deals in Real Estate and mutual investment market. If they will invest money with them, then they will give profit at the rate of 10%. Due to the aforesaid inducement Devender Singh paid Rs. 3 lac on 22.11.2010, Rs. 2,87,000/ - on 29.11.2010, Rs. 2 lac on 01.11.2012 to the aforesaid persons. They returned back only Rs. One lac to complainant Devender Singh and again demanded Rs. 98,000/ - more from him. Nirmal Singh also paid the accused a sum of Rs. 1,08,000/ -. The complainants were duped and the small amount on one or two occasions towards profit were paid, but later on the whereabouts of their company or the persons running the said company ceased to exist.

(3.) THE earlier petition for grant of the anticipatory bail of the present petitioner has been dismissed by the Coordinate Bench of this Court vide order dated 06.01.2015 on merits. Hence this second petition.