KARAN TAAZ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition under Sec. 438 of Cr.P.C. (482 of BNSS, 2023), has been filed for grant of anticipatory bail to the petitioner in case bearing FIR No.215 dtd. 30/8/2025, registered under Ss. 406, 420, 120-B of IPC, 1860 (repealed) and Sec. 13 of Punjab Travel Professionals (Regulation) Act, 2014, at Police Station Rajpura, District Patiala.

(2.) Learned counsel for the petitioner contended that the petitioner has been falsely implicated in the present case. As per the version of the complainant, approximately Rs.40,00,000.00 have been paid by the petitioner to accused persons to send the complainant 's family to America. There is no specific allegation against the petitioner that he has obtained the amount for the purpose of sending the complainant to America. Learned counsel prays for grant of anticipatory bail to the present petitioner as he is ready and willing to join the investigation.

(3.) Notice of motion.