PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The instant petition has been filed on 14/8/2024 under Sec. 439 of Cr.P.C., 1973 for grant of regular bail.

(2.) The case set up in the FIR in question (as set out by the petitioner in the present petition) is as follows:-

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody since 5/1/2024. Learned counsel for the petitioner has submitted that there are total 24 cited prosecution witnesses out of which only 2 have been examined till date. Learned counsel for the petitioner has further submitted that it was the main accused, namely, Manish Sharma who was running a travel agency and the petitioner had merely given the reference of the travel agency in question to the complainant. Learned counsel for the petitioner has further argued that since the complainant was not able to go abroad to his satisfaction/as per his desire, therefore, the petitioner has been falsely implicated into the FIR in question. Thus, regular bail is prayed for.