BHUVINDER JASSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') by the petitioner seeking grant of regular bail in case bearing FIR No. 253 dtd. 10/11/2023 registered under Ss. 420, 465, 467, 468, 471 and 120-B of IPC at Police Station City Moga, District Moga.

(2.) The aforementioned FIR was registered on a complaint filed by the complainant Resham Singh alleging that the petitioner along with the co-accused Mahi Sharma and Rahul had induced him and 300 other people of a sum of Rs.2.00 crore on the premise of sending them abroad. He had given fake visas to the victims, had closed their cell phones as well as office and even deleted their Whatsapp accounts thereby causing wrongful loss to the victims and cheating them. After registration of FIR, investigation proceedings were initiated. The petitioner was arrested on 11/4/2025. Investigation now stands concluded and the petitioner is facing trial for commission of aforementioned offences.

(3.) It is argued by learned counsel for the petitioner that he has been falsely implicated in this case. He is in custody since long. Investigation has been completed. Trial is likely to take considerable time. The complainant has not implicated him in commission of subject offences. He has clean antecedents. His further incarceration would not serve any useful purpose. It is, therefore, urged that he deserves to be released on bail.