BALRAJ KAUR @ MAHI GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of regular bail to the petitioner in case bearing FIR No.0072 dtd. 19/3/2024, registered for the offences punishable under Ss. 406, 420, 120-B of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 24 of the Immigration Act, at Police Station Mataur, SAS Nagar.

(2.) The gravamen of the allegations against the petitioner is that the complainant, namely, Nasib Singh, alleged that he intended to send his daughter Navneet Kaur to Canada and, for this purpose, contacted Visa Land Firm. He paid an amount of Rs.2,88,500.00 to the said firm. However, despite the lapse of three years, neither was the visa issued nor was the amount returned.

(3.) Learned counsel for the petitioner has argued that the petitioner is in custody since 11/11/2024. Learned counsel has further argued that the petitioner has been falsely implicated into the FIR in question. Learned counsel has further iterated that, in fact, it is the co-accused, namely, Nishan Singh and the petitioner was only working in the firm owned by the said accused. Learned counsel has further submitted that the petitioner is a lady aged about 31 years. Thus, regular bail is prayed for.