SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS petition has been filed under Section 438 Cr.P.C. with a prayer for grant of anticipatory bail in FIR No.95, dated December 17, 2005, recorded for commission of offences under Sections 420 and 406 IPC and Section 24 of the Emigration Act. It is allegation against the petitioner that he along with one Sodhi had accepted a huge amount of money, from the complainant, on the pretext of sending him abroad. To show that in fact money was received by the petitioner, reliance has been placed by the complainant upon two agreements, which were signed by the petitioner. Application of the co-accused for grant of bail has already been dismissed by this Court on January 31, 2006. As element of cheating is prima facie established against the petitioner, he cannot be extended any benefit of the ratio of judgment in Vinay Sikand alias Walia v. State of Haryana, 2005(4) Criminal Court Cases 0805 (P&H). Dismissed.