SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioners contends that the petitioners are father and mother of Gagandeep Singh. As per the complainants statement recorded after the lodging of the FIR, Gagandeep Singh promised to send the complainants abroad received the money and their passports etc. It is also alleged that in order to discharge his liability, Gagandeep Singh issued two cheques, which were dishonoured. It is contended that a perusal of the aforementioned statements, clearly reveal that the petitioners had no role to play in the commission of alleged offences.

(2.) NOTICE of motion to Advocate General, Punjab, for 7.8.2006. Meanwhile, in the event of arrest of the petitioners, they shall be released on interim anticipatory bail by the Arresting Officer to his satisfaction, subject to the following conditions :-