TEJA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition for bail is the first petition, filed by the petitioner under Sec. 483 of 'the Bharatiya Nagarik Suraksha Sanhita, 2023'. This petition has been filed with regard to a case arising out of FIR No.63 dtd. 6/4/2024 for the commission of offence punishable under Ss. 406, 420, 467, 468, 471, 120-B of Indian Penal Code and Sec. 24 of Immigration Act, Police Station Khanna City-2, Khanna.

(2.) Briefly stating the facts emerging from record are that the FIR of this case came into being at the instance of 'Reena', hereinafter being referred to as 'complainant' only. It was stated by the above-named complainant that an Immigration firm in the name of 'Coast Way Immigration' was being run by CRM-M-15220-2026 'Gurpreet Singh Beniwal', 'Jaswinder Kaur', 'Abhi Singla' and 'Teja Singh', and that the above-said firm had taken a sum of Rs.4,52,000.00 from her on the pretext of sending her daughter abroad, on study Visa. As per complainant despite receipt of above-mentioned money the study Visa for her daughter was not arranged by the above-mentioned firm, and that later on she came to know that such Visa was refused by the authorities. While claiming that she was subjected to cheating, the above-named complainant sought for an action against the above-said persons.

(3.) It is the case of the prosecution that pursuant to above-mentioned complaint, formal FIR of this case was lodged and the investigation taken up.