SUKHRAJ KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard. According to the prosecution, Smt. Balkar Kaur was owner of an amount of Rs. 1,15,21,831.65 P. Smt. Sukhraj Kaur (applicant) impersonate herself as Balbir Kaur and opened an account in the bank under the forged signatures of Balbir Kaur. According to the prosecution, Smt. Sukhraj Kaur impersonated herself as Balbir Kaur wife of Partap Singh and opened Savings Bank Account No. 9175 on 5th Aug., 1998 and deposited cheque No. 34718 drawn by the Improvement Trust, Amritsar in favour of Smt Balbir Kaur wife of Partap Singh for Rs. 1,15,21,831.65 P. Shews introduced by Shri Vikas Sharma to the bank who was holding a Savings Bank Account No. 9092 with that bank. According to the prosecution, Smt. Sukhraj Kaur withdrew the different amounts from that account and obtained FDRs in the name of her sons and so on. It is stated by learned counsel for the petitioner that the entire, money is lying intact in the bank, but for a few lakhs of rupees which has been withdrawn.

(2.) Bail to the petitioner on her furnishing personal bond and surety bond in the sum of Rs. one lakh to the satisfaction of Chief Judicial magistrate, Amritsar, provided Smt. Sukhraj Kaur makes good the entire amount of R.s. 1,15,21,831.65 Paise in the said bank within a period of one month. She will makegood the amount if the said amount is falling short of Rs. 1,15,21,831 oi Paise by any amount. Punjab National Bank, Sultanwind Road, Amritsar :s directed not to allow any withdrawals out of the amount lying with them whether in the account of Smt. Sukhraj Kaur or in the FDRs deposits of Maniderjit Singh, Gurbaj Singh, Dilbagh Singh etc. This order shall be deemed to have been revoked if the said amount of Rs. 1,15,21,831.65 paise is not made good by Smt. Sukhraj Kaur.