RASHPAL KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present petition has been filed under Section 438 Cr.P.C. seeking pre -arrest bail to the petitioner in case FIR No. 37 dated 5.3.2006, registered at Police Station City, Kapurthala, under Sections 406 & 420 IPC.

(2.) IN the present case, complainant was duped of huge funds on pretext of sending abroad. The solitary argument raised by Counsel for the Petitioner before me is that in the FIR name of the Petitioner has been given as Palo daughter of Sohan Singh, whereas her real name is Rashpal Kaur daughter of Joginder Singh.

(3.) NO grounds is made out to grant pre -arrest bail to the petitioner. Hence, the present petition is dismissed.