SUKHJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Sec. 439 Cr.P.C. for grant of regular bail to the petitioner in case F.I.R. No.129 dtd. 29/11/2018 registered under Ss. 420/120-B IPC at Police Station Verowal, District Tarn Taran.

(2.) As per the allegations in the FIR the petitioner had obtained loan of Rs.28.00 lakhs over the period 2013 to 2016 from the complainant by way of cheques and in order to return the amount had given five cheques (as it ultimately transpired) from an account which stood closed. Admittedly the petitioner has been in custody for 1 1/2 months.

(3.) Learned counsel for the petitioner states that actually on the last date matter had been adjourned to enable the State Counsel to see the transaction by which the money had been transferred to the account of the petitioner.