SURINDER RANA Vs. STATE OF H.P.

JUDGEMENT

(1.) THE petitioner has approached this Court for grant of bail in FIR No.208 of 2013, dated 9.7.2013, registered with Police Station, Sadar, Una, under Sections 307, 382, 452, 325, 323 read with Section 34 IPC.

(2.) PRIOR to the present application, the petitioner had filed an application for grant of bail before the learned Sessions Judge, Una, who by his order dated 17.9.2013 dismissed the petition only on the ground that the case is pending investigation. The Court also holds that there was no enmity with the wife and daughter of Rajinder Saini who is supposed to have cheated the petitioner. .

(3.) THE case of the petitioner is that he was duped by Rajinder Saini, husband of the complainant, who had supplied fake documents, asked him to part with substantial amount of money and also retained his passport on the promise that he would be granted employment with AL Saraya Company who had engaged him as liaison officer/contractor. It is also the case of the petitioner that First Information Report has been registered against three persons, who are the employees of this Rajinder Saini, under Section 420/34 IPC read with Section 12 of the Passport Act at Police Station, Paharganj, New Delhi being FIR No.201/2012 dated 4.10.2012. The petitioner appends Annexure A 3 with the petition to substantiate his claim that his passport was taken away by these people.