GULSHAN BEGAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Bail petitioners, namely Gulshan Begam and Danish Khan, apprehending their arrest, have approached this Court for grant of anticipatory bail in case FIR No. 210 of 2017, dated 22.09.2017, under Sections 420, 406, 120-B of Indian Penal Code, registered at Police Station, Sadar, District Bilaspur, Himachal Pradesh.

(2.) Sequel to order dated 23.03.2018, ASI Raj Kumar, police Station, Sadar, District Bilaspur, has come present in Court alongwith the record of the case.

(3.) Mr. Dinesh Thakur, learned Additional Advocate General, has also placed on record status report prepared on the basis of the investigation carried out by the investigating agency, perusal whereof, suggest that complainant, namely Smt. Sunita Kumari, approached learned Judicial Magistrate, 1st Class, Bilaspur by way of an application filed under section 156(3) Cr.P.C., alleging therein that person, namely Gulshan Khan on the pretext of sending his son to Japan made her to deposit an amount of Rs. 6,00, 000/- in account No.106118901, in the name Mustfa, at Branch Tirur (Thazepal) and assured that he will get the Work Visa for his son through post after 3-4 days from the date of depositing the aforesaid amount. Complainant, who allegedly raised loan from Shri Ram Finance Company, transferred Rs.6, 00, 000/- in the bank account of the present bail petitioner, detailed hereinabove, but fact remains that son of the complainant was never provided Work Visa. The complainant repeatedly requested Gulshan Khan either to refund money or get the visa as assured by him, but since nothing was done, complainant was compelled to lodge the complaint, as taken note hereinabove.