ANITA SAINI (SHAH) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This Criminal Misc. Petition under Sec. 482 Cr.P.C. has been preferred claiming the following reliefs:-

(2.) Briefly put, the facts of this case, as narrated in the petition, are that on 4/3/2009, a complaint came to be filed by the complainant-private respondent, Gurmendra Singh, against Anita Saini (the present petitioner), as well as against Lalit Kumar Saini and Arvind Kumar before the learned Chief Judicial Magistrate, Sri Ganganagar for the offences under the Ss. 406, 420 and 120B I.P.C. Thereafter, the learned trial court, vide the impugned order dtd. 23/6/2010, took cognizance against the present petitioner under Ss. 420 and 406 IPC; the said order was challenged by the petitioner by preferring a revision, which was dismissed by the learned revisional court vide the impugned order dtd. 7/6/2011.

(3.) As the pleaded facts and the record would reveal, Arvind Kumar, Lalit Kumar Saini and Anita Saini W/o. Lalit Kumar Saini were acquaintances, and that on the pretext of providing a work visa to New Zealand, the three accused persons allegedly took advances from the complainant, for the same, to the tune of Rs.4,00,000.00, and subsequently, amount of Rs.45,000.00, Rs.11,000.00, Rs.49,000.00, Rs.40,000.00, Rs.49,800.00, Rs.45,000.00 and Rs.49,990.00, in the year 2007, were also sent to the accused persons. And that yet another sum of Rs.3,00,000.00, in the year 2008, was collected from the complainant, with the promise that the complainant would soon acquire a work visa for New Zealand. But despite receiving the said sums of money, the complainant did not receive the requisite work visa to travel to New Zealand. And that, the accused persons collected the aforesaid sums of money, totalling Rs.9,89,790.00 on false pretexts, thereby duped the complainant.