L.N. Mittal, J.@mdashAccused Rajdeep Singh has filed this petition for anticipatory bail in case FIR No. 72 dated 17.08.2011, under Sections
406 and 420 of the Indian Penal Code, registered at Police Station Amloh, District Fatehgarh Sahib.
2. I have heard Learned Counsel for the petitioner and perused the case file.
3. According to the prosecution version, the petitioner and his co-accused received Rs. 5,26,000/- from the complainant for sending him abroad,
but he was not sent abroad. Out of this amount, a sum of Rs. 3,46,000/- was deposited in the account of the petitioner himself. It is also alleged
that the petitioner has opened accounts in two different banks, out of which, one account is in his name in Union Bank of India and the other
account is in the name of Kamal Grewal in HDFC Bank. The petitioner gave a cheque of Rs. 50,000/- to the complainant signing it as Kamal
Grewal in the presence of the complainant.
4. In view of aforesaid serious allegations against the petitioner, but without meaning to express any opinion on merits of the case, the petitioner
does not deserve the concession of anticipatory bail. The petitioner not only duped the complainant, but has also allegedly opened two bank
accounts, out of which, one bank account is in the name of different person, but being operated by petitioner and he also allegedly gave a cheque
by signing the cheque as Kamal Grewal, although his name is Rajdeep Singh.
5. Dismissed.
