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Judgment
21 paragraphs · 382 wordsRaj Mohan Singh, J
Petitioner seeks grant of anticipatory bail in case bearing FIR No.12 dated 19.01.2020 registered under Sections 420, 120-B IPC at Police Station
Kamboj, District Amritsar.
The detailed reply has been filed by way of affidavit of Baldev Singh, PPS, Deputy Superintendent of Police (Headquarter), Amritsar (Rural), wherein
it has been pointed out that the petitioner and his wife Paramjit Kaur have cheated the complainant and others. Petitioner claimed himself to be
Insurance Agent and took Rs.1,17,000/- from the complainant fraudulently by issuing bogus insurance policies of Samrudha Jeevan Foods India
Limited on the false inducements to double the money in seven years. Petitioner kept on receiving an amount of Rs.500/- every month from the year
2011 till September 2018 and 54 installments of Rs.500/- each of the alleged policy in the name of his grand-daughter Gursirat Kaur from December
2014 onwards. He also took cash amount of Rs.6000/- towards processing of the payment of the maturity of the policies.
During inquiry, the police found that the complainant purchased the insurance policies of Appolo Green Company in his name and in the name of his
wife Manjit Kaur and grand-daughter Gursirat Kaur and started paying Rs.500/- each for the said policies to the petitioner and wife Paramjit Kaur.
Some of the receipts issued by the petitioner to the complainant pertained to Appolo Green Company and some of the receipts pertained to Samruddha
Jevan Foods India Limited Company. Petitioner did not return the amount on maturity of the time period despite repeated demands. The wife of the
petitioner did not come forward to join inquiry proceedings. Petitioner in his statement in the inquiry stated that he is working in Appolo Green
Company, which is registered company, but he did not produce any record in respect thereof. The inquiry report dated 10.11.2019 was duly approved
by Deputy Superintendent of
Police (Crime Against Property), Amritsar (Rural) and thereafter, on the basis of legal opinion rendered by the Deputy District Attorney (Legal), the
FIR in question came to be registered.
Learned State counsel submitted that the petitioner and his wife are involved in cheating numerous persons and this scam is in crore of rupees.
Keeping in view the allegations against the petitioner, no indulgence can be granted for grant of anticipatory bail.
Dismissed.