(1.) Prayer in this petition is for grant of regular bail in case FIR No.325 dated 25.12.2005, registered under Sections 406,420 of the Indian Penal Code at Police Station Tanda, Distt. Hoshiarpur.
(2.) As per the allegations in the FIR, the petitioner allegedly took a sum of Rs.6,53,000/- from the complainant to send his son abroad. Counsel for the petitioner contends that the present proceedings have been wrongly launched against the petitioner. The petitioner and the complainant's son are already accused in similar FIRs, namely; FIR No.163 dated 26.7.2003 registered under Sections 406/420 read with Section 120-B IPC at Police Station Tanda, Distt. Hoshiarpur and FIR No.165 dated 27.7.2003, therefore, there is no question of the petitioner having received money from the complainant to send his son abroad. It is contended that as investigation is complete, report under Section 173 Cr.P.C. has been filed and charges have been framed, the petitioner be released on bail. Counsel for the respondent states that, as there are two FIRs against the petitioner, who is a travel agent and has duped innocent people, he should not be released on bail.
(3.) I have heard learned counsel for the parties and perused the paper book. Though, the allegations against the petitioner, are with respect to receiving money for sending the complainant's son abroad, a significant fact, namely; that the complainant's son is accused alongwith the petitioner in two FIRs, referred to herein above, cannot be ignored. There appears to be something more that meets the eye with respect to the present FIR. Even otherwise, as investigation has concluded and charges have been framed, I find no ground, to extend the petitioner's incarceration, as he has been behind bars since 24.1.2004.