UMESH GAMBHIR Vs. STATE OF PUNJAB
LAWS(P&H)-2011-2-406
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 23,2011

Umesh Gambhir Appellant
VERSUS
STATE OF PUNJAB Respondents

JUDGEMENT

K.C. Puri, J. - (1.) THE complainant made a complaint to the SSP, Ludhiana, in which it is mentioned that Aman Alam, Vipan Sharma, Honey Sharma and Umesh - present applicant, have duped his relative Gursewak Singh for a sum of Rs. 4,50,000/ -for sending him abroad. Three similar type of cases are pending against the Petitioner, the detail of which is given as under: 1 FIR No.46 dated 9.6.2010 Under Section 420, 120B IPC, registered at Police Station PAU, Ludhiana. 2 FIR No.59/10 u/s 420 IPC, registered at Police Station Mehta Chowk, District Majitha, Amritsar. 3. FIR No.263/08 Under Section 420 IPC, registered at Police Station Special Cell, Lodhi Road, New Delhi.
(2.) LEARNED State counsel has submitted that in all 17 cases are pending against the accused. So, no ground for grant of anticipatory bail is made out. Consequently, the petition stands dismissed.;


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