- (1.) Jangfulwinder Singh, the petitioner seeks pre-arrest bail in a case registered by way of FIR No. 78 dated 05.05.2012 at Police Station City Kharar, District SAS Nagar, Mohali (Punjab), for an offence punishable under section 420 IPC.
(2.) Learned counsel for the petitioner has submitted that the petitioner is a young boy, who is a driver. According to him, the story of the complainant against him is completely unbelievable. He has further submitted that as per the version of the FIR, the petitioner came to the house of the complainant and made him and other members of the family collect their cash and jewellery at the place of worship of their house and when he left that place, the jewellery and cash were missing. He has further submitted that the occurrence was dated 13.02.2011 while the complaint was made on 05.05.2012 and it cannot be believed that the complainant would remain silent for such a long period, if any such occurrence had taken place. According to him, the petitioner was implicated falsely in this case for other reasons. He has further submitted that the complainant wanted her sister to be married with the petitioner, who lived in England and when he refused to do so, this false case was got registered.
(3.) Learned counsel for the petitioner has further submitted that a complaint was previously made to the police by the sister of the complainant, but as she had returned to England that complaint was not pursued and thereafter this complaint was made with oblique motive. Learned State counsel, on the other hand, has submitted that the petitioner is a person of desperate nature . According to her, there is a case under section 307 IPC against the petitioner registered in Himachal Pradesh. She has, however, admitted that the petitioner has joined the investigation but has claimed that the recovery of the cash and jewellery is yet to be effected.;