- (1.) THIS is a petition for anticipatory bail in FIR No.388 dated 10.12.2013, under Sections 420 of Indian Penal Code registered at Police Station Sadar, Thanesar, District Kurukshetra.
(2.) HEARING has been provided.
(3.) THE petitioner, a resident of Amritsar has a son named Karan Luthra, who is residing in Australia. Yashpal Singh son of complainant Dharam Singh after completing his schooling had gone to Australia for further education where he came in contact with said Karan Luthra son of the petitioner. He persuaded son of the complainant to get permanent residency and sought Rs.16,00,000/ - for getting his work done. Yashpal Singh son of the complainant was reluctant as he wanted to talk to his father who was residing in District Kurukshetra and was also not in possession of the requisite amount demanded by the non - applicant accused Karan Luthra son of the petitioner. Non -applicant accused Karan Luthra got in touch with the petitioner i.e. his father, and asked him to get money from the complainant at Kurukshetra. The complainant was informed about these developments on phone. The petitioner accused was continuously in conversation with his son Karan Luthra and was managing the show. On 25.10.2012, he came to Pipli where he met the complainant and asked for payment of Rs.1 lac. Finalizing the deal of getting permanent residency for Yashpal Singh son of the complainant for Rs.16 lacs, the petitioner received Rs.1 lac in presence of Hira Singh, resident of Kirmath and agreed to receive the remaining amount later.;