Mehinder Singh Sullar, J. - (1.) PETITIONER Rahul Khokhar son of Bau Mashih (Travel agent), has preferred the instant petition, for the grant of concession of anticipatory bail, in a case registered against him along with his brothers Ajay Khokhar & Rohit Khokhar and father Bau Mashih, proprietor of Eves Immigration Consultants, vide FIR No. 379 dated 16.11.2013 (Annexure P1), on accusation of having committed the offences punishable under sections 420 IPC and 24 of The Immigration Act, 1983 by the police of Police Station Civil Lines, Amritsar City.
(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and considering the entire matter deeply, to my mind, there is no merit in the present petition in this context. Ex facie the argument of learned counsel that since the petitioner has been falsely implicated by complainant in this case, so, he is entitled to the concession of pre -arrest bail, lacks merit.
(3.) AS is evident from the record that the allegations of cheating and misappropriation of huge amount assigned to the petitioner, as emanating from the status report/affidavit of Balkar Singh, Assistant Commissioner of Police, in substance, are as under: - That one Tarsem Singh son of Sh. Karam Singh resident of village Deen Pur, Post Office Fatenangal, district Gurdaspur lodged an application No. 2516 -PC/COP dated 16/2/13 against Rahul Khokhar the present petitioner, Rohit Khokhar, Ajay Khokhar sons of Bau Masih and Bau Masih proprietor of Eves Immigration Consultants Opp. Madaan hospital, Majitha road, Amritsar with the Commissioner of Police, Amritsar alleging therein that he contacted the petitioner and others for getting his sons Ritu Raj, Raj an Raj and Rajiv Raj sent to abroad on work permit, for which, they got Rs. 8,50,000/ - from him. But they sent his sons to Malaysia on Tourist visa instead of work permit. For the reason, his sons Raj an Raj and Ritu Raj over stayed there after expiry of Tourist Visa and they were caught by Immigration department and confined in jail. He managed to get his sons released after paying fine of Rs. 1,50,000/ -. He contacted with Ajay Khokhar, Rahul Khokhar and Rohit Khokhar from Malaysia and requested for sending confirmed air tickets. But the tickets sent by them were found to be forged one and he had to bear the expenses of air tickets on his own and brought his sons back to India on 8/8/13. On 14/9/13 he along with his sons went to the office of petitioner and demanded his money back. But the petitioner and his other associates beat them and confined there. The police got them released. The petitioner and his associates gave him two cheques of Rs. one lakh each in favour of Rajiv Raj, which were dishonoured by the bank, hence, they had defrauded them.;