PAPU RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner seeks pre-arrest bail in a case registered against him for the offences under Sections 420 and 120-B IPC. The FIR in the case has been registered against the petitioner and his co-accused Vinod Kumar on the basis of an application made by Darshan Kaur-complainant. It is alleged by the complainant that her grandson Harpreet Singh alias Sonu and others have been implicated in case FIR No.188 dated 16.6.2007 registered at Police Station City, Abohar for the offences under Section 302, 148 and 149 IPC. The petitioner and Vinod Kumar were known to them and they started showing false sympathy after the said FIR had been registered. They represented that they have close relations with Police high-ups and they would get an inquiry marked to close the case. The accused took them to Chandigarh and Ferozepur to show that an inquiry was being marked and they had to meet higher Police officials. In this manner, they wasted a lot of money of the complainant.

(3.) They did not meet any officer nor any inquiry was started. Under a conspiracy, the complainant was informed that a few days earlier they had got an inquiry marked from DIG which is to be inquired into but due to elections it would be delayed. For the said purpose, a sum of Rs.7,000/- was taken. After the elections, they took another amount of Rs.1,30,000/- which was withdrawn by Jaspal Singh, the son of the complainant on 17.6.2008 from his Bank account with the Bank of India. However, the FIR against the grand-son of the complainant was not closed.