AMARJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, CRM-M No.2624 of 2020 and CRM-M No.2810 of 2020 are being disposed of. Since both the cases have arisen from the same FIR, therefore, common facts are being noticed.

(2.) Petitioners seek anticipatory bail in case bearing FIR No.1 dated 06.01.2020 registered under Sections 7 and 8 of the Prevention of Corruption Act and Section 482 IPC at Police Station Pojewal, District SBS Nagar.

(3.) The FIR was registered on the basis of secret information to the effect that in the month of October 2019, Inspector Jagar Singh was posted as SHO at Police Station Pojewal. There he got recovered one swift car from Pardeep Kumar @ Vicky Bhand and Jogesh Kumar @ Kaku. The car was a stolen car from Garshankar on 03.10.2019 from Rakesh Kumar. The car was registered in the name of Parshotam Lal Bagga and its original registration number was PB07-AY-8322. The accused forged the number plate of the car as PB32-P-1717. In this connection, FIR No.165 dated 03.10.2019 was registered at Police Station Garshankar, under Sections 420/379 IPC. Inspector Jagar Singh was aware about this. He brought the accused and the car in Police Station Pojewal on 19.10.2019. The accused admitted their guilt. Due to some connivance, Pardeep Kumar @ Vicky Bhand involved his relative Amarjeet Kaur to settle the deal. Inspector Jagar Singh talked with her on telephone and demanded money. The deal was finalized for Rs.3,50,000/-. An amount of Rs.50,000/- was received on the same day and the remaining amount of Rs.3 lakhs was to be paid later on.