SUKHMANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In compliance of the order dated 07.12.2019, affidavits of Gurpreet Singh, PPS, Deputy Superintendent of Police, Special Task Force, Rupnagar Range, District SAS Nagar filed in court are taken on record.

(2.) Vide this common order, CRM-M No.39823 of 2019 and CRM-M No.42671 of 2019 are being decided. Since both the petitioner arise out of common controversy, therefore, for brevity facts are being culled out from CRM-M No.39823 of 2019.

(3.) Petitioners seek grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.71 dated 31.07.2019, registered under Sections 384, 452, 120-B IPC and Sections 7 and 13 of the Prevention of Corruption Act at Police Station Special Task Force, District STF Wing (Mohali) (Sections 454, 380 and 342 IPC and Section 8 of the Prevention of Corruption Act and Sections 25 and 29 of the NDPS Act added later on).