HC SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, CRM-M No.5301 of 2020 titled HC Sukhdev Singh Vs. State of Punjab and CRM-M No.5011 of 2020 titled Amarjit Singh @ Amru Vs. State of Punjab are being disposed of. Since both the cases have arisen from the same FIR, therefore, common facts are being noticed.

(2.) Petitioners seek grant of regular bail under Section 439 Cr.P.C in case bearing FIR No.24 dated 11.12.2019 registered under Sections 7, 7-A of the Prevention of Corruption Act and Section 120-B IPC at Police Station Vigilance Bureau, Range Jalandhar, District Jalandhar.

(3.) Allegations are that the complainant had gone to his friend's village on 04.12.2019 to attend Bhog ceremony. On his return journey on his motorcycle, he took two bottles of countrymade liquor for his personal consumption and put the same in his waist. He was stopped by 4-5 persons in a jeep. The complainant was threatened in respect of liquor. The explanation given by the complainant did not yield any result and those persons took him to village Bilga after making him to sit in their vehicle and they took him to a kothi, where at the outer, gate No.1 was written. The further allegations are that they demanded money from the complainant. Havaldar Sukhdev Singh made him to sit on a side and asked him that how much money he was having. When the complainant replied that he was having Rs.200-400/-, then Havaldar Sukhdev Singh replied that the amount was not sufficient and Rs.10,000/- will be charged. Havaldar Sukhdev Singh handed over the key of the motorcycle of the complainant to one person namely Amru and asked him to pay the amount to Amru and thereafter, his motorcycle was to be handed over to him. FIR was lodged with some more allegations which are not necessary to be narrated.