VARINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail in case FIR No.279 dated 20.10.2019 registered under Sections 386 and 120 B of the Indian Penal Code, 1860 (for short 'the IPC) at Police Station City Faridkot, District Faridkot.

(2.) The above said FIR was registered on statement of Dalip Chopra who alleged that he received whatsapp calls on his mobile number from one Sonu who disclosed himself to be head of Devinder Bambi group and claimed that number of cases of murder, snatching and dacoity had been registered against him. He later disclosed his name as Kirpal Singh @ Pala and demanded ransom and threatened to kill him if the money demanded was not paid. Pursuant to registration of FIR the police investigated the case and arrested Kirpal Singh @ Pala. During interrogation Kirpal Singh @ Pala disclosed that phone number of the complainant was supplied to him by Varender Kumar @ Dhalla (petitioner). On completion of investigation, the police filed chargesheet against Kirpal Singh @ Pala and the present petitioner.

(3.) The petition for grant of regular bail has been opposed by the respondent-State in terms of reply filed by way of affidavit of Satvinder Singh Virk, PPS, Deputy Superintendent of Police, Sub Division Faridkot, District Faridkot.