DALVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The case has been taken up for hearing through video-conferencing.

(2.) Petitioner seeks grant of regular bail under Section 439 Cr.P.C. in case bearing FIR No.147 dated 10.11.2019 under Sections 364-A, 386, 336, 171, 506, 120-B IPC and under Sections 25/27/54/59 of Arms Act registered at Police Station Moonak, District Sangrur.

(3.) Fir was registered against unknown persons on 10.11.2019 with the allegations that on 09.11.2019 at about 7 PM, 6-7 unidentified persons came at the shop of the complainant in one Scorpio car. Out of them, 02 persons were sikh persons and rest were bangrus. Sikh persons had wore police uniform and were armed with revolver. Others were in civil clothes and one of them was carrying gun. On their arrival, they claimed themselves to be from CIA Staff and asked the complainant whether he is involved in betting. They took the complainant for questioning. The complainant denied having involved in betting. They physically assaulted the complainant and forcibly made him to sit in the car. They put black cloth on the face of the complainant and took him to a secluded place. They threatened the complainant that if he wants to be spared, then give them an amount of Rs.50 lacs. The complainant replied that he has no such hefty amount with him. They slashed down the amount to Rs.30 lacs and again from Rs.30 lacs to Rs.20 lacs. One of them in civil cloths fired a shot towards feet of the complainant and threatened him in case, he refuses to pay the said amount of Rs.20 lacs, then he will be killed. The complainant got scared and accepted the demand. Thereafter, he rang at his home for arranging the amount. Ultimately, his wife could have arranged only Rs.11 lacs. An amount of Rs.11 lacs was paid by Ram Niwas at the disclosed place.