GURJEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner, incarcerating upon his arrest for the commission of offences of extortion, threat, beatings and criminal conspiracy, has come up before this Court seeking regular bail.

(2.) In Para 17 of the bail application, the petitioner declares having no criminal history.

(3.) Briefly, the allegations against the petitioner are the complainant Rakesh Kumar informed the police that he runs a business of Ply Board in Barnala City. On 17/7/2021 in the evening, he received a call from a lady and she told that she wanted a work to be done. On this, he reached her house and she started talking to him. In the meantime, a young boy came and he gave beatings to the complainant and asked him to remove his clothes and started making videos.