JASPREET SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The matter is taken up for hearing through video conference due to COVID-19 situation.

(2.) These are two petitions filed by petitioners-Jaspreet Singh @ Jas and Parveen for grant of regular bail in case of FIR No. 590 dated 2.11.2020, under Sections 420, 186, 201, 120-B IPC and Sections 7, 7-A and 8 of the Prevention of Corruption Act, 1988, registered at Police Station Sadar, Thanesar.

(3.) A secret information was received that owners of certain vehicles were passing overloaded vehicles after getting information about checking officers like Regional Transport Authority (RTA), SDM and Sales Tax Authority and a WhatsApp Group was being run in each District on which the information was forwarded. Acting on the information, Jaspreet Singh @ Jas was apprehended. As per case set up Jaspreet Singh @ Jas was employee of Amarjeet getting salary of Rs.1000/- per month. He use to collect the information and forward it to Amarjeet.