GURJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have filed this petition under Sec. 438 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) for grant of anticipatory bail in case FIR No. 96 dtd. 5/7/2021 registered under Ss. 406 and 420 of the Indian Penal Code, 1860 (for short 'the IPC) at Police Station E-Division, District Amritsar.

(2.) The above-said FIR was registered on written complaint (numbered on receipt as UID No. 1737657 dtd. 27/1/2020) made by Gurwinder Singh to the A.C.P., Amritsar City. In the complaint Gurwinder Singh, inter alia, alleged that on 9/12/2019 Gurjinder Singh @ Raju (petitioner No.l) and his brother Satinder Singh (petitioner No.2) had taken gold ornaments weighing 128 grams and 430 milligrams of the value of Rs.5,39,100.00 form him for showing the same to their customers agreeing to return the same but on demand they refused to return the same and criminally intimidated him. Pursuant to registration of FIR, the police is investigating the case.

(3.) This Court vide order dtd. 4/8/2021 while issuing notice of motion, granted interim anticipatory bail to the petitioners with direction to join the investigation.