GURBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) This is a petition under Section 438 of Cr.P.C. for grant of anticipatory bail in F.I.R. No. 106, dated 30th July, 2019, under Section 420 of IPC, registered at Police Station Urban Estate, District Patiala.

(3.) The F.I.R. was registered on receiving an application from Sucha Singh. As per the allegations, Rani working as a Helper in Mai Bhago Hostel, introduced the complainant to Gurbir Singh (petitioner) stating that he is like her brother and is well connected with higher officials as well as Ministers and can get his grand-son (dauta) appointed as a Clerk/Sewadar in the High Court. The complainant along with his grand-son was called by Rani with qualification certificates. They were informed that vacant posts of Clerk in the High Court are being advertised and grand-son of complainant can be got appointed. It was promised that joining will take place on or before 31st March, 2018. The petitioner demanded Rs. 1 lakh, out of which Rs. 75,000/- were paid in advance. After few days, friend of complainant Chandan Singh showed interest for getting appointment for his both the sons. Petitioner and Rani demanded Rs. 2 lakhs, out of which Rs. 1.50 lakhs were paid in advance. The petitioner informed the complainant that interview of children would be held before 21st February, 2018 and were asked to arrange for the balance amount. Further, Rs. 14,000/- per candidate were demanded by the petitioner and the amount was paid. The complainant and his friend made regular enquiry from petitioner and Rani, who assured that work is being done. They were further asked to pay Rs. 3,400/- per candidate for dope test. Till date neither any appointment letter was issued nor the amount was refunded.