KRISHAN KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

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

(2.) The petitioner-Krishan Kumar has filed CRM-M-39850-2020 and petitioner-Sapna Singh has filed CRM-M-39861-2020 under Section 439 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C) for grant of regular bail in case FIR No.109 dated 15.10.2019 registered under Sections 406, 420, 465, 467, 468, 471 and 120-B of the Indian Penal Code, 1860 (for short 'the IPC) in Police Station Division No.3, Jalandhar.

(3.) The complainant-Joginder Pal Kapoor made written complaint dated 09.09.2019 to the Commissioner of Police, Jalandhar. In his written complaint Joginder Pal Kapoor alleged that in August, 2015 accused Chandan Chopra who is his neighbour told him that accused Puneet @ Baljit who is his friend and has good relations with Senior Police Officers of Punjab and Delhi could get his son appointed as Deputy Superintendent of Police in Punjab Police. In September, 2015 accused Chandan Chopra induced him to pay amount of Rs.50 lakhs in cash or through bank to him, Puneet @ Baljit, Uppal Property Dealer, Shera, Sapna, Tarun Chhabra, Jatin, Gautam, Vipan, Ajit, Jagdish, Jas. Amount of Rs.18 lakhs was paid to accused Chandan Chopra in September, 2015 who handed over receipt No.PSI68580 about deposit of Rs.18 lakhs to him. Thereafter, amount of Rs.32 lakhs was paid to accused Chandan Chopra in October, 2015. Total amount of Rs.3.5 crores was given to accused Puneet @ Baljit and Chandan Chopra and their accomplices who had sent badge etc. of Deputy Superintendent of Police to his son. He had the mobile phone recordings of conversations with accused Puneet @ Baljit. Gurmeet Singh PPS, Additional Deputy Commissioner of Police (Investigation), Jalandhar conducted enquiry and on the basis of his enquiry report and legal opinion of the District Attorney the above-said FIR was registered. Consequent to registration of FIR, the police investigated the case and arrested co-accused Chandan Chopra on 21.12.2019 and on completion of investigation filed charge-sheet against him on 16.03.2020. Subsequently the police arrested petitioner Krishan Kumar on 07.10.2020 and petitioner Sapna and co-accused Puneet @ Baljit on 27.09.2020 and filed charge-sheets against them.