KARAN SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By this common order, I intend to dispose of Criminal Misc. No.M.40422 of 2012 titled as Karan Sharma versus State of Punjab ; Criminal Misc. No.M.40674 of 2012 titled as as Atul Goswami versus State of Punjab and Criminal Misc. No.M.40835 of 2012 titled as as Atul Goswami versus State of Punjab as all these petitions have arisen out of the same incident.

(2.) The aforesaid petitioners have applied for grant of regular bail in case FIR No.154 dated 14.9.2012 under Sections 386 and 34 of the Indian Penal Code ( in short the IPC).

(3.) As per allegations of the prosecution complainant-Deepak Kumar has stated that he was having National Laboratory in the Hospital of Dr. Narinder Mohan Ghugh at Fazilka. Shivam aged 18 years is his son and studying in B.Sc. Part-I in Share-e-Kashmir University, Jammu near village Chatha. On 11.9.2012 at about 2.30p.m., when he was present in his Laboratory, he received a phone call from unknown person from Mobile No.84373-01047 on his Mobile and that person threatened him to pay Rs.50lacs failing which his son Shivam would be shot dead. The complainant brought his son back from Jammu. He received another call from Mobile No.84373-18549, the caller told the complainant that under the impression that complainant is the owner of Hospital Rs.50lacs were demanded, however, he should pay Rs.5,00,000/- in a sweet box.