BALJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered in a case arising out of above mentioned FIR.

(2.) The FIR was lodged at the instance of Sharanjit Singh wherein it is alleged that he is a businessman by profession and that a trial arising out of FIR No. 141, dtd. 20/8/2019, Police Station Gharinda, District Amritsar Rural, under Ss. 420, 120-B IPC, is pending against him as well as his parents and wife. The complainant alleged that the petitioner had met him in District Courts Amritsar and had represented that he is a Police Inspector and knows the Judicial Officer where the trial was pending and could help him and thus demanded an amount of Rs.10.00 lakhs from the complainant. It was agreed that an amount of Rs.7.00 lakhs would be paid in advance. However, the complainant did not wish to pay the said amount and reported the matter to the Vigilance Bureau. A trap was accordingly laid and the petitioner was caught red-handed while accepting a bribe of Rs.7.00 lakhs.

(3.) Learned counsel for the petitioner submits that he has falsely been implicated in the present case and that there is no substantial evidence to establish the allegations levelled against him.