SURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions wherein petitioners Surjit Singh and Resham Singh, seek grant of regular bail in a case registered vide FIR No.24, dtd. 14/11/2022, Police Station Vigilance Bureau, FS-1, Punjab at Mohali, under Ss. 7, 7-A of Prevention of Corruption Act, 1988, as amended by the Prevention of Corruption (Amendment) Act, 2018 and Sec. 120-B IPC.

(2.) The FIR was lodged at the instance of Harjinder Kumar, wherein it is alleged that his brother namely Suresh Kumar was booked in FIR No.131, dtd. 27/8/2022 registered under Narcotic Drugs and Psychotropic Substances Act on the allegation that he was found in possession of 101 kilograms of "poppy husk". It is the case of complainant that when he alongwith other members of his family went to the police station, they met Resham Singh and Surjit Singh, who told the complainant that the SHO was demanding an amount of Rs.10.00 lakhs so as to ensure that other members of the family of Suresh Kumar are not involved in the case. It is further the case of prosecution that subsequently an application was moved for release of truck (canter) on "superdari", which was duly accepted by learned Judge Special Court, Jalandhar vide order dtd. 10/11/2022 (Annexure P-4). However, since the said truck was not released immediately by the police, the complainant approached the police and it is alleged that Resham Singh and Surjit Singh demanded illegal gratification of Rs.1.00 lakh for the purpose of release of truck. Since the complainant did not wish to pay the said bribe, he contacted the Vigilance Bureau, Punjab and a trap was laid and Resham Singh and Surjit Singh were caught red handed while accepting an amount of Rs.1.00 lakh.

(3.) Learned counsel representing the petitioners have submitted that they have falsely been implicated in the present case and that it is unbelievable that once the Court had already ordered for release of the truck on supardari, the complainant would have paid another Rs.1.00 lakh for getting possession of the same. It has further been submitted that the petitioner in any case has been behind bars since the last more than 3 months and investigation already stands concluded.