TIKKA YASHVIR CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned two petitions wherein petitioners Tikka Yashvir Chand and Jarnail Singh, seek grant of anticipatory bail in a case registered vide FIR No.155, dtd. 12/11/2022, Police Station Nangal, District Roopnagar, under Ss. 384, 385 of IPC and Ss. 7 and 7-A of Prevention of Corruption Act.

(2.) The FIR was lodged at the instance of one Dalbir Singh, wherein it is alleged that he runs a stone crusher within the limits of village Algra, and purchases raw-material from Rakesh Kumar Chaudhary from his sanctioned mines. It is alleged that while they transport the raw-material from these mines to their crushers, Yashvir Chand Tikka, Advocate Vishal Saini, Hardev Singh, Jarnail Singh @ Jola, Surinder Singh Shinda and Jaswinder Singh Giani along with 15-20 unidentified persons stop their vehicles loaded with raw-material and threaten them that they will not allow their vehicles to pass unless they gave some money. It is alleged that in this manner the said persons had been taking Rs.1.00 lacs to Rs.1.5 lacs per crusher and as such had collected about Rs.2.002.5 crores from the crusher owners over a period of time.

(3.) Learned counsel representing the petitioners has submitted that they have falsely been implicated in the present case and that there is nothing on record to support the allegations that the petitioners or others had been collecting money by way of extortion as alleged. It has been submitted that in any case the allegation do not appeal to reason inasmuch as the complainant and others were transporting legally extracted raw-material and as such would not have given any bribe or money.