SURINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner seeks grant of regular bail in a case registered vide FIR No.155 dtd. 12/11/2022 at Police Station Nangal, District Rupnagar, under Ss. 384, 385 IPC; and Ss. 7 and 7A of the Prevention of Corruption Act, 1988.

(2.) The FIR was lodged at the instance of Dalbir Singh wherein he stated that he is running a stone crusher under the name and style of Ludhiana Stone Crusher in the limit of village Algra and he had been purchasing raw material from one Rakesh Kumar Chaudhary from his sanctioned mines in village Sansowal, Taraf Majari, Bhallan. It is further stated therein that some other Crusher owners also purchased raw material from these mines. Complainant alleged that when they used to go to their crushers after loading raw material from these mines, they used to be waylaid by Yashvir Chand Tikka, Vishal Saini-Advocate, Hardev Singh, Jarnail Singh @ Jola, Surinder Singh Shinda and Jaswinder Singh Giani accompanied by 15-20 unidentified persons and who issued threats that in case they were not given money to them they would not allow their vehicles to pass through. The complainant alleged that due to fear that no loss is caused to their work, the crusher owners had been paying the demanded amount which is to the tune of Rs.1.00 lacs to 1.5 lacs per Crusher and in this manner, the said persons had forcibly collected about Rs.2.002.5 crores from crusher owners.

(3.) Learned counsel for the petitioner submitted that the petitioner is a petty electrician in the village and has falsely been implicated in the present case and has nothing to do with the alleged extortion.