GURSIMRAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the instant petition, the petitioner craves for indulgence of this Court for his being enlarged on regular bail, in case FIR No.274 dtd. 20/12/2023, under Ss. 406 and 420 of IPC, registered at Police Station Kharar, Distrcit SAS Nagar, Punjab.

(2.) The prosecution agency was set into motion on a complaint made by Manpreet Singh, who is distant relative of the present petitioner, with the allegations that he had paid Rs.14.5 lacs, in cash to the present petitioner, in presence of Netar Singh, and Sarabjit Kaur, in installments in the month of September, 2021, under the pretext that the petitioner will get him a job in the Police Department. The Whatsapp chat in this regard, was also produced by the complainant during investigation, and from the Whatsapp chat, the investigating agency concluded that, it was the petitioner, who induced the complainant, that he will get him a job, as he has links with the higher officials of the Police Department.

(3.) The learned counsel for the petitioner, in his asking for the hereinabove extracted relief, has made the following submissions:-