MALKIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The amenability of all these petitions for being decided through a common verdict originates from them being arising out of a common FIR, besides common relief(s) being yearned therein.

(2.) To be precise, in all these petitions, the petitioners seek the relief of them being enlarged on regular bail, in FIR No.03 dtd. 3/1/2023, under Ss. 364-A, 370, 386, 120-B of the IPC, registered at P.S. Balongi, District S.A.S. Nagar

(3.) The genesis of the present FIR is embodied in a statement made by one Sukhwinder Singh son of Amarjit Singh (hereinafter referred to as the 'complainant'). Succinctly stated, the allegations against the petitioners and their co-accused are that, they have duped many gullible people on the pretext of sending them abroad and held them hostages in order to extort money from them. For ready reference, the relevant extract of complainant's statement is extracted hereunder:-