SANJEEV KUMAR @ KALA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide this common order, I intend to dispose of CRM-M Nos.27118, 40862 and 29734 of 2024, as common questions of law and facts are involved for adjudication. For the sake of convenience, facts are taken from CRM-M-40862-2024.

(2.) Prayer in these petitions filed under Sec. 439 of the Cr.P.C., is for grant of regular bail to the petitioner(s) namely Sanjeev Kumar @ Kala, Rajeev Singh @ Chotu Pehalwan and Ajay Bnewala in FIR No.18 dtd. 26/1/2024 registered under Ss. 406, 420, 120-B of the Indian Penal Code, 1860 (in short 'IPC'), offence under Ss. 465, 468, 471, 170, 171 IPC and Ss. 25/54/59 of Arms Act added later on, at Police Station Dasuya, District Hoshiarpur.

(3.) As per the prosecution case, the FIR (supra) has been registered on the complaint filed by Gurmeet alleging that he is a wrestler and is practicing alongwith Krishan, Sandeep, Ram Mehar, Rohit, Pankaj Kumar, Vikas and Ajay Banewala in Kaithal (Haryana). Ajay Bannewal told him that his friend Rajiv Singh is running an Akhara in District Hoshiarpur and is a famous wrestler, who discloses himself to be a police official. He introduced them to Rajiv Singh. They met Rajiv Singh in his Akhara where they practiced also. Ajay Bannewala disclosed that Rajiv Singh is his old acquaintance and is having connection with higher police officers. That he had paid Rs.13.00 lacs for recruitment as ASI in Punjab Police. He asked the complainant and others that they can become police official by making payment to Rajiv Singh. Thereupon, the complainant on assurance by Rajiv Singh and Ajay Bannewal paid Rs.15,50,000.00 to Rajiv Singh and Ajay Bannewal through bank transfers. Besides him, Ram Mehar, Vikas, Pankj, Rohit, Sandeep and Krishan also paid them Rs.13.00 lacs each through bank transfers. Several other boys also approached Rajiv Singh for joining police and payments were received from them by Rajiv Singh. They asked the complainant and others to collect their appointment letters from PAP, Jalandhar on 26/1/2024. Accordingly, complainant and others persons reached there and came to know that someone had attacked on Thar vehicle of Rajiv Singh. Lateron, they came to know that Rajiv Singh is not a police official and he himself got gunshot fired on his vehicle and has run away. They came to know that they had been cheated by the accused on the promise of getting them recruited in Punjab Police.