HARMANPREET SINGH @ HAMMY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall disposed of CRM-M-22706-2024 and CRM-M-53761-2024, because both the petitions have arisen out of same incident and FIR.

(2.) The story built up by the prosecution in the FIR is reproduced hereunder:-

(3.) The names of the petitioner(s) in both the cases are mentioned in the FIR, but nothing comes out that on account of doing of what illegal activity the present case has been registered because there is nothing mentioned that who has been victimised on account of extortion. The base of the registration of FIR is only receipt of secret information that the petitioners herein are members of Davinder Bambiha group, who operates from abroad and the petitioners are in habit to extort money from the rich people by threatening them.