SUKHDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of CRM No.M-43365 of 2016 (Sukhdev Singh Versus State of Punjab) and CRM No.M-37352 of 2016 (Sarabjit Kaur Versus State of Punjab) as both these petitions have been preferred under Sec. 438 Cr.P.C. seeking concession of anticipatory bail to the petitioners herein in case FIR No.05, dtd. 9/2/2016, under Ss. 420/465/467/468/471/120-B IPC, registered at Police Station Khalchian, District Amritsar Rural.

(2.) In a nutshell, allegations are that Sukhdev Singh (petitioner in CRM-M-43365-2016) had posed as an Inspector in the CBI and along with co-accused Jang Bahadur and Sewa Singh had taken a sum of Rs.20.00 lacs from the complainant to arrange jobs for their sons in the Chandigarh police.

(3.) On a previous date of hearing i.e. on 12/12/2016, the following order was passed by this Court in CRM-M-43365-2016: