MANDIP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in case FIR No.98 dated 25.05.2017 registered for the offence punishable under Section 420 of Indian Penal Code, at Police Station Batala, Police District Batala, District Gurdaspur.

(2.) Heard.

(3.) Fir in this case was registered on the complaint of Sukhnam Singh, wherein he has stated that the petitioner, who was known to him, offered to provide job for his daughter in Punjab police and demanded ' 8 lakh, out of which ' 2,25,000/- was paid to him in his house in front of his family and his wife counted the money. Photographs, certificates and Aadhaar Card of his daughter were taken. Now, he is neither providing job to the daughter of complainant nor returning his money. This complaint was made on 22.08.2016. He stated in his complaint that he is also having voice recording of the petitioner. Instant FIR was registered on 25.05.2017 after inquiry wherein it has been found that petitioner had taken another sum of ' 2 lakh from Chandanpreet Singh to get him recruited in Haryana Police and ' 1.5 lakh from Banke Bihari to get his daughter recruited as a teacher.