ASI SHAMSHER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition has been filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the petitioner in case FIR No. 06 dated 30.05.2019, registered under Section 120-B IPC and Sections 7, 13(2) of the Prevention of Corruption Act, 1988 at Police Station Vigilance Bureau Patiala.

(2.) Learned counsel for the petitioner submits that as per the allegations in the FIR, registered at the instance of complainant Rupinder Singh, it is stated that wife of the complainant is having a money dispute with her maternal uncle Malinder Singh and on that account, FIR No. 68 dated 14.05.2019 was registered under Sections 420 and 406 of the IPC at Police Station Urban Estate, Patiala against the wife of the complainant, wherein the petitioner was posted as Assistant Sub Inspector.

(3.) Learned counsel for the petitioner further submits that the complainant has further alleged that the petitioner had demanded an amount of Rs. 50,000/- for getting his wife discharged from the case. It is further submitted that later on, on the basis of such allegations, a raid was conducted and co-accused ASI Ranjeet Singh was caught read handed along with Rs. 25,000/-, which, according to complainant, was to be paid to the petitioner.