The Single Judge Bench of the Punjab and Haryana High Court, comprising Justice Anoop Chitkara in the case of Ajit Singh v. State of Punjab has rejected the anticipatory bail of the petitioner who is accused of alluring the people by taking money from them and promising them jobs in Indian Army.
Facts of the Case
The petitioner allured the people and told them that they were retired from Indian Army and could their relatives in a job in Indian Army for a certain amount of money. One person filled complaint against the petitioner and therefore he presented the bail application before this Court.
Reasoning and Decision of the Court
The Court heard the arguments submitted by both the parties and observed that the petitioner and his accomplice thugs successfully conned the complainant and his family.
The court also reprimanded the complainant for bypassing the normal recruitment process and, through cheating and illegal means, wanted a job for his son for money.
The court further expounded that the ground reality is that there is a massive difference in the salaries of equivalent jobs at the lower rung, in the government sector and private sector, and also with the highest level of job security, irrespective of performance in the government sector and productivity linked job that too at the will of the employer in the private sector.
Further, the Court paid reliance to various precedence and does not make out a case for anticipatory bail and held that Custodial interrogation is required to unearth the modus-operendi.
Case Details
Case:- CRM-M-21645-2022
Petitioner - Ajit Singh
Respondent - State of Punjab
Counsel for the Petitioner - Mr. B.S. Bhalla
Counsel for the Respondent - Mr. Aditya Kapoor
Judge: Justice Anoop Chitkara
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