SOHAN BIR SINGH Vs. STATE

JUDGEMENT

(1.) Car bearing registration No. DHC-5479 belonging to one S. P. Suri was stolen. Car bearing registration No. UTX-1579 was, however, recovered from the possession of accused-petitioner Sohan Bir Singh and was taken into possession vide recovery memo dated 7.3.1980 from a workshop in Modi Nagar where it was lying for overhauling. This recovery had been effected on the basis of disclosure statement alleged to have been made on 6.3.1980 by co-accused Ram Kishan & Kishan who stated before the police while in custody that the car stolen from Jorbagh was being plied by petitioner Sohan Bir Singh after putting thereupon a fictitious registration No. UTX-1579.

(2.) The petitioner Sohan Bir Sing was discharged on 25.2.1982 on the ground that the car recovered bore a number different from the one which was alleged to have been stolen and further that no one cared to prove that the numbers were changed. The following are the particulars of the car recovered from the petitioner :- <FRM>JUDGEMENT_348_DLT25_1984Html1.htm</FRM> These numbers are mentioned in the aforesaid recovery memo.

(3.) There is a registration certificate which shows the transfer of car UTX-1579 in favour of the petitioner by Virender Singh s/o Kadam Singh and in this registration certificate the particulars of the car are as under :- <FRM>JUDGEMENT_348_DLT25_1984Html2.htm</FRM>