JOGINDER SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) (Oral) - By way of the present petition filed under Sec. 482 Crimial P.C. petitioner seeks directions thereby quashing of FIR no. 719/96 registered at PS-Mangol Puri, Delhi for the offences punishable under Sections 468/471/120B/34 Penal Code and the consequential proceedings thereto pending before the Trial Court.

(2.) The brief facts of the case are that on 02.07.1996, complainant ASI Ramesh Kumar posted in Special Staff, North West District, Delhi was performing his duty at the barricade at outer ring road Police Post near Kali Mandir, Delhi. At that time, he received a secret information about plying of a stolen car. On receiving the information, he stopped Maruti Esteemed Car bearing no. HR-14-1477A, which was being driven by one Daljit Singh and asked him to produce documents of the Car. Accordingly, the documents were produced, but on suspicion the said vehicle was seized under Sec. 102 Crimial P.C. vide D.D. No.7. However, on verification of the documents, it was found that the documents were forged and consequently FIR No. 719/96 was registered on 02.07.1996 against Daljit Singh for the offences punishable under Sections 468/471/120B/34 IPC.

(3.) On completion of investigation, police filed the chargesheet before the Trial Court on 12.06.1998 against Joginder Singh (petitioner herein), Daljit Singh, Kuldeep Singh and Mohd. Akram, however, till date, the charges have not been framed.