LAWS(P&H)-2010-1-231

SARBJIT SINGH Vs. STATE OF PUNJAB

Decided On January 27, 2010
SARBJIT SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner-Sarbjit Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.) for quashing the order of charge and charge sheet dated 4.3.2009 (Annexure P-1) collectively of the learned Judicial Magistrate 1st Class Phul and the order dated 8.8.2009 (Annexure P-3) passed by the learned Sessions Judge. Bathinda.

(2.) Facts of the case in brief as noticed by the learned Sessions Judge in paragraph 2 of its judgment reads as under:-

(3.) Learned counsel for the petitioner has submitted that occurrence in this case had allegedly taken place on 8.2.2006 and FIR was registered on 10.4.2007 and challan was presented on 14.9.2007 and charges were framed on 4.3.2009. As per the provisions of Section 468 Cr.P.C., the trial Court could not take cognizance as the matter as it was beyond limitation.