TARANVIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition under Section 438 of the Code of Criminal Procedure for release of the petitioner in terms thereof in a case registered vide FIR No.121 dated 11.5.2009 under Sections 406/420 IPC at Police Station Sadar Khanna.

(2.) The complainant made allegations against the petitioner that he along with another person had managed to steal the truck of the complainant and disposed it of by changing the registration number.

(3.) Learned counsel for the petitioner contended that the truck has been repossessed by the finance company and the complainant has made a false complaint against him. He further contended that according to the certificate issued by the finance company the truck has been repossessed and disposed of and the petitioner cannot be held liable for the same. The respondent, on the other hand, could not make out any plausible case against the petitioner.