RAJ KUMAR BANSAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the judgment dated 10.10.2019 passed by Additional Sessions Judge, Sangrur, vide which judgment of conviction and order of sentence dated 30.09.2016 passed by Judicial Magistrate First Class, Sunam was upheld.

(2.) Learned counsel for the petitioner submitted that though the petitioner has admitted his signatures on the cheque, but the manner in which the signatures were obtained was fraudulent and due to threat, as the compromise was effected in the Police Station. The signatures on the cheque were obtained under pressure in connivance with DSP, Sunam. Petitioner had to issue the cheque under the police pressure and his signatures were also obtained on blank stamp papers whereupon the compromise was recorded on 08.10.2010 and cheque was issued on 08.04.2011.

(3.) Evidently, the petitioner had ample time in the interregnum to raise his grounds before the higher authority of police in respect of highhandedness of the DSP, Sunam and the complainant. Petitioner remained silent for six months and did not file any complaint or representation before any authority.