BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition seeks quashing of FIR No. 58 dated 14.3.1998 under Sections 353/500/506 IPC, Police Station Sangrur.

(2.) The FIR was lodged by the Executive Engineer Shri J.S. Sandhu against the petitioner, who was working as Deputy Collector. He was alleged that the petitioner misbehaved with the staff and on 9.3.1998 at 11.00 A.M. abused the complainant saying that the complainant divested him of his charge of Sangrur Division and also addressed him as a mad worse type of officer.

(3.) The petitioner raised on objection of absence of sanction, which was rejected by the trial Court on the ground that the action of the petitioner was in discharge of official duty. This view was upheld by the revisional Court.