RASHPAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) In a prosecution for an offence punishable under sections 409, 420, 467, 468, 471 read with section 120-B IPC and section 13(1)(d) read with section 13(2) of Prevention of Corruption Act, 1988 initiated by way of FIR No. 3 dated 20.3.2008 registered at Police Station Vigilance Bureau, Amritsar, learned Additional Sessions Judge, Amritsar allowed an application under section 311 Cr.P.C. of the prosecution for summoning of Dilbagh Singh, Deputy Superintendent of Police, Inspector Kanwal Kumar and others, in all 22 in number, as prosecution witnesses, by way of the order dated 18.5.2012. This order is questioned by the petitioner, Rashpal Singh by way of this revision petition.

(2.) Briefly stating, it is the case of the prosecution that the petitioner is working as Junior Engineer in the department of Rural Development and Panchayats, Amritsar. He has been proceeded against by way of the aforesaid FIR alongwith one Harpal Singh, Panchayat Secretary on the allegation that they have misappropriated the funds allotted by the Government for construction of toilets for the poor people and construction of a bridge over a canal on the way to the cremation ground.

(3.) The prosecution had cited 13 witnesses in all in the challan. After the list was exhausted, the application under section 311 Cr.P.C. was moved with a view to supplement the list of 13 witnesses appended with the challan. It is claimed by the State that the evidence of these witnesses is very important in this case and so they be summoned.