STATE OF HARYANA Vs. S K BAJAJ

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 7. 5. 1988 passed by the Chief Judicial Magistrate Ambala, by which the accused was acquitted and it was held that the complaint is barred by time.

(2.) THE District Town Planner, exercising the powers of Deputy Commissioner (Periphery) Haryana, Chandigarh, submitted a complaint, alleging therein that S. K. Bajaj son of Hukam Rai, the present accused, had committed an offence punishable under Section 12 (i) of the Punjab New Capital (Periphery) Control Act, 1952, (hereinafter called the Act) on the allegations that the accused had raised construction of two rooms. Varandha and kitchen on the land bearing Khasra _238_ _230_ 102/1, 107/3. Hudbust No. 115. of village Abdulaspur, Tehsil Kalka, District Ambala, in contravention of the provisions of Section 5 of the Act.

(3.) SECTIONS 5 and 12 (1) of the Act read as under :