RAVINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) As the prayers in these two petitions are same they are being disposed of by this common order.

(2.) It may be incidentally mentioned that Sessions Case No. 32 pending in the Court of Special Judge, Patiala pertains to case known as Punjab Public Service Commission Recruitment Scam In this case there are 9 accused persons (i) the Petitioner, (ii) Pritpal Singh, (iii) Professor Jagdish Kalra, (iv) Paramjit Singh Pammi. (v) Profesor Gurpal Singh, (vi) P. S. Sodhi, (vii) Professor Jaspal Singh, (viii) Professor Amarjit Singh Rang, and (ix) Pritpal Kaur. Randhir Singh alias Dheera and Prem Sagar, who figured as accused, subsequently have turned approver.

(3.) Sessions Case No. 7 is a trap case in which the petitioner is the sole accused.