SOHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS order shall dispose of Crl M. No. 10592-M of 1995 and Crl M. No. 11273-M of 1995 as the common questions of facts and law are involved in the case.

(2.) FOR the sake of convenience, the facts are taken from Crl. M. No. 10592-M of 1995. An FIR No. 21 dated February 3, 1990 was registered against Arvinder Singh and others under Sections 392, 397, 411 IPC read with section 3 of the TADA Act.

(3.) SHRI J.S. Chahal, the learned Counsel for the petitioner has submitted that in fact the car owned by Balbir Chand was financed by some financers and since aforesaid Balbir Chand could not repay the loan, therefore, the same was re-possessed by the financers as per terms of the hire-purchase agreement. After that the said financers had sold the car to one Harmeet Singh. In fact, aforesaid Harmeet Singh had even filed an affidavit dated September 26, 1994 before the learned Additional Sessions Judge seeking time to produce the car, since at that time the car was stated to be in Uttar Pradesh.