HARVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the present revision petition, the petitioner has impugned the order passed by the Sessions Judge, Patiala whereby he has allowed the revision filed by the State and has set aside the order of discharge passed by the trial Magistrate in a case where the police had submitted calendera under Section 182 IPC.

(2.) Petitioner, Harvinder Singh son of Piara Singh had submitted an affidavit before Senior Superintendent of Police, Patiala on 21.06.2002 alleging that on 24.05.2000, Jaswinder Singh Mangat, Incharge CIA Staff, Patiala had come to the shop of the petitioner alongwith police officials and had threatened the petitioner by demanding sum of Rs. 1 lakh as bribe. The petitioner stated that he could arrange only Rs. 35,000/-, which he handed over to Jaswinder Singh Mangat, who thereafter demanded the remaining amount and for that advanced threat to the petitioner. In this manner, the police officer accepted sum of Rs. 50,000/- as bribe again after raising the demand.

(3.) On the basis of this complaint, Senior Superintendent of Police, Patiala directed registration of case and for investigating the same. Thereafter, FIR No. 232 dated 21.06.2002 was registered under Sections 7 and 13 (2) 88 of the Prevention of Corruption Act.