KULDEEP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On 9/10/2023, following order was passed:

(2.) FIR was lodged on the complaint of Daljeet Singh, as per which 3-4 months ago, 10 solar plates, 02 motors of 3 HP and one starter solar having plates had been stolen from his field by some unknown persons. Later on, he came to know that certain other solar plates, motors and equipments of other farmers have also been stolen collectively by the people and that these thefts had been committed by the petitioner along with others.

(3.) Learned counsel contends that there is delay of more than three months in lodging the FIR. No FIR was lodged immediately after the theft. Complainant has not disclosed the source of information as to on what basis, he has nominated the petitioner to be one of the thieves.