STATE OF PUNJAB Vs. GURBAKSH LAL

JUDGEMENT

(1.) Vide this order above mentioned three criminal revision petitions would be disposed of as the controversy involved in all the three cases is the same.

(2.) FIR No.68 dated 10.10.2001 was registered against the respondent at Police Station, Vigilance Bureau, Ferozepur Range, Ferozepur, under Section 406 IPC. With regard to the said FIR three separate challans were presented against the respondent. After presentation of the challans, the trial Court framed charge against the respondent under Section 406 IPC. Applications moved by the respondent for his discharge were dismissed by the trial Court. Aggrieved against the said orders, the respondent preferred revision petitions. The revision petitions filed by the respondent were allowed vide, impugned orders dated 14.06.2006. Hence, the present petitions by the State.

(3.) The Court of revision while allowing the revision petitions filed by the respondent and ordering his discharge held that the matter in controversy between the parties was purely civil in nature.