RAJESH KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is application under Sec. 482 Cr.P.C. for placing on record the final order dtd. 24/2/2016, passed in Inquiry, as Annexure A-1. For the reasons mentioned in the application, the same is allowed and Annexure A-1 is ordered to be taken on record, subject to all just exceptions.

(2.) Main Case : Through the present revision petition, the petitioner has challenged the orders dtd. 22/5/2017 and 6/9/2018, passed by learned Judicial Magistrate Ist Class, Sangrur (for brevity - Trial Court) and learned Additional Sessions Judge, Sangrur (for brevity - Appellate Court), being based on surmises and conjectures and therefore, not sustainable in the eyes of law.

(3.) Brief facts of the case are that vide orders passed by Director, Health and Family Welfare, Punjab, Chandigarh, the petitioner, who was working as Junior Assistant, was transferred to Hoshiarpur and he was relieved from duty on 1/10/2014 (AN). However, on the very next day i.e. 2/10/2014, he came to the office and while forcibly taking the attendance register, marked his presence after making cutting in the entry regarding relieving him. He also used filthy language and threatened one Senior Assistant namely Rakesh Kumar, who made complaint against the petitioner. On the basis of said complaint, FIR under Sec. 353, 186 and 506 IPC was registered against the petitioner and he was arrested.