CHARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) On asking of the Court, Mr.Nikhil K. Chopra, DAG Punjab accepts notice on behalf of the respondent-State.

(2.) In this petition under Sec. 482 Crimial P.C., the petitioner seeks quashing of Calendra (complaint) dated 6.9.2013 (Annexure P2), filed by the respondent under Sec. 182 Penal Code. Petitioner also seeks quashing of order dated 20.9.2013 (Annexure P3), vide which, the cognizance of the same has been taken.

(3.) Brief facts of the case, relevant for the purpose of disposal of the present petition, are that Charan Singh petitioner visited the office of the Vigilance Bureau, Ludhiana on 24.1.2002 and complained that one Avtar Singh, Senior Assistant of the Copying Branch of Deputy Commissioner, Ludhiana is demanding Rs.1000.00 as bribe for supplying copy of the mutation and pedigree table. On the basis of the complaint, shadow witness Lachman Singh was joined, a raid was conducted and said Avtar Singh was apprehended red handed. After the completion of investigation, Avtar Singh was put to trial. Vide judgment dated 8.5.2013, the learned Special Judge, Ludhiana acquitted the said Avtar Singh, holding that the demand and acceptance of the bribe by the accused is not proved.