BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioner is facing proceedings on the allegation that he obtained bribe in his capacity as Secretary of a cooperative society. THE petitioner applied for discharge on the ground that he was not a public servant under section 21 IPC, which application has been dismissed. After hearing counsel for the petitioner, no ground is made out for interference, in view of judgment of the Hon'ble Supreme Court in State of Maharashtra and another vs. Prabhakar Rao and another 2002(3) RCR (Criminal) 615. THE petition is dismissed. March 07, 2006 ( ADARSH KUMAR GOEL ) sanjeev JUDGE