RANDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) By way of the present appeal, the appellant has challenged the order dated 11.3.2016 passed by learned Special Judge, Sangrur, whereby the application under Section 340 read with Section 195 Cr.PC filed by the applicant, appellant herein, for conducting inquiry against the respondents, who had given false evidence in case titled as "State Versus ASI Randeep Singh" pending in the Court of Special Judge, Sangrur, was dismissed.

(2.) Briefly stated, case of the appellant is that an FIR No.16 dated 2.9.2014 under Sections 7 and 13(2) of the Prevention of Corruption Act, 1988 was registered against the appellant at Police Station Vigilance Bureau, Patiala. After completion of investigation, report under Section 173 Cr.PC was prepared and presented in the Court. As per the said report, on 2.9.2014 a Ruqa was handed over to Senior Constable Mandeep Singh and he was sent from Moonak to Vigilance Bureau, Patiala for getting the FIR registered. Said Constable Mandeep Singh appeared in the witness box as PW7.

(3.) It is the version of the appellant that said Constable Mandeep Singh while appearing into the witness box as PW7 has deposed falsely and as such, the appellant moved an application before the trial Court seeking summoning of the respondent for giving his specimen writing. The said application was disposed of by learned trial Court vide order dated 8.2.2016.