BAKHSHISH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition has been filed by Bakhshish Singh petitioner directed against the order passed by the learned Judicial Magistrate 1st Class, Anandpur Sahib. By virtue of the impugned order the learned trial court dismissed the application filed by the petitioner seeking that his case should not be tried jointly.

(2.) THE relevant facts in brief are that as per the prosecution case the petitioner had forged a No Objection Certificate on 20.4.1988 with intent to commit other offences for the purpose of cheating. He fraudulently used forged No Objection Certification as genuine to cheat other persons. Sukhdev Singh and Amarjit Singh are alleged to have committed offences of forging No Objection Certificate on 11.5.1988 in respect of different vehicles at different places. Similarly, the allegations of forgery for the purpose of cheating and using forged documents as genuine are alleged to have taken place on different dates in respect of different vehicles. The allegation against the petitioner is for forging No objection certificate with respect to vehicle No. UPD-2468 whereas the allegations against other accused pertain to forging of No objection Certificate in respect of Vehicle No. USD-5203. The dates of the alleged offences qua the petitioner alleged is 20.4.1988 and 3.5.1988 whereas against two other persons the said dated are 11.5.1988 and 27.5.1988.

(3.) TO appreciate the question in controversy it would be appropriate to refer to the charges that have been framed by the learned trial Court against the petitioner and others and the same read :-