SUKHDEV SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This case was registered vide RC 25/86/CBI/SPE Chandigarh on 13th November, 1986 under section 5(2) read with section 5(1)(d) of the Prevention of Corruption Act, 1947 read PUNJAB Page 2 of 4 with sections 109/420 and 120-B, Indian Penal Code. Later on offence under section 4(1) of the Terrorist and Disruptive Activities (Prevention) Act, 1985, hereinafter called the Act, was also added.

(2.) The case against the petitioner b nutshell is that he issued passports in the name of Charan Singh of village and Post Office Manakalan, district Hoshiarpur; Harjit Sidhu SI Balbir Singh, resident of village and Post Office Rasoolpur. Tehsil Jagraon, district Ludhiana; Sunil Kumar Sb Haridyal Sharma resident of village Ratna P.S. Sudhar, district Ludhiana and Jasdev Raj Jagdo Sb Waryam Singh resident of 1632, Sector 18 D, Chandigarh whose real names and addresses were different and the names in which the passports were issued were fictitious. Another passport was issued hi the name of Gurcharan Singh alias Gama Sb Piara Singh resident of village Ratna district Ludhiana and in this passport the name in real and not fictitious. Another allegation is that these passports were issued by avoiding the ordinary procedure of filing application, getting verification reports etc. and then finally issuing the passport. The intention alleged was that these persons applying for their passports had to indulge in doubtful activities and after committing some offences these people wanted to go out of the country on the basis of these passports.

(3.) The petitioner is in custody since 15th of November, 1986. The prosecution examined following officials of the Passport Office, Chardigarh on the dated mentioned against their names under section 161, Criminal Procedure Code: 1 Similarly it examined following officials from the office of S.S.P. Ludhiana on the dates mentioned against their names: During relevant period, the petitioner was working as acting Regional Passport Officer.