GURJANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A prayer has been made in this petition under Section 482, Cr.P.C. seeking direction to the respondents by this Court for registration of a criminal case under Sections 382/384/386/389/392/395/148/149, I.P.C.

(2.) It has been averred in the petition that petitioner Gurjant Singh is a registered power of attorney on behalf of Smt. Amarjit Kaur, w/o Balwant Singh and Smt. Dalji Kuar w/o Gurbans Singh, both residents of village Gill Kalan, Tehsil Phul, Distict Bathinda vide registered power of attorney No. 7913, dated 13-12-1996.

(3.) The Government of India had issued a stage carriage permit in favour of Smt. Daljit Kaur and Smt. Amarjit Kaur for plying a mini bus betwen Rampura Nathana vide permit dated 30-1-1996 issued under the signature of Secretary, Regional Transport Authority, Ferozpur. A bus No. PB-03-D-4200 was purchased by Smt. Daljit Kaur and Smt. Amarjit Kaur for plying on the said route. The petitioner being the power of attorney of Smt. Daljit Kaur and Amarjit Kaur used to manage the running of the bus as per the route permit of bus No. PB-03-D-4200 plying between Rampura Nathana.