DHARAMPAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE to the State on the quantum of sentence only.

(2.) ON the asking of the Court Mr. S.N. Gaur, DAG Haryana, accepts notice.

(3.) THE brief facts of the case are that on 11.3.1989, at 9 a.m., a Flying Squad headed by P.W. 1 B.K. Sharma, checked the bus bearing registration No. HRU 2739 of Delhi Depot at Haryana Tax Barier. During the course of checking, one passenger was found travelling without ticket. He disclosed his name as Raja Ram and further claimed that he was in possession of a bus pass. On checking his pass, on the name of Raja Ram, many over-cuttings were detected, P.W. 1 B.K. Sharma became suspicious and made repeated enquiries from that person. At the first instance, that person disclosed his name as Raja Ram but on further enquiry, he disclosed his name as Dharampal s/o Sahi Ram. Thus, the main allegations of the prosecution are that the petitioner was travelling on a bogus bus pass and he had tampered with the pass for his advantage.