SARBJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRIMINAL Miscellaneous Application is allowed and the document Annexure P-2 is allowed to be placed on record of Criminal Miscellaneous Petition No. 8844 of 1998.

(2.) HEARD learned counsel for the petitioner and Shri S.S. Randhawa, Deputy Advocate General for the State of Punjab.

(3.) THE accusation brought against the petitioner was that he had taken a registration certificate in violation of the Motor Vehicles Act from one Hoshiar Singh and did not file the Registration Certificate in the Court of competent jurisdiction and committed a criminal breach of trust for an offence punishable under Section 409 of the Indian Penal Code. It was also alleged that the petitioner, who was working as an Assistant Sub Inspector, had not submitted the challan in the court of competent jurisdiction.