SAJJINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE FIR in the case has been registered on the statement of Parveen Kumar, who has alleged that on 24.11.2008 he was coming on his three- wheeler along with passengers from Basti Chowk to Chungi Meharban. At about 10.30 a.m. when he reached Chungi Meharban Rahon road, three persons came in front of his three-wheeler and asked as to where he was to go. Parveen Kumar replied that he was to go home and he would not take any passenger. Out of the three passengers, he (Parveen Kumar) knew one person, namely, Pappu, who had a 'Kirch' in his hand. Another person had a 'Datt' in his hand, while the third person was empty handed. They slapped the migrant labour passengers sitting inside the three-wheeler and thus ran away and the person who was empty handed asked Parveen Kumar to hand over whatever he had with him, otherwise his neck would be cut. The person who was empty handed slapped the complainant and took Rs. 800/- from his pocket and Rs. 375/- from the three-wheeler. The other two persons who accompanied Pappu threatened him that if he raised a noise they would stab the complainant with 'Kirch'. The complainant did not tell anybody out of fear. These persons along with their weapons then fled away towards Jagirpur side on their motorcycle Bajaj CD 10 and one grey colour Bajaj scooter. After saving his life he went to his home on his three-wheeler. He told his family, who asked him to inform the Police. Accordingly, the complainant informed the Police.

(2.) LEARNED counsel for the State has submitted that the challan in the case has been filed in the Court of JMIC, Ludhiana and the case is now fixed for 13.3.2009. It may be noticed that the case is triable by the Court of Judicial Magistrate Ist Class. The petitioner after his arrest is in custody for the offence under Section 382 IPC. The trial in the case is likely to take time.