TEJINDER SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners have preferred this petition being aggrieved of the judgment dated 11.4.2013 passed by Additional Sessions Judge, (Fast Track Court), Rupnagar vide which appeal filed by them challenging the judgment/order of conviction and sentence dated 23.3.2012, passed by Judicial Magistrate Ist Class, Rupnagar, was dismissed.

(2.) The brief facts of the present case are that on 12.10.2004, an affidavit was filed by Nitin Khanna at Police Station Nangal stating therein that Tejinder Singh has opened a school namely Dial Singh Memorial School for Nursing and running Nursing Midwifery course for which necessary permission was required from Punjab Nursing Registration Council and Indian Nursing Council, Delhi. Charanjit Singh, who is a relative of Tejinder Singh, is also running a similar institution in Mohali. Both Charanjit Singh and Tejinder Singh are running a nursing school in connivance with the employees of Nursing Council and are playing fraud by alleging that their institutions are duly affiliated with Punjab Nursing Registration Council and Indian Nursing Council, Delhi. On the basis of the complaint, FIR No. 114 dated 12.10.2014 was registered at Police Station Nangal under Sections 420, 201, 120-B Penal Code against petitioners Tejinder Singh and Charanjit Singh.

(3.) After completion of investigation and necessary formalities, challan was presented against the petitioners.