GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Heard counsel for both the sides.

(2.) According to the case of the prosecution, the petitioner was working as a Warder on 89 days basis and his services were terminated by order dated 10.3.1998, but the Warder fraudulently misled the Hon'ble Finance Minister and the Inspector General of Jails Department, Punjab and got an order of transfer from Patiala to Sangrur and had also reported for duty at the transferred place. Accordingly, the F.I.R. in question has been registered at Police Station, Sangrur under Sections 420, 467, 468, 471, 465 and 120-B I.P.C.

(3.) But the learned counsel for the petitioner contends that though the services of the petitioner were terminated, when he got the order of transfer, he thought that he must have been reinstated to service and, therefore, joined duty, According to the learned counsel for the petitioner, the petitioner is not at fault and that he had not either misrepresented or cheated anybody to get the order. He also contends that he is not alleged to have forged any document also.