NARAIN SINGH Vs. STATE

JUDGEMENT

(1.) This criminal revision petition under Sec. 397/401 Cr.P.C. has been preferred claiming the following reliefs:

(2.) Learned counsel for the petitioner submitted that on 18/6/2019, one Kuka Ram, Head Constable posted at Sanderao Police Station, District Pali, in the performance of his duty, at about 10:00 a.m. stopped a truck bearing Registration No. RJ 19 GE 6033, being driven by one Ganesha Ram, whereupon the said Ganesha Ram was asked to produce the valid and effective permit, insurance document of the vehicle, registration certificate and other requisite documents, which he could not produce; whereupon the vehicle was seized; thereafter, a charge-sheet has been filed against the said driver Ganesha Ram for the offences under Ss. 39/192, 3/181, 56/192 and 146/196 of the Motor Vehicles Act. Ganesha Ram pleaded not guilty of the charges against him and was convicted for the said offences, but he was released on probation under Sec. 4 of the Probation of offenders Act by the learned trial court.

(3.) On the other hand, learned Public Prosecutor as well as learned counsel for the respondents opposed the aforesaid submissions made on behalf of the petitioner.