Punjab-Haryana High Court
Ravinder Singh @ Ravinder Kumar @ Sonu & ... vs State Of Punjab on 13 May, 2014
Author: M.M.S.Bedi
Bench: M.M.S.Bedi
IN THE HIGH COURT FOR THE STATES OF PUNJAB
AND HARYANA AT CHANDIGARH.
Cr.Misc. M 7761 of 2014
Date of decision:- 13.5.2014
Ravinder Singh @ Ravinder Kumar @ Sonu & anr
Petitioner
vs.
State of Punjab
Respondent
Present: Mr. Ashish K Gupta, Advocate.
Mr. CS Brar, DAG, Punjab
M.M.S.BEDI,J.
The petitioner along with Sohan Lal and Madan Lal had allegedly received a total sum of Rs.1.00 lac from complainant Ram Partap in presence of Brij Mohan and Ramji Lal to secure job for Ramji Lal.
I have heard counsel for the parties and gone through the record. As per the statement of Ramji Lal, he had taken written examination on 8.10.2006 and the money was paid at Abohar on 20.10.2006. The FIR in the present case has been registered in the year 2011. The above said delay ` will have to be explained by the prosecution during trial. The registration of FIR after a gap of 5 years on the face of it appears to be on weak footing.
The petition is allowed and interim order dated 6.3.2014 is hereby made absolute subject to the condition that the petitioner will join the investigation as and when required by the police and will not tamper with evidence or hamper the investigation.
May 13 ,2014 ( M.M.S.BEDI )
TSM JUDGE
Mann Tapindar Singh
2014.05.14 10:42
I attest to the accuracy and
integrity of this document
High Court Chandigarh