STATE Vs. SANJIV BHALLA
LAWS(SC)-2014-7-47
SUPREME COURT OF INDIA
Decided on
July 04,2014
STATE
Appellant
VERSUS
Sanjiv Bhalla
Respondents
Referred Judgements :-
BACHAN SINGH STATE OF PUNJAB AND MAL SINGH SUNIL BATRA NATHU SINGH KARTAR SINGH AND UJAGAR SINGH SHER SINGH SUNIL BATRA MAL SINGH NIRPAL SINGH JAGMOHAN SINGH UJAGAR SINGH VS. UNION OF INDIA [REFERRED TO]VED PRAKASH VS. STATE OF HARYANA [REFERRED TO]
HARI SINGH VS. SUKHBIR SINGH [REFERRED TO]
STATE OF HARYANA VS. PREM CHAND [REFERRED TO]
STATE OF KARNATAKA VS. MUDDAPPA [REFERRED TO]
OM PRAKASH V. STATE OF HARYANA [REFERRED TO]
DALBIR SINGH VS. STATE OF HARYANA [REFERRED TO]
STATE OF HIMACHAL PRADESH V. DHARAM PAL [REFERRED TO]
STATE VS. RATAN LAL ARORA [REFERRED TO]
STATE OF TAMIL NADU VS. A PARTHIBAN [REFERRED TO]
MANJAPPA VS. STATE OF KARNATAKA [REFERRED TO]
KARAMJIT SINGH VS. STATE OF PUNJAB [REFERRED TO]
STATE OF PUNJAB VS. BALWINDER SINGH [REFERRED TO]
ALISTER ANTHONY PAREIRA VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE TR P S LODHI COLONY VS. SANJEEV NANDA [REFERRED TO]
ANKUSH SHIVAJI GAIKWAD VS. STATE OF MAHARASHTRA [REFERRED TO]
JITENDRA SINGH @ BABBOO SINGH VS. STATE OF U.P. [REFERRED TO]
AJAHAR ALI VS. STATE OF WEST BENGAL [REFERRED TO]
Cited Judgements :-
SANDEEP AGRAWAL AND ORS. VS. SANDEEP AGRAWAL [LAWS(CHH)-2014-9-35] [REFERRED TO]JASWANT SINGH VS. STATE OF PUNJAB [LAWS(P&H)-2015-2-110] [REFERRED TO]
NITIN VS. STATE OF RAJASTHAN [LAWS(RAJ)-2018-12-15] [REFERRED TO]
MUKESH VS. STATE OF M.P. [LAWS(MPH)-2016-9-27] [REFERRED TO]
M. CYRIL IRUDAYARAJ VS. THE STATE [LAWS(MAD)-2020-5-43] [REFERRED TO]
OM PARKASH VS. STATE OF HARYANA [LAWS(P&H)-2015-9-139] [REFERRED TO]
STATE OF GUJARAT VS. AYUB GANIBHAI ODIYA [LAWS(GJH)-2016-10-42] [REFERRED TO]
BEER SINGH VS. STATE OF HARYANA [LAWS(P&H)-2015-7-717] [REFERRED]
SURINDER SINGH AND ORS. VS. STATE OF HARYANA [LAWS(P&H)-2015-9-62] [REFERRED TO]
NOORAM CHAND VS. STATE OF HIMACHAL PRADESH [LAWS(HPH)-2018-3-100] [REFERRED TO]
INDIRA S W/O SURESH K VS. STATE OF KARNATAKA, REP BY PUBLIC PROSECUTOR [LAWS(KAR)-2018-10-83] [REFERRED TO]
SAJI VS. STATE OF KERALA [LAWS(KER)-2023-11-133] [REFERRED TO]
AYODHYA MANDAL VS. STATE OF JHARKHAND [LAWS(JHAR)-2022-4-11] [REFERRED TO]
DILBAG SINGH AND ORS. VS. STATE OF HARYANA [LAWS(P&H)-2015-9-91] [REFERRED TO]
MOHAN SHYAM VS. SONU AND ORS. [LAWS(P&H)-2015-11-110] [REFERRED TO]
GURSEWAK SINGH VS. BHUPINDER SINGH AND ORS. [LAWS(P&H)-2015-12-63] [REFERRED TO]
PARDEEP AND ORS. VS. STATE OF HARYANA [LAWS(P&H)-2015-4-220] [REFERRED TO]
JUDGEMENT
-
(1.)Leave granted.
(2.)The High Court of Punjab and Haryana by judgment and order dated 04/05/2010 disposed of two criminal appeals being Criminal Appeal Nos. 1230-SB and 1231-SB of 1999 since they arose out of a common judgment. The said judgment and order is impugned in the present appeals.
(3.)For disposal of these appeals it is not necessary to narrate the facts in great detail. FIR was registered on 31/05/1996 against S.P. Gupta, the then Divisional Manager, National Insurance Company Limited, Hoshiarpur, R.P. Chopra, Assistant Administrative Officer, National Insurance Company Limited, Hoshiarpur, Sanjiv Bhalla, Surveyor and Major Purshotam Singh (Retd.) on the basis of a source information report. It was, inter alia, alleged in the FIR that S.P. Gupta while posted and functioning as Divisional Manager in National Insurance Company Limited, Hoshiarpur, entered into a criminal conspiracy with R.P. Chopra, Assistant Administrative Officer, National Insurance Company Limited, Hoshiarpur, Sanjiv Bhalla, Surveyor and Major Purshotam Singh (Retd.)-proprietor of M/s. Kisan Poultary Farm, District Kangra and some other unknown persons with the object of cheating the National Insurance Company Limited by abusing his official position as a public servant and, in pursuance of the said conspiracy S.P. Gupta passed a fire claim of Rs. 7,02,873/- and also made part payment of Rs. 2,00,000/- to Major Purshotam Singh (Retd.) on the basis of a false claim and that caused pecuniary loss to the National Insurance Company Limited. The FIR further stated how S.P. Gupta, Divisional Manager of National Insurance Company Limited abused his official position and by corrupt and illegal means obtained pecuniary advantage for himself or for his co-accused.
(2.)The High Court of Punjab and Haryana by judgment and order dated 04/05/2010 disposed of two criminal appeals being Criminal Appeal Nos. 1230-SB and 1231-SB of 1999 since they arose out of a common judgment. The said judgment and order is impugned in the present appeals.
(3.)For disposal of these appeals it is not necessary to narrate the facts in great detail. FIR was registered on 31/05/1996 against S.P. Gupta, the then Divisional Manager, National Insurance Company Limited, Hoshiarpur, R.P. Chopra, Assistant Administrative Officer, National Insurance Company Limited, Hoshiarpur, Sanjiv Bhalla, Surveyor and Major Purshotam Singh (Retd.) on the basis of a source information report. It was, inter alia, alleged in the FIR that S.P. Gupta while posted and functioning as Divisional Manager in National Insurance Company Limited, Hoshiarpur, entered into a criminal conspiracy with R.P. Chopra, Assistant Administrative Officer, National Insurance Company Limited, Hoshiarpur, Sanjiv Bhalla, Surveyor and Major Purshotam Singh (Retd.)-proprietor of M/s. Kisan Poultary Farm, District Kangra and some other unknown persons with the object of cheating the National Insurance Company Limited by abusing his official position as a public servant and, in pursuance of the said conspiracy S.P. Gupta passed a fire claim of Rs. 7,02,873/- and also made part payment of Rs. 2,00,000/- to Major Purshotam Singh (Retd.) on the basis of a false claim and that caused pecuniary loss to the National Insurance Company Limited. The FIR further stated how S.P. Gupta, Divisional Manager of National Insurance Company Limited abused his official position and by corrupt and illegal means obtained pecuniary advantage for himself or for his co-accused.
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