September 8, 2018:

He usually made the “999” emergency calls after drinking alcohol.

An Indian-origin Singaporean Serial Prank Caller has been sentenced to three years of imprisonment for repeatedly making nuisance calls to Police, despite being jailed for the same offence previously.

It was submitted in the Court that,"Gurcharan Singh, a 61-year-old cleaner, usually made the “999” emergency calls after drinking alcohol".

Latest incidents occurred over two days in June, with Singh making two calls on the first day and 15 on the second.

On June 10, Singh called Police using a public phone at a void deck of an apartment block in Chai Chee housing estate.

In one of his calls, he told the operator: “You are stupid.” He also said: “I put one dynamite to the immigration house.”

He knew this message to be false, Deputy Public Prosecutor Daphne Lim said.

Police traced Singh’s phone call location and arrested him that day. Three empty beer cans were also recovered from his possession.

Despite this, Singh made another 15 calls to the police, all in one day, later that month.

Singh has been reoffending since 2000, with the most recent conviction in 2016, when he was sentenced to two-year jail term, the prosecutor said.

Lim asked for a jail sentence of three years and nine months, noting that Singh reoffended while out on bail and breached his remission order, which makes him liable for an enhanced jail term.

“His underlying problem is alcohol use disorder,” stated Lim, adding that any nuisance calls made to the police deprive people in distress of timely police intervention.

District Judge Eddy Tham observed that Singh’s “main issue is that of drinking” and “after drinking, the accused gets into all kinds of trouble”.

Singh, who was unrepresented, apologised and pleaded for a lighter sentence.

However, Judge told Singh that his alcohol problem was a result of learned behaviour and his offences committed while he was in a state of intoxication were very serious, as they affected an important public service.

Court also ordered an additional enhanced jail term of 66 days for breaching his remission order.

Source HT

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