In a shocking turn of events, former Sub-Inspector Joginder Singh, who is currently serving a life sentence for his involvement in the high-profile 'Jassi' murder case, has been accused of misplacing 181 stolen judicial files that he had recovered in 1999. This development has raised concerns about the impact on ongoing cases, as the court had highlighted the crucial importance of these files for decision-making.
Joginder Singh's criminal history stems from his conviction in the "Jassi" murder case, where he played a role in the "honor killing" of Jaswinder Kaur Jassi. The case garnered significant attention as Jassi had married her lover, Sukhwinder Singh Mithu, against the wishes of her family. Joginder Singh, along with others, was involved in the attack on the couple, resulting in Jassi's tragic death in June 2000. Subsequently, he was dismissed from the police department.
However, Joginder Singh's recent legal troubles revolve around the recovery of 181 stolen judicial files. It was alleged that an Ahlmad (court clerk) had stolen these files in 1999. Sub-Inspector Joginder Singh, who was then the Station House Officer (SHO) at Jodhewal Police Station, received information about the theft and promptly arrested Jaswant Singh, the accused Ahlmad, on April 12, 1999. During the arrest, the police recovered the missing files from Jaswant Singh's residence.
Despite the recovery, the files were never submitted to the court. A chargesheet had been filed against Jaswant Singh, and trials were underway, but Jaswant passed away on March 11, 2008. In March 2017, an additional District and Sessions Judge in Ludhiana concluded that judicial files had indeed been recovered from Jaswant Singh's possession by the police but were never handed over to the relevant officials in the judicial department. Moreover, during the investigation, Sub-Inspector Joginder Singh was unable to account for the whereabouts of these crucial files.
In response to these findings, an FIR has been lodged against Joginder Singh under Section 409 (criminal breach of trust by a public servant) of the Indian Penal Code, following the direction of the District and Sessions Judge. Despite his current incarceration at Nabha Jail, Joginder Singh will be brought to the police station for questioning regarding the misplaced files.
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