REGENT COMPUTRONICS PVT. LTD.

KISHAN SINGH Appellant

V/S

GURPAL SINGH Respondents

Referred Judgements :-

M S SHERIFF VS. STATE OF MADRAS [REFFERED TO]
KARAM CHAND GANGA PRASAD VS. UNION OF INDIA [REFFERED TO]
CHANDRAPAL SINGH VS. MAHARAJ SINGH [REFFERED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFFERED TO]
V M SHAH VS. STATE OF MAHARASHTRA [REFFERED TO]
SAHIB SINGH VS. STATE OF HARYANA [REFFERED TO]
G SAGAR SURI VS. STATE OF UTTAR PRADESH [REFFERED TO]
K G PREMSHNKER VS. INSPECTOR OF POLICE [REFFERED TO]
IQBAL SINGH MARWAH VS. MEENAKSHI MARWAH [REFFERED TO]
P SWAROOPA RANI VS. M HARI NARAYANA ALIAS HARI BABU [REFFERED TO]
GORIGE PENTALAH VS. STATE OF A P [REFFERED TO]
SYED ASKARI HADI ALI AUGUSTINE VS. STATE [REFFERED TO]
VISHNU DUTT SHARMA VS. DAYA SAPRA [REFFERED TO]
EMPEROR VS. KHWAJA NAZIR AHMAD [REFFERED TO]

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been preferred against the Judgment and Order dated 13.02.2009 of the Punjab & Haryana High Court at Chandigarh in Criminal Misc. No. 4136 of 2003, wherein the First Information Report (for short, "FIR") dated 23.07.2002 lodged by the appellant under Sections 420/423/467/468/471/120B of the Indian Penal Code, 1860 (hereinafter called as, "IPC") has been quashed placing reliance on the decree of Civil Court between the same parties in respect of the same subject matter.

(3.) The only question for our consideration involved in this appeal is as to whether criminal proceedings can be quashed by the High Court relying upon a finding of Civil Court on an issue involved in criminal proceedings in respect of the same subject matter.

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KISHAN SINGH Vs. GURPAL SINGH

Referred Judgements :-

JUDGEMENT

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