STATE OF PUNJAB Vs. JASBIR SINGH

JUDGEMENT

(1.) The matter has been placed before a three Judges Bench arising from a reference made vide order dtd. 26/2/2020 seeking the following questions to be answered:

(2.) The impugned judgment of the High Court granting relief to the respondent while dealing with an aspect of forgery in a civil case is predicated on a reasoning that the FIR which was registered against the respondent-accused did not comply with the mandatory requirements of Sec. 340 read with Sec. 195 of the Cr.P.C.

(3.) The FIR had given rise to the provisions since it had been filed without any inquiry and without giving any opportunity to the respondent to be heard.