SHRI SUKHBIR SINGH BADAL Vs. BALWANT SINGH KHERA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Punjab and Haryana at Chandigarh in CRM-M No. 54161 of 2019 by which the High Court has dismissed the said application filed under Sec. 482 Cr.P.C. and has quashed and set aside the summoning order passed by the learned Trial Court summoning the appellants herein -original writ petitioners under Ss. 420, 465, 466, 467, 468, 471 read with 120B IPC and other subsequent proceedings arising therefrom, the original accused -appellants herein have preferred the present appeals.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) Shri K.V. Viswanathan, learned Senior Advocate appearing on behalf of the appellants has vehemently submitted that the complaint impugned before the High Court is as such nothing but an abuse of process of law and the court and therefore, the Honble High Court ought to have quashed the criminal proceedings arising out of the complaint filed by the respondent No. 1.