RANJIT SINGH BATH Vs. UNION TERRITORY CHANDIGARH

JUDGEMENT

(1.) Heard the learned counsel appearing for the appellants and the learned senior counsel appearing for the second respondent-complainant.

(2.) On the basis of a complaint filed by the second respondent invoking Sec. 156(3) of the Code of Criminal Procedure, 1973 (for short, "the CRPC"), an order was passed by the learned Judicial Magistrate on 14/6/2017 directing the concerned Police Station to register a First Information Report for the offences punishable under Sec. 420 and 120-B of the Indian Penal Code, 1860 (for short, "the IPC"). The order of the learned Magistrate was challenged by filing a quashing petition before the High Court of Punjab and Haryana at Chandigarh. The High Court has dismissed the quashing petition by the impugned order.

(3.) The learned counsel appearing for the appellants relies upon a decision of this Court in the case of Mrs. Priyanka Srivastava and Anr. v. State of U.P. & Ors,(2015) 6 SCC 287. He invited out attention to what is held in paragraph 27 of the said decision. He also relied upon a decision of this Court in the case Babu Venkatesh & Ors. v. State of Karnataka & Anr,(2022) 5 SCC 639 which follows the decision in the case of Priyanka Srivastava,(2015) 6 SCC 287.