GURBACHAN SINGH Vs. STATE

JUDGEMENT

(1.) Here is yet another son crossing swords with his father. The fall out is litigation, civil as well as criminal. The present is a revision petition seeking to quash the proceedings initiated by a Sub Divisional Magistrate under Section 145 of the Code of Criminal Procedure initiated on the complaint of the son. Obviously, the revision petitioner is the father.

(2.) Let me First provide, the backdrop.

(3.) Inderjit Singh Sahni and his father Gurbachan Singh entered into partnership vide deed of Partnership dated May 1, 1992.The business was to be run under the name and style of M/s. Bakshi Transport Service from the premises bearing shop No.468. First Floor, Old Lajpat Rai Market, Chandni Chowk. Soon enough the venture ran into rough weather and saw the son petitioning this court under section 20 of the Arbitration Act. Gurbachan Singh, the father, was arrayed as the respondent. Alongwith the petition was moved an application under section 41 read with Schedule II of the Arbitration Act and so also underorder 39 Rules 1 & 2, Order 40 Rule I .Order 26 Rule 9 and section 151 of the Code of Civil Procedure. The petition and the application noticed above, were taken up by the Court on January 5, 1993 when the following order was passed on the application.