G.S. GILL Vs. STATE AND ORS.

JUDGEMENT

(1.) IN a criminal complaint of cheating, forgery, etc., petitioner, who is erstwhile tenant of respondent -complainant, has been summoned as accused for the offence under Sections 468/471 of IPC vide impugned order of 5th October, 2012, which has been affirmed by the revisional court vide impugned order of 23rd May, 2014.

(2.) AT the hearing, learned senior counsel for petitioner assails the impugned order on various grounds while touching upon the merits of this case and submits that the impugned order proceeds on assumption that charge for the offence of cheating and forgery has been already framed whereas the case is at the stage of recording of pre -charge evidence and respondent -complainant is yet to be cross -examined qua the stand taken by respondent -complainant and the matter in the civil suit, already stood compromised.

(3.) UPON hearing and on perusal of the impugned order and the material on record, I find that petitioner has an alternate and efficacious remedy to urge the pleas taken herein before the trial court at the charge stage and so, this Court is not required to exercise its extraordinary inherent powers under Section 482 of Cr.P.C. to pre -judge the pleas taken in this petition because a clearer picture would emerge if the stand of petitioner is put to respondent -complainant in cross -examination.