PARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of two petitions viz. Criminal Misc. No. 46325-M of 2007 (Paramjit Singh v. State of Punjab and another) and Criminal Misc. No. 25617-M of 2008 (Parminder Singh v. State of Punjab and another), as common questions of law and fact are involved. Both the petitions relate to the same relief viz. quashing of the same impugned complaint and summoning order.

(2.) For facts, reference is being made to Criminal Misc. No.46325-M of 2007 (Paramjit Singh v. State of Punjab and another) This petition under Section 482, Code of Criminal Procedure, has been filed for quashing of Criminal Complaint No.25 dated 22.1.2005 under Sections 420, 467, 468, 471, 120-B, Indian Penal Code (Annexure P-2), order of summoning dated 27.3.2006 (Annexure P-3) and all subsequent proceedings.

(3.) The complaint (Annexure P-2) has been filed by Harpal Kaur (respondent No.2) against Man Singh and others. Petitioner-Paramjit Singh has been arrayed as accused No.3 and Parminder Singh (petitioner in Criminal Misc. No. 25617-M of 2008) has been arrayed as accused No.2 in the complaint (Annexure P-2).