MOHINDER SINGH SIHOTA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 482, Cr.P.C. for quashing of Criminal Complainant No. 25 of July 29, 1994 Annexure P-1, summoning order dated July 29, 1995 Annexure P-2 and the orders dated August 16,1996 passed by the Judicial Magistrate, Anandpur Sahib, as Annexure P-5 with the present petition.

(2.) During the course of arguments Mr. I.P. Singh, learned Counsel for the petitioner has confined his prayer made for the petitioner has confined his prayer made in the present petition with regards to the orders dated August 16,1996 Annexure P-5 passed by the learned Judicial Magistrate, Anandpur Sahib. He has specifically given up the prayers for quashing of the complaint as well as the summoning order made in the petition.

(3.) Some facts relevant for the decision of the present controversy may be noticed.