SHINGARA SINGH Vs. SATNAM SINGH AND OTHERS

JUDGEMENT

(1.) Concisely, the facts, which require the necessary mention for deciding the instant petition and emanating from the record are that, petitioner Shingara Singh son of Piara Singh-complainant(for brevity "the complainant") filed a criminal complaint(Annexure P-1) against the respondents-accused, for the commission of offence punishable under Sections 452, 298, 295-A, 427, 323, 148 and 149 IPC.

(2.) Taking cognizance of the complaint, the trial Court summoned the accused to face the trial. During the pendency of the complaint, the complainant moved an application(Annexure P-3) under Section 311 Cr.P.C., to summon Mr.J.S.Sidhu, Advocate, Notary Public, to prove the affidavit(Annexure P-2) of Joginder Singh son of Amar Singh, respondent-accused No.2.

(3.) The Judicial Magistrate Ist Class, dismissed the application (Annexure P-3), by means of impugned order dated 25.09.2010(Annexure P-4).