KAILASH KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Through this Petition under Section 452 of the Code of Criminal Procedure, Kailash Kumar has sought the quashing of con. plaint Annexure P-5, summoning order Annexure P-9, and all the further proceedings arising out of the said complaint on the grounds :

(2.) Respondent No. 2 has filed written statement controverting the allegations of the petitioner.

(3.) Learned Counsel for the parties were heard.