GURCHARAN SINGH Vs. PROFESSOR GURDIAL SINGH JAITU

JUDGEMENT

(1.) Vide this judgement, above mentioned two petitions would be disposed of as petitioner(s) have sought quashing of the complaint No.50 dated 13.05.2010 under Sections 499, 500, 501 and 120-B/34 of the Indian Penal Code, 1860 (in short 'Act') and the summoning order dated 13.12.2010.

(2.) Learned counsel for the petitioner has submitted that the complaint in question, filed by the respondent was barred by limitation. In this regard, learned counsel for the petitioner has further submitted that the book in question which formed the cause of action for filing the complaint was published in January, 2005.

(3.) However, the complaint in question was filed on 13.05.2010.