PUNJAB ALKALIES & CHEMICALS LTD Vs. MUNICIPAL COUNCIL

JUDGEMENT

(1.) The matrix of the facts & material, which needs a necessary mention for the limited purpose of deciding the instant petition and emanating from the record, is that, initially, the petitioner-complainant Punjab Urban Planning and Development Authority (for brevity "the complainant-PUDA") has filed a criminal complaint (Annexure P1) against respondents-accused Shaminder Singh son of Ram Chand and others for the commission of offences punishable u/s 36 read with sections 3, 5, 8, 9, 14(2), 15,18 and 21 of the Punjab Apartment & Property Regulation Act, 1995 (hereinafter to be referred as "the Act") and section 120-B IPC. The trial Magistrate, with a very brief order, summoned them to face the trial for the indicated offences, by virtue of summoning order dated 17.12.2009 (Annexure P2).

(2.) Aggrieved thereby, the revision petition filed by respondentaccused Shaminder Singh against the summoning order (Annexure P2), was accepted by the revisional Court, by way of impugned judgment dated 2.2.2011 (Annexure P3).

(3.) The complainant-PUDA did not feel satisfied and preferred the present petition, to challenge the impugned judgment (Annexure P3) of revisional Court, invoking the provisions of section 482 Cr.PC.