BALDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of Crl. Misc. No. 34104-M of.2003 and Crl. Misc. No. 3767-M of 2003, as both the petitions arise from the same complaint.

(2.) The petitioners, by way of the present petitions, filed, under Section 482 of the Cr.P.C. pray for the quashing of the complaint, titled as "Atma Singh v. Baldev Singh & others", filed under Sections 420/467/468/471/120-B of the IPC, (Annexure P-1), pending before the Sub Divisional Judicial Magistrate, Baba Bakala, and the summoning order, dated 1.7.2003 (Annexure P-2), passed by the Sub Divisional Judicial Magistrate, Baba Bakala.

(3.) The facts, that have led to the filing of the president petitions, are briefly narrated hereinafter.