JAGBIR SINGH NARWAL Vs. OM PARKASH

JUDGEMENT

(1.) Petitioner, by way of instant petition under Section 482 of the Code of Criminal Procedure ('Cr.P.C.' for short), seeks quashing of complaint No. 44 dated 25.2.2008 (Annexure P-2) and impugned summoning order dated 22.5.2013 (Annexure P-9) as well as further proceedings arising therefrom.

(2.) Notice of motion was issued and further proceedings before the learned trial Court were stayed.

(3.) Respondent filed his reply by way of affidavit dated 15.12.2013. Vide order dated 11.12.2014 passed by this Court, petition was admitted and interim order was ordered to continue. That is how, this Court is seized of the matter.