STATE OF PUNJAB Vs. MANPREET SINGH @ MANI GILL

JUDGEMENT

(1.) With the consent of learned counsel for the rival parties, this petition. which is on the Regular Board of this Bench, is taken up today for hearing.

(2.) The present petition filed by the State of Punjab, invoking inherent powers of this Court under Sec. 482 Cr.P.C., assails the order dtd. 11/5/2015 (Annexure P-2) passed by Judicial Magistrate Ist Class, Ludhiana, whereby while dealing with application filed by Manpreet Singh @ Mani Gill (respondent herein) under Sec. 156 (3) Cr.P.C. inter alia seeking a direction for registration of offences punishable under Ss. 167, 192, 195, 196, 197, 198, 199, 211, 220, 329, 357, 364-A, 365, 367, 402 read with Sec. 120-B IPC, the learned Magistrate directed the complainant (respondent herein) to lead preliminary evidence by recording statements of his witnesses.

(3.) This Court, while taking cognizance of this matter, vide interim order dtd. 17/1/2017 ordered to defer the proceedings in the aforesaid complaint, wherein the impugned order dtd. 11/5/2015 was passed and the said interim order continues to hold the field till date.