GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order will dispose of CRM-M No.14357 of 2017 titled as Gurmail Singh son of Bant Singh v. State of Punjab and another and CRM-M No.21191 of 2017 titled as Gurmail Singh son of Ujjagar Singh v. State of Punjab and another.

(2.) The aforementioned petitions have been filed seeking quashing of a common order dtd. 6/4/2017 passed by the Court of learned Additional Sessions Judge, Ludhiana in Criminal Revision bearing No.217 of 2017 titled as Gurmail Singh son of Bant Singh v. Gurmail Singh son of Ujjagar Singh and another, whereby order dtd. 14/2/2017 passed by the Court of learned Judicial Magistrate, 1st Class, Ludhiana in Criminal Complaint bearing No.COMI/425 of 2013 titled as Gurmail Singh son of Ujjagar Singh v. Gurmail Singh son of Bant Singh thereby summoning the accused Gurmail Singh son of Bant Singh for commission of offences punishable under Ss. 177 and 420 of IPC, had been partly allowed and the order for summoning him under Sec. 177 of IPC was set aside.

(3.) For the sake of continuity and coherence, the parties shall be nominated as per their original nomenclature as given during before the trial Court.