GURBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of Criminal Misc. Nos.16245-M and 16246-M of 2002. FIR No.380 dated 31.10.1998, under sections 420/406 IPC, Police Station Division No.5, Ludhiana, has been lodged against the petitioner alleging that he issued cheques for defending the cases of Guru Nanak Education Trust and after investigation, the challan was filed against the petitioner. He moved an application under section 156(3) of the Code of Criminal Procedure (for short, the Code). He moved another application for further investigation under section 173(8) of the Code. By impugned order dated 1.2.2002, application under section 156(3) of the Code was dismissed as infructuous since another application had been moved.

(2.) The petitioner, thereafter, filed the present petitions in this court and an additional affidavit was also filed to the effect that further investigation has been carried out and a cancellation report was prepared by Gurnam Singh DSP (HQ), Ludhiana, on 12.1.2002, which was submitted to SSP, Ludhiana and thereafter, the same has been submitted to the court and is pending consideration before the trial court.

(3.) In view of the above development, these petitions are not pressed at this stage. Accordingly, these petitions are dismissed as not pressed at this stage. However, The trial court will look into the matter in accordance with law expeditiously.