JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) LEARNED counsel for the petitioner argued that Annexure P-3 discloses cognizable offences and the FIR should be registered. Learned AAG stated that there is a litigation going on between the parties in the civil court and till the decision of the Civil Court is received, the FIR cannot be recorded. If any civil litigation is going on between the parties, there is no bar in registering the FIR. The police can register the FIR, proceed with the investigation and ultimately they will file challan only after if there is sufficient evidence against the person against whom the allegations are made. Learned counsel for the petitioner has argued that his prayer is for registration of the FIR on the basis of complaint annexure P-3.