SAT PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IT is submitted by the learned counsel for the petitioner that civil suit for the recovery of amount filed by PUNSUP against this petitioner Sat Pal Singh was dismissed by the Sub -Judge. Appeal was also dismissed by the District Judge.

(2.) IT is next submitted that the PUNSUP was not able to succeed in civil suit and failed to prove entrustment to Sat Pal Singh how will it succeed at the criminal trial in proving entrustment to Sat Pal Singh by the same evidence.

(3.) IT will be abuse of the process of the Court to allow continuation criminal of proceedings in the face of the failure of the civil suit.