BHUPINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Ld. Counsel for the applicant is permitted to place on record the documents/photographs (Annexures C-8 and C-9). Application stands disposed off. The matter is taken up for hearing.

(2.) Vide this common order, CRM-M No.26366 of 2017 titled Bhupinder Singh Vs. State of Punjab, CRM-M No.36782 of 2017 titled Teja Singh @ Gurtej Singh and others Vs. State of Punjab and CRM-M No.38866 of 2017 titled Amolak Singh Vs. State of Punjab are being disposed off.

(3.) It has been contented, inter alia, on behalf of the State as well as by Ld. Counsel for the complainant that the present petition under Section 438 of the Code of Criminal Procedure is statutorily barred on account of Section 18 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act , 1989. The moot questions to be considered in the given circumstances are as follows:-