ARVIND JINDAL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BY this order I am disposing of the petitions bearing No. 18273 -M titled 'Arvind Jindal v. State of Punjab and another' and bearing No. 865 -M of 1997 titled 'Gurbakhshish Singh and Ors.' as in the opinion of this Court both the petitions can be disposed of by this order.

(2.) PROBLEM in these cases arose when an FIR No. 79 dated 1.5.1995 Annexure P.1 was registered in Police Station Kotwali, Sangrur on the statement of one Baljit Singh son of Harbans Singh who gave statement before ASI Sham Lal on 1.5.1995 in Civil Hospital where said Baljit Singh was lying admitted in injured condition and the version of the FIR can be given as follows :

(3.) SHRI Arvind Jindal in his petition has made a prayer in his petition for the quashment of the FIR while Gurbakhshish Singh and others have made a prayer for the quashment of the complaint Annexure P.1 and the summoning order Annexure P. 2 and the remand order passed by the Court of Addl. Sessions Judge, Sangrur Annexure P. 3 which is the subject - matter of Criminal Misc. 865 -M of 1996.