AJAY KAPUR Vs. DALJIT BAHIA

JUDGEMENT

(1.) This order shall dispose of aforementioned two petitions i.e. CRM- M-3890-2016 and CRM-M-19694-2017.

(2.) Prayer in CRM-M-3890-2016 is for quashing of criminal complaint No.RT-06 dtd. 9/1/2013 titled as Daljit Bahia Vs. Gian Kaur and ors., filed by the respondent-complainant as well as the summoning order dtd. 25/9/2015 (Annexure P-2) passed by the Additional Chief Judicial Magistrate, Rupnagar, summoning the petitioner to face trial for the offence punishable under Ss. 420, 423, 467, 468 read with Sec. 120-B of the Indian Penal Code (for short 'IPC').

(3.) These petitions were admitted vide orders dtd. 26/2/2018, noticing the preliminary submissions made by learned senior counsel for the petitioner. Thereafter, applications in both the cases, were moved for extension of stay of further proceedings before the trial Court, which were opposed by learned counsel for the respondent-complainant and it was agreed by both the parties that the main case(s) be taken up and decided on merits.