SATYANAND BHAGAT Vs. PARAMJIT SINGH KANG

JUDGEMENT

(1.) Prayer in this application is for placing on record the reply by way of affidavit along with Annexures R-1 to Annexures R-4 on behalf of the respondent.

(2.) For the reasons stated in the application, the same is allowed. Reply along with Annexures R-1 to Anexures R-4 are taken on record.

(3.) Prayer in this petition is for setting aside the order dated 03.03.2015 (Annexure P-3) passed by the Appellate Court, Sri Muktsar Sahib as well as the order dated 18.03.2013 (Annexure P-2) passed by the Civil Judge (Junior Division), Malout, dismissing the application of the petitioner for initiating proceedings under Section 340 Cr.P.C. against the respondent.