REGENT COMPUTRONICS PVT. LTD.

PARAMJIT SINGH Appellant

V/S

TARLOCHAN SINGH Respondents

Referred Judgements :-

M.S. SHERIFF V. THE STATE OF MADRAS AND OTHERS [REFERRED TO]
NIR SINGH V. PURAN SINGH [REFERRED TO]
SMT. RASHMI KUMAR V. MAHESH KUMAR BHADA [REFERRED TO]
VIJAY KUMAR V. STATE OF PUNJAB [REFERRED TO]
KULDIP KUMAR V. STATE OF PUNJAB [REFERRED TO]
DHAN RAJ V. STATE OF PUNJAB AND OTHERS [REFERRED TO]
PRATIBHA RANI VS. SURAJ KUMAR [REFERRED TO]
STATE OF BIHAR VS. RAJENDRA AGRAWALLA [REFERRED TO]
COURT ON ITS OWN MOTION VS. KAILASH RANI [REFERRED TO]
JASWINDER PAL SINGH ALIAS BITTU VS. STATE OF PUNJAB [REFERRED TO]
MURTI VS. HUKAM CHAND [REFERRED TO]

JUDGEMENT

(1.) THIS judgment of mine will dispose of two Criminal Miscellaneous Cases 11009-M and 4952-M of 1998.

(2.) PETITIONERS - Paramjit Singh, Manpreet Singh, Nachhattar Singh and Gurmeet Singh, arrayed as accused besides 9 others seek the quashing of order dated 7.4.1998 (copy Annexure P-4) vide which the prayer of the petitioners for staying the proceedings in the impugned complaint case registered at complaint dated 23.8.1997 filed by respondent No. 1 Tarlochan Singh against Darashan Singh Brar and others pending before the Sub Divisional Judicial Magistrate, Jagraon, was dismissed.

(3.) BOTH the Criminal Miscellaneous cases arise out of the same complaint case filed by the respondent-Tarlochan Singh. The relevant facts have been extracted from the file of Criminal Miscellaneous No. 11009-M of 1998 filed by Paramjit Singh and three others.

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PARAMJIT SINGH Vs. TARLOCHAN SINGH

Referred Judgements :-

JUDGEMENT

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