HARDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner Hardeep Singh has filed this petition under Sec. 482 Cr.P.C. against respondents State of Punjab and Gurpreet Singh, for quashing of impugned order dtd. 3/12/2014 passed by learned JMIC, Ajnala, vide which the application filed by the petitioner for sending the case file of cross-case titled as 'State vs. Harbhajan Singh, of case FIR No.143 dtd. 7/7/2009 under Ss. 326, 324, 32, 148 and 149 IPC, registered at Police Station Lopoke, District Amritsar, has been dismissed and impugned judgment dtd. 11/5/2015 passed by learned Addl. Sessions Judge, Amritsar, vide which the revision petition filed by the petitioner was also dismissed.

(2.) Notice of motion was issued. Learned State counsel as well as learned counsel for respondent No.2 appeared and contested the petition.

(3.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.