Punjab-Haryana High Court
Narinder Singh & Another vs Dinesh Goyal on 9 March, 2010
Author: Ajai Lamba
Bench: Ajai Lamba
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Criminal Miscellaneous No. M-4119 of 2007
Date of Decision: March 09, 2010
Narinder Singh & Another
.....PETITIONER(S)
VERSUS
Dinesh Goyal
.....RESPONDENT(S)
. . .
CORAM: HON'BLE MR. JUSTICE AJAI LAMBA
PRESENT: - Mr. K.S. Sidhu, Senior Advocate,
with Mr. Vikrant Oberoi,
Advocate, for the petitioners.
Me. K.K. Goel, Advocate, for the
respondent.
. . .
AJAI LAMBA, J (Oral)
This petition has been filed under Section 482 Cr.P.C. for quashing complaint dated 2.1.2006 (Annexure P-2) and order of summoning dated 7.7.2006 (Annexure P-3) passed by the Judicial Magistrate Ist Class, Ludhiana.
Learned counsel for the petitioners contends that complaint has been lodged in counter blast to application Annexure P-1 filed by M/s Raja Impex Private Limited, to the Superintendent of Police, Ludhiana, in regard to Crl. Misc. No. M-4119 of 2007 [2] misappropriation/ cheating done by the respondent-complainant.
Learned counsel states that the petitioners would take the pleas taken in this petition before the Trial Court, however, personal appearance of the petitioners be exempted.
This petition is dismissed as withdrawn with liberty to the petitioners to take all the pleas taken in this petition before the Trial Court.
Considering the nature of dispute, personal appearance of the petitioners shall remain exempt before the Trial Court on the conditions to be imposed by that Court.
(AJAI LAMBA)
March 09, 2010 JUDGE
avin
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?