GURVINDER SINGH Vs. PARMINDER SINGH AND ANOTHER

JUDGEMENT

(1.) By this common judgment, both the aforementioned criminal miscellaneous petitions are being decided together being identical in nature.

(2.) The respondent-complainant/Parminder Singh instituted a complaint under Section 156 (3) Cr.P.C before the Illaqa Magistrate against the petitioner(s) with a prayer to issue a direction to the police authority to register an FIR for the offences of cheating, fraud and tresspassing in House No.3015, Sector 19-D, Chandigarh.

(3.) In nutshell, the case of the complainant as per para-2 of the impugned order is as under: