H.C. RAJ KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) All the above-mentioned cases are taken up together as these have arisen from same complaint and subject matter is also the same.

(2.) Petitioner H.C. Raj Kumar has filed CRM No.M-12486 of 2018 under Sec. 482 Cr.P.C. for quashing the criminal complaint No.112 dtd. 23/2/2016 under Ss. 302, 341, 201, 148, 149 and 506 IPC, summoning order dtd. 17/8/2017 passed by learned JMIC, Amritsar and order dtd. 2/8/2017 passed by learned Addl. Sessions Judge, Amritsar.

(3.) Petitioner DCP Parampal Singh has also filed CRM No.M-5170 of 2018 under Sec. 482 Cr.P.C. for quashing the aforesaid criminal complaint, summoning order dtd. 17/8/2017 and judgment dtd. 25/1/2018 passed by learned Addl. Sessions Judge, Amritsar, whereby, the revision petition against the summoning order has been dismissed.