INDER SINGH Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) This appeal takes exception to the judgment and order dated 02.12.2015 passed by the High Court of Punjab and Haryana at Chandigarh in CRR No. 1364 of 2015 (O&M) whereby the High Court upheld the order passed by the Judicial Magistrate First Class, Patiala dated 10.08.2011 holding that there was no ground to summon the accused persons and thus dismissed the criminal complaint filed by the appellant on that count.