Ranjit Singh Sarkaria, J. - (1.) THE petitioner has prayed for quashing of a complaint dated 20.10.2003 titled Shiv Kumar V. Surinder Mohan and the summoning order, summoning the petitioner for offences under Sections 420, 467, 468, 471 IPC.
(2.) THE primary ground of challenge is the finding of the civil court on same or somewhat similar issues, which, according to the counsel would be enough to end this criminal prosecution. This a case of dispute between two brothers. Their mother, Satyawati, was owner in possession of one house
(3.) NO . 272 situated at Loha Mandi, Amritsar. Her husband expired on 1.12.1985. Satyawati had 4 sons and 4 daughters. The elder son, Prem Nath, had expired whereas Shiv Kumar, Parmod Kumar and Surinder Mohan are alive. Out of the four daughters, Kamla Mehra and Tripta Khanna have expired whereas Dheeraj and Promila Dhir are alive.;