Inderjit Singh, J. - (1.) Petitioner-Piara Singh through his son namely Pal Pabla has filed this petition under Section 482 Cr.P.C. against respondents-Gurnam Singh, Deputy Director, Directorate of Enforcement, Government of India and Smt. Ranjit Kaur, for quashing the order dated 14.05.2015 (Annexure P-1) passed by learned Sessions Judge, Jalandhar in criminal complaint case bearing No.COM-A No.2/2014 dated 11.03.2015, filed by respondent No.1 under Sections 5(5), 45(1) of the Prevention of Money Laundering Act, 2002, in case titled as ' Gurnam Singh v. Pal Singh and others' and FIR No.131 dated 13.09.2014 , registered at Police Station S.B.S.Nagar, District S.B.S.Nagar, under Sections 120-B, 177, 191, 206, 207 and 420 IPC, whereby application filed by the petitioner for adjourning the case sine die on the ground that he is mentally not fit, was dismissed.
(2.) Notice of motion was issued in this case. Learned counsel for respondent No.1 appeared and contested this petition.
(3.) I have heard learned counsel for the petitioner as well as learned counsel for respondent No.1 and gone through the record.;