IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-4504-2015 (O&M).
Decided on: January 12, 2016.
Rahul Kumar .. Petitioner(s)
VERSUS
State of Haryana and another .. Respondent(s)
* * *
CORAM: HON'BLE MR.JUSTICE M.M.S.BEDI
* * *
PRESENT Mr.Rajesh Lamba, Advocate,
for the petitioner.
Mr.G.S.Salwara, DAG, Haryana.
M.M.S. BEDI, J. (ORAL)
Petitioner has already put in appearance before the
trial Court on 19.12.2015. He has been granted the concession of
interim bail. The petitioner claims that he had been declared a
proclaimed offender without any proclamation having been served
upon him. In the present case, the proclamation under Section 82
Cr.P.C., had been issued without taking any steps to seek the
presence of the petitioner by issuing any warrants, bailable or non-
bailable, as is apparent from order dated 17.8.2012.
Without expression of any opinion regarding the
illegality and propriety of the proclamation issued, I am of the opinion
that since the petitioner has already put in appearance before the
concerned Court, the order declaring him a proclaimed offender on
20.11.2012, can be set aside as the matter has also been
compromised and a quashing petition has been filed.
The petition is allowed. Order dated 20.11.2012,
declaring the petitioner as a proclaimed offender is hereby set aside.
(M.M.S. BEDI)
JUDGE
January 12, 2016.
rka
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