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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-51634-2022 (O&M)
Reserved on: 13.02.2023 Pronounced on: 25.04.2023 Mukund Karwa @ Mukund Subhash Karwa ... Petitioner(s)
Versus
M/s India Infoline Finance & another …Respondent (s)
CORAM: HON'BLE MR. JUSTICE ANOOP CHITKARA
Present:- Mr. Sanjay Verma, Advocate for the petitioner(s).
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ANOOP CHITKARA, J.
Criminal
Complaint
10616 dated 9.9.2016 under Sections 138, 141, 142 of the Negotiable Instruments Act read with Section 200 CrPC, District Gurugram. Date of Decision: 4.7.2022
Seeking quashing of proclamation order dated 02-08-2019 passed by JMIC Gurugram, the accused has come up before this court under Section 482 of the Code of Criminal Procedure, 1973 (CrPC). During the course of arguments, Ld. counsel for the petitioner confines his prayers against quashing of PO order, reserving liberty to file a separate petition for quashing of FIR, if any. Thus, the present petition is confined to PO order, Annexure P-1, and liberty is reserved to file a separate petition for quashing of FIR, if any, registered pursuant to order dated 2.8.2019.
2. Petitioner was arraigned as an accused in the above captioned matter. On failure to serve the petitioner through the ordinary process, including summons, bailable warrants, and even non-bailable warrants, the concerned court finally proceeded against the petitioner under section 82 of CrPC and declared the petitioner a proclaimed offender vide order dated 02-08-2019 passed by JMIC Gurugram.
3. Vide order dated 04-07-2022, passed by Ld. JMFC, Gurugram, the accused was acquitted and the complaint was treated as compounded.
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4. Given the compromise and acquittal of the petitioner in the main complaint, the impugned order of proclamation 02-08-2019 passed by JMIC Gurugram, in this matter is set aside.
Petition allowed in the terms mentioned above.
(ANOOP CHITKARA)
JUDGE
April 25, 2023
AK
Whether speaking/reasoned : Yes Whether reportable : No
Neutral Citation No:=2023:PHHC:059551
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