GURBIR SINGH, J (ORAL)
1. By filing the present petition, the petitioner seeks quashing of the impugned order dated 27.03.2024 whereby the court of Chief Judicial Magistrate, SBS Nagar declared the petitioner as proclaimed person (PO), illegally and arbitrarily with a non-speaking, unjust and unwarranted order; and for directing the Court below to let the petitioner join the proceedings as if the impugned order was not passed against him.
2. Notice of motion.
3. On the asking of the Court, Ms. Manjot Kaur, AAG, Punjab, accepts notice on behalf of respondent-State and on instructions from ASI Balwinder Singh, 99/SBS Nagar submits that the petitioner has been arrested on 23.06.2024. Since the petitioner has been arrested in the present
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FIR, no further order is required to be passed in the present petition.
4. Faced with this, learned counsel for the petitioner seeks to withdraw the present petition and prays that the concerned Court be directed to decide the bail application moved by the petitioner un-influenced by the order of the appeal.
5. Ordered accordingly.
6. Petition stands disposed of.
(GURBIR SINGH)
04.07.2024 JUDGE
Seema Whether speaking/reasoned Yes/No Whether reportable Yes/No
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