RAMANJIT KAUR v. STATE OF PUNJAB & ANOTHER

227/2 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

Present:- Mr. B.S.Seemar, Advocate for the petitioner. Mr. Parneet Singh Pandher, A.A.G., Punjab. Ms. Manisha Singh, Advocate for Mr. Ram Karan Agnihotri, Advocate for respondent No.2.

H.S. GREWAL, J. (ORAL)

1. Prayer in this petition is for quashing the FIR No.190 dated

11.12.2015 registered under Sections 406, 420 IPC (Sections 465, 467, 468,

471, 120-B IPC added later on) and 24 of the Immigration Act at Police Station

Division No.7, District Jalandhar as well as the order dated 16.04.2016 whereby

the petitioner was declared as proclaimed offender.

2. Learned counsel for the petitioner submits that the petitioner is

regularly appearing before the trial Court.

3. Since the petitioner is regularly appearing before the learned

trial Court, consequently, the impugned order dated 16.04.2016 declaring

him as proclaimed offender is hereby set aside. However, the petitioner is

directed to join the trial.

4. Disposed of in the above terms.

(H.S.GREWAL) 19.11.2025 JUDGE Janki Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

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