227/2 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-17446-2017 (O&M) Date of Decision: 19.11.2025
RAMANJIT KAUR ... PETITIONER VERSUS
STATE OF PUNJAB & ANOTHER ... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE H.S.GREWAL
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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