MANJRI CHOUDHARY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard.

(2.) The alleged FIR was registered against the applicant and other co-accused persons on 12/11/2014. The applicant had duly appeared and joined the investigation and co-operated with the respondent. She was never taken in custody. After investigation, on 29/05/2015, charge-sheet was filed. At the time of filing of charge-sheet she was not present before the Competent Court and, therefore, the learned trial Court issued Non-bailable warrant against her. Immediately after coming to know about the issuance of Non-bailable warrant she filed applications for grant of anticipatory bail which were dismissed from time to time on 11/08/2017 and 16/01/2018 respectively. Meanwhile, proceedings under Section 82 of the Code of Criminal Procedure, 1973 was initiated against her. In the aforesaid proceeding, she has been declared as Proclaimed Offender. She challenged the said order in W.P.(Cri) No.109/2018 before the Hon'ble Supreme Court on 14/05/2018. The aforesaid writ petition was permitted to be withdrawn by order dated 14/05/2018 which reads as under :-

(3.) In view of the liberty granted on 14/05/2018, the applicant filed an application before this Court which was disposed of on 12/07/2018, passed in M.Cr.C. No.19593/2018. Para 4 to 10 of order dated 12/07/2018 reads as under :-