(1.) This matter has been taken up for hearing through video conferencing due to Covid-19 Pandemic.
(2.) This order shall dispose of the above noted two criminal miscellaneous petitions as they arise out of the same proceedings.
(3.) Prayer made in CRM-M-19235 of 2020 is for quashing of order dated 21.09.2019, Annexure P-7, passed by the Judicial Magistrate 1st Class, Hisar in CIS No.N Act/1713 of 2018 titled Baldev Vs. Kamboj whereby the petitioner was declared a Proclaimed Person and FIR No.43 dated 29.01.2020 under Section 174-A of the Indian Penal Code registered at Police Station Barwala, District Hisar, Annexure P-8, along with all subsequent proceedings arising therefrom. In CRM-M-19089 of 2020, the petitioner has sought anticipatory bail in the said FIR.