PRIT PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In view of the reasons mentioned in the application, the same is allowed and the matter is preponed from 14.5.2020 to 3.2.2020. The application stands disposed of accordingly.

(2.) The learned counsel for the petitioner has submitted that in the present case, the procedure prescribed under Section 82 Cr.P.C. has not been adhered to in letter and spirit and in fact clear period of 30 days, as mandated under the aforesaid provisions, has not been afforded to the petitioner. The learned counsel, in order to hammer forth his aforesaid submission, has drawn the attention of this Court to a copy of proclamation notice dated 4.8.2009 (Annexure P-9), a perusal of which shows that while the proclamation notice was issued on 4.8.2009, the accused was directed to cause appearance on 28.8.2009 which itself a period less than 30 days.

(3.) Section 82 Cr.P.C. is reproduced below :-