DEEPAK KAPOOR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Court has been convened through video conferencing on account of outbreak of Corona virus (Covid-19)pandemic.

(2.) Prayer in the application is for placing on record order dated 22.10.2020 passed by the trial Court as Annexure A-3.

(3.) Instant petition has been filed under Section 482 of the Code of Criminal Procedure for quashing of order dated 03.11.2017, Annexure P-5, vide which the petitioner has been declared as Proclaimed Person by the Court of JMIC, Ludhiana in FIR No.32 dated 28.01.2010 registered under Sections 420, 468, 471, 198, 197, 120-B IPC at Police Station Division No.5, Ludhiana, Annexure P-l.