INDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner is an accused in FIR No. 177, dated 15.8.2002, under Sections 279 and 337 IPC, registered at Police Station Sector 19, Chandigarh.

(2.) Admittedly, the Petitioner did not appear before the trial Court for considerable period and the trial Court was constrained to issue notice under Section 82 of the Code of Criminal Procedure. It appears that on the basis of the report of constable serving the notice, Petitioner has been declared proclaimed offender by passing order dated 1.5.2008.

(3.) The Petitioner has challenged the notice as well as the order passed by the Chief Judicial Magistrate, 1st Class, Chandigarh in this petition.