GURVINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition under Section 482 Code of Criminal Procedure for setting aside and quashing the order dated 09.09.2005 (Annexure P -3), vide which, the Petitioner was declared proclaimed offender in case FIR No. 19 dated 13.02.2003 under Sections 3, 4, 5 and 6 of the Immoral Traffic (Prevention) Act, 1956 registered at Police Station Phillaur, District Jalandhar without following the procedure as prescribed under Section 82 of the Code of Criminal Procedure.

(2.) AFTER having heard learned Counsel for the Petitioner, no ground to set aside the order dated 09.09.2005 passed by the Sub Divisional Judicial Magistrate, Phillaur, vide which, the Petitioner was declared proclaimed offender, is made out.

(3.) HOWEVER , without going to the merits of the case, in case, the Crl. Misc. No. M -6524 of 2011