BALWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This common order shall dispose of above noted two petitions as they arise out of the same criminal complaint and involve the same parties.

(2.) Prayer in the first petition is for grant of anticipatory bail to petitioners Balwant Singh and Shavinder Kaur in Criminal Complaint No. 66 dtd. 31/7/2013, filed under Ss. 420, 406, 409, 34 of the IPC and the prayer in the second petition is for quashing of summoning order dtd. 15/6/2017, whereby the aforesaid petitioners have been summoned to face trial in aforesaid complaint as well as for quashing of order dtd. 11/6/2018, vide which both the petitioners have been declared proclaimed offenders by the trial Court.

(3.) Learned counsel for the petitioners submitted that the petitioners were working in Sharjah, United States of Emirates (UAE) for a considerable long time and as per the passport entry of the petitioners, they initially went to UAE in 1997. It is further submitted that the petitioner came back to India in January, 2014, February, 2015, November, 2015 and March, 2018 and went back to UAE after one month.