DILPREET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (The case has been taken up for hearing through video conferencing.) Petitioner-Dilpreet Singh has filed present petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'the Cr.P.C.') for quashing of order dtd. 5/11/2020 passed by learned Judicial Magistrate First Class, Moga in case FIR No.69 dtd. 12/7/2020 registered under Sec. 306 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'the IPC') in Police Station Kot Ise Khan, District Moga, whereby the petitioner was declared proclaimed person under Sec. 82 of the Cr.P.C., and all consequential proceedings arising out of the same and order dtd. 4/3/2021 passed by learned Additional Sessions Judge, Moga dismissing revision against the above-said order.

(2.) When the case was at the stage of investigation, on failure of the petitioner to appear before the Court despite publication of proclamation, the petitioner was declared proclaimed person by learned Judicial Magistrate First Class, Moga vide order dtd. 5/11/2020. The petitioner filed revision petition against the above-said order which was dismissed by learned Additional Sessions Judge, Moga vide order dtd. 4/3/2021.

(3.) Feeling aggrieved from the above-said orders the petitioner has filed the present petition for quashing of the above-said orders along with all consequential proceedings arising therefrom.