RAM KUMAR RANA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a petition under Sec. 482 of Cr.P.C. for quashing of FIR No.130 dtd. 16/2/2020 under Sec. 174-A of IPC (Annexure P-7), registered at Police Station Mahesh Nagar, District Ambala and all subsequent proceedings arising therefrom as well as for quashing the order dtd. 5/1/2018 (Annexure P-6) passed by the Judicial Magistrate 1st Class, Ambala, whereby, the petitioner has been declared as a proclaimed offender in the proceedings under Sec. 138 of the Negotiable Instruments Act, 1881 (for short 'the Act of 1881').

(2.) On 16/8/2021, this Court was pleased to pass the following order:-

(3.) Learned counsel for the petitioner has reiterated the arguments raised on the above-said date.