MURLI JHA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The hearing of the petitioner has been taken up through video conferencing on account of outbreak of Covid-19 pandemic.

(2.) Instant petition has been filed under Sec. 482 of the Code of Criminal Procedure for quashing of FIR No.0126 registered under Sec. 174-A IPC dtd. 1/3/2017 at Police Station DLF Phase-1, Gurugram (Annexure P-3) along with all consequential proceedings.

(3.) Shorn of unnecessary details, suffice is to notice that a complaint was filed against the accused-petitioner under Sec. 138 of the Negotiable Instruments Act, 1881 (for short "NI Act") wherein the petitioner could not be served. By order dtd. 25/3/2013 (Annexure P-l) the trial Court ordered the summoning of the petitioner through proclamation under Sec. 82 of the Code and when the petitioner did not appear after affixation, he was declared as proclaimed person by virtue of order dtd. 20/5/2013 (Annexure P-2) and intimation was sent to the police authorities to initiate proceedings against the petitioner under Sec. 174-A IPC, as a result of which the impugned FIR (Annexure P-3) was registered against him.