GIAN KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (The case has been taken up for hearing through video conferencing.) Petitioner-Gian Kaur 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. 31/1/2020 passed by learned Chief Judicial Magistrate, Kapurthala in case FIR No.17 dtd. 24/1/2018 registered under Sec. 420 of the Indian Penal Code, 1860 (for short 'the IPC') and Sec. 13 of the Punjab Prevention of Human Smuggling Act, 2012 in Police Station City Kapurthala, District Kapurthala, whereby the petitioner was declared proclaimed person under Sec. 82 of the Cr.P.C., and all consequential proceedings arising out of the same.

(2.) On failure of the petitioner to appear before the Court despite publication of proclamation, the petitioner was declared proclaimed person vide order dtd. 31/1/2020.

(3.) In view of the facts and circumstances of the case issuance of notice to respondent No.2-complainant is considered to be unnecessary and is accordingly dispensed with.