MANOHAR LAL BHALLA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) (The case has been taken up for hearing through video conferencing.) Petitioner-Manohar Lal Bhalla 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. 22/3/2021 passed by learned Additional Chief Judicial Magistrate, Jalandhar in case FIR No.227 dtd. 19/11/2020 registered under Sec. 302 and 307 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'the IPC') in Police Station Division No.3, Jalandhar, whereby the petitioner was declared proclaimed offender under Sec. 82 of the Cr.P.C., and all consequential proceedings arising out of the same.

(2.) He wanted to buy the shop of the complainant and further expand his shop. On 19/11/2020 at about 8 a.m. when he along with his father- Jaswinder Singh was present at this shop, Manohar Lal Bhalla (the petitioner) and his son Rinku Bhalla along with his few friends armed with iron rods came there and started hurling abuses at his father. Two customers Vicky Gill and Gaurav Rajpal were also present at the shop at that time. The petitioner grabbed his father and exhortated and that he would not be allowed to go alive today. Rinku Bhalla gave iron rod blow to his father with intention to kill him. When Vicky Gill and he came to rescue his father, Rinku Bhalla also inflicted injuries with iron rod on head and left arm of Vicky Gill. The other two companions of Rinku Bhalla inflicted injuries on arms and back of the complainant with intent to kill him. When they raised hue and cry then people gathered there on which the accused fled from the spot.

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