JAGAT SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed under Section 482 of the Cr.P.C. seeking quashing of order dated 09.08.2019 (Annexure P-1) passed by the Ld. Judicial Magistrate Ist Class, Hisar, whereby the petitioner has been declared as a Proclaimed Person in case NACT-159 of 2018 titled as M/s Mescot Pharmaceutical Vs. M/s J.B. Pharma Etc. dated 12.01.2018 and for quashing of the consequential FIR No.0208, dated 03.04.2020, under Section 174-A IPC registered at Police Station Hisar Sadar, District Hisar (Annexure P-3).

(2.) Background of the matter is that NACT-159 of 2018 had been filed against the petitioner, who is the sole Proprietor of the Firm M/s J.B. Pharma, under Section 138 of the N.I. Act.

(3.) His contention in Para No.5 of the petition is that the summons were not actually served upon him, and that the Ld. JMIC, Hisar, without appreciating this fact, on 09.08.2019, vide the impugned order (Annexure P1) declared him to be a Proclaimed Person, following which the aforesaid FIR was drawn up against him.