HARI SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition under Section 482 of the Code of Criminal Procedure, (for short, 'the Cr.P.C.') is for quashing of FIR No.175 dated 07.09.1997, registered under Sections 419, 465, 467, 471, 474, 120-B of the Indian Penal Code, at Police Station Jagraon, District Ludhiana (Annexure P-8) and all subsequent proceedings arising therefrom.

(2.) After arguing for some time, the learned counsel for the petitioner prays for permission to withdraw the instant petition. However, he submits that the absence on the part of the petitioner is not intentional and deliberate. The petitioner was kept in column No.2 as he was found innocent during investigation and therefore, he went abroad. It was in his absence, the order dated 03.01.2012 (Annexuure P-18) was passed, whereby, the petitioner was declared as proclaimed offender. He further submits that all the co-accused stand acquitted. Dismissed as withdrawn.

(3.) However, as all the co-accused have been acquitted, the petitioner shall surrender before the Illaqa Magistrate on 26.10.2012 at 10.00 a.m., which shall admit him to bail, subject to his furnishing bail bonds/surety, to its satisfaction. The petitioner shall also deposit his passport with the Court till the criminal case is concluded to some logical end.