SUMER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The crux of the facts & material, culminating in the commencement of, relevant for deciding the instant petition and emanating from the record, is that, a criminal case was registered against the petitioner-accused alongwith his other co-accused, by virtue of FIR No.1110 dated 17.11.2009 (Annexure P1), on accusation of having committed the offences punishable under Sections 489-B & 489-C IPC by the Police of Police Station City Hisar. He did not face the trial and was declared proclaimed offender. However, the prosecution submitted the final police report only against his three co-accused, namely, Krishan Kumar son of Khushi Ram, Mukesh son of Mahender Singh Saini and Usha wife of Habib Khan in this relevant connection.

(2.) Instead of submitting to the jurisdiction & appearing before the trial Court to face the trial, the petitioner-accused, who was declared proclaimed offender, has straightway jumped to file the present petition for quashing the impugned FIR (Annexure P1) and all other subsequent proceedings arising therefrom, invoking the provisions of Section 482 Cr.PC.

(3.) After hearing the learned counsel for the petitioner, going through the record with his valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the instant petition in this regard.