LAWS(P&H)-2012-1-233

AMANDEEP SINGH Vs. STATE OF PUNJAB

Decided On January 24, 2012
AMANDEEP SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) Petitioner was declared as Proclaimed Offender in FIR No.271 dated 05.09.2007 under Sections 341, 323, 452, 427, 506, 148 and 149 Indian Penal Code registered at P.S.Nakodar, District Jalandhar, vide order dated 24.01.2011.

(2.) The said order has been challenged by the petitioner and it has been submitted in this petition that initially the petitioner was arrested in the FIR in question and was released on furnishing of bail bonds. Thereafter, he continued to appear before the trial Court for a period of more than 21/2 years and there was a mutual compromise between the parties on 23.10.2010 and thereafter, the parties filed petitions i.e. CRM No.M-36299 of 2010 (O&M) and CRM No.M- 33720 of 2010 (O&M) under Sec. 482 Code Criminal Procedure for quashing of the FIR. Since in between the petitioner failed to present before the Court, he was declared as Proclaimed Offender. Petitioner through his counsel prayed for staying the proceedings of trial Court in the aforesaid quashing petition. However, this Court refused to exercise the discretion in his favour. Thereafter, petitioner filed an application under Sec. 438 Code Criminal Procedure for grant of anticipatory bail before the Sessions Court, Jaladhar, which was also dismissed vide order dated 13.05.2011.

(3.) The instant petition has been filed seeking quashing of order dated 24.01.2011 declaring him as Proclaimed Offender. After filing of this petition, it came up for hearing on 17.11.2011 and a request for adjournment was made on behalf of counsel for the petitioner and the case was adjourned to 21.12.2011. On 21.12.2011, none appeared on behalf of the petitioner. Even today, no one is present on behalf of the petitioner, to assist the Court.