HARDEEP SINGH Vs. AMIT KUMAR

JUDGEMENT

(1.) Challenging the order of proclamation on being declared a proclaimed offender, the petitioner has come up before this court under sec. 482 of Code of Criminal Procedure, 1973 (CrPC).

(2.) The accused could not be served through the ordinary process, including summons, bailable warrants, and even non-bailable warrants. The concerned court finally proceeded against the petitioner under sec. 82 of CrPC and declared the petitioner a proclaimed offender vide order dtd. 22/3/2021, passed by Ld. SDJM Ratia, Annexure P-7

(3.) After arguing for considerable time, ld. counsel for the petitioner submits that the criminal justice system must not hamper and suffer because of the petitioner. Thus, would confine the prayers in the petition to grant of bail on the petitioner"s surrendering before the majesty of the concerned court, and reserving liberty to raise the given-up relief in the subsequent petition(s), if the need so arises.