KAPIL BATRA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for issuance of directions to the Additional Sessions Judge, Muktsar Sahib to dispose of the revision petition, titled as "Kapil Batra and another Vs. State of Punjab" bearing CRM No.515 of 2021, filed for setting aside the order dtd. 28/10/2016 passed in FIR No.77 dtd. 27/12/2014 under Ss. 306, 420, 120-B, 34 IPC, registered at Police Station Sadar Malout, District Sri Muktsar Sahib, vide which the petitioners were declared proclaimed offenders.

(2.) Learned counsel for the petitioners submits that the FIR pertains to the year 2014 and thereafter, the petitioners appeared before the Investigating Officer for joining the investigation and furnished bail/surety bonds, however, later on, they were declared proclaimed offenders vide order dtd. 28/10/2016. It is further submitted that the petitioners challenged the said order before the Additional Sessions Judge, Muktsar Sahib. It is also submitted that the petitioners, in order to avoid further delay in disposal of the trial, are ready to surrender before the trial Court and apply for regular bail.

(3.) Notice of motion.