PARDEEP KUMAR Vs. RAJINDER SINGH

JUDGEMENT

(1.) This is a petition seeking quashing of order dtd. 8/1/2016 passed by Judicial Magistrate Ist Class, Nabha declaring the petitioner as Proclaimed Offender in Criminal Complaint No. COMA/887/2015 under Sec. 138 of the Negotiable Instruments Act, 1881, titled as "Rajinder Singh v. Pardeep Kumar and another".

(2.) It is the contention of learned counsel for the petitioner that the matter has been compromised between the parties.

(3.) In case the petitioner surrenders within fifteen from today and applies for regular bail, the court concerned shall take up the bail application within three days and decide it as expeditiously as possible.