KALEEM KHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner seeks quashing of FIR and order of proclamation dtd. 10/10/2014, passed by JMIC , Faridabad, due to the default in appearances before the trial court, the petitioners have come up before this court.

(2.) Given the nature of order this court proposes to pass, no response is required from the respondent.

(3.) Ld. Counsel for the petitioners contends that the non-appearance was unintentional, without any endeavor to delay the trial, and due to factors beyond the petitioners' control.