SUKHMANDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioners through instant petition are seeking setting aside of order dtd. 19/11/2019 (Annexure P-4) whereby trial Court has declared petitioners as proclaimed offenders in FIR No.214 dtd. 14/8/2017 (Annexure P/1) under Ss. 341, 342, 160, 323, 148, 149 and 120-B of IPC, registered at Police Station Nathana, District Bathinda.

(2.) The petitioners, vide order dtd. 3/2/2020 were directed to appear before trial court within 7 days and trial court was directed to release the petitioner on interim bail.

(3.) Learned State counsel submits that as per order dtd. 11/11/2022 passed by JMIC, Bathinda, non-bailable warrants have been issued against petitioners.