PANKAJ SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed under Sec. 482 Cr. P.C. for quashing of the impugned order dtd. 24/9/2018 vide which petitioner-Pankaj Sharma, has been declared proclaimed person in FIR No. 0736 dtd. 1/10/2018 under Sec. 174-A IPC, registered at Police Station Shivaji Nagar Disrict Gurugram, Haryana along with all subsequent proceedings emanating therefrom.

(2.) While referring to order dtd. 22/4/2019 (Annxure P-7), learned counsel for the petitioner submits that dispute between the parties was resolved and the statement in this regard was recorded and in pursuance thereof the complaint was ordered to be withdrawn vide order dtd. 22/4/2019. Learned counsel for the petitioner further submits that order of declaring the petitioner as proclaimed person in case had already been passed on 24/9/2018 (Annexure P-5). Pursuant to having been declared as a proclaimed person, the present FIR No. 736 dtd. 1/10/2018 under Sec. 174-A, was also registered at Police Station Shivaji Nagar Disrict Gurugram, Haryana.

(3.) Learned counsel for the petitioner cites judgment dtd. 13/7/2022 passed in CRM-M-12034-2022 (Hitesh H. Shah v. State of Haryana and another). He submits that case of the petitioner is completely identical on the facts and law to that of the referred judgment.