SUNIL GOYAL Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Present petition has been filed under Section 482 of the Code of Criminal Procedure for quashing the complaint bearing IPC Complaint No. 118/04/06 dated 13.01.2004 titled Hitesh Gupta vs. Sham Sunder Gupta, filed under Sections 363, 365, 452, 323, 324, 325, 326, 341, 506, 34 of the Indian Penal Code (Annexure P/1), summoning order dated 05.07.2004 (Annexure P/2) passed by learned Chief Judicial Magistrate, Hoshiarpur whereby the petitioner has been summoned under Sections 363, 452, 323, 325, 341 and 506 of the Indian Penal Code and order dated 19.07.2006 (Annexure P/3) passed by learned Additional Chief Judicial Magistrate, Hoshiarpur whereby the petitioner has been ordered to be declared as proclaimed offender in the complaint case.

(2.) The facts culminating in the commencement of proceedings arose from the complaint dated 13.01.2004 filed against the petitioner and others wherein the petitioner and others were summoned. Ultimately after considering the various factors, the petitioner was declared proclaimed offender.

(3.) Heard.