BHUPINDER SINGH @ RIKKY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The crux of the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially a criminal case was registered against petitioner-Bhupinder Singh @ Rikky and his other co-accused Harpinder Singh son of Jaswant Singh, vide FIR No.60 dated 12.03.2010 (Annexure P-1), on accusation of having committed the offences punishable under Sections 302 and 34 IPC(the offences punishable under Sections 201, 202 and 376 IPC were added later on), by the police of Police Station Nakodar, District Jalandhar.

(2.) Instead of facing the trial of the case of heinous offences of murder and rape, the petitioner-accused intentionally absconded, went abroad and was declared proclaimed offender.

(3.) Again, the petitioner did not appear in the trial Court and had filed the 1 st petition bearing CRM No.M-22743 of 2010, to quash the impugned FIR(Annexure P-1) under Section 482 Cr.P.C.