MUKUND KARWA Vs. INDIA INFOLINE FINANCE

JUDGEMENT

(1.) Seeking quashing of order declaring the petitioner as a proclaimed offender and ordering registration of FIR under Ses. 174-A of IPC, the accused has come up before this court under Ses. 482 CrPC.

(2.) After dishonour of cheque handed over by the second respondent to the respondent No. 1, the second respondent had filed a complaint against the respondent No. 1 and director of respondent No. 1 including petitioner under Ses. 138 of Negotiable Instruments Act, 1881.

(3.) The accused could not be served through the ordinary process, including summons, bailable warrants, and even non-bailable warrants. The concerned court finally proceeded against the petitioner under Ses. 82 of CrPC and declared the petitioner a proclaimed offender vide aforesaid order.