HARWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) For the reasons mentioned in the application, the same is allowed and copy of statement of Malkeet Singh, Ex-Sarpanch, Village Mohablipur, Tehsil Sultanpur Lodhi, District Kapurthala filed by the petitioner is taken on record as Annexure P-5. CRM-M-3989-2020

(2.) The petitioner has filed the present petition under Sec. 482 of the Code of Criminal Procedure, 1973 for quashing of order dtd. 6/8/2019 passed by learned Additional Chief Judicial Magistrate, Kapurthala whereby the petitioner was declared as proclaimed offender in case FIR No.01 dtd. 12/2/2016 registered under Ss. 419, 420, 465, 474 and 120-B of the Indian Penal Code, 1860 at Police Station NRI, District Kapurthala, Punjab.

(3.) Brief facts of the case are that in the name of Davinder Singh (son of the petitioner) and Simranjit Kaur (daughter-in-law) of the petitioner one Marriage Certificate dtd. 21/5/2010 was issued in which the petitioner is also a witness from the side of Davinder Singh. Thereafter, a complaint was filed by Manjit Kaur (mother of Simranjit Kaur) alleging that the marriage was got registered by an act of fraud and impersonation as her daughter-Simranjit Kaur and Davinder Singh were not in India when the said registration was made. On the said complaint FIR No.01 dtd. 12/2/2016 was registered. On his nonappearance before the trial Court, the petitioner was declared proclaimed offender vide impugned order dtd. 6/8/2019.