SUKHNAM SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 CrPC, prayer has been made for quashing of FIR No.15 dtd. 13/2/2001 registered under Ss. 411, 457 and 380 of IPC at P.S. Bholath, district Kapurthala as well as the order dtd. 28/2/2002 passed by Ld. JMIC, Kapurthala whereby the petitioner was declared as proclaimed offender.

(2.) At the outset, learned counsel for the petitioner submits that he is not pressing the present petition as regards respondent No.2 for the reason that respondent No.2 had already deposed before trial Court as PW1 and has supported the prosecution version. Mr. Tarun Aggarwal, Sr. D.A.G. Punjab appears on behalf of respondent No.1-State.

(3.) In view of the aforesaid submission made by learned counsel for petitioner, the prayer made is allowed and the present petition thus merely survives qua respondent No.1 only.