MUKESH KUMAR ARORA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Ss. 482/ 483 Cr.P.C. seeking quashing of order dtd. 29/11/2016 whereby the petitioners were declared proclaimed persons in complaint case No. 1037 of 2015 titled Vinod Kumar Vs. Viva D Mohit International, under Sec. 138 of Negotiable Instruments Act (for brevity, the Act) and order dtd. 8/1/2020 whereby the learned trial Court directed the concerned SHO to register FIR under Sec. 174-A IPC against the petitioners.

(2.) The brief facts of the case are that respondent No.2 Vinod Kumar Gupta filed criminal complaint under Sec. 138 of the Act against the petitioners wherein the summoning order was passed but as the petitioners failed to appear in the trial Court, proceedings under Sec. 82 Cr.P.C. were initiated and finally the petitioners were declared as proclaimed persons vide order dtd. 29/11/2016 and thereafter the learned trial Court gave specific directions to the SHO concerned to register FIR under Sec. 174-A IPC against the petitioners.

(3.) Being aggrieved, the petitioners have filed the present petition.