TIRLOK CHAND Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 Cr.P.C., prayer has been made for seeking quashing of order dtd. 20/2/2023 passed by the court of learned Judicial Magistrate Ist Class, Karnal, whereby the petitioner was declared as a proclaimed person.

(2.) In pursuance to a complaint filed under Ss. 138 and 142 of the Negotiable Instruments Act, 1881 (herein after referred to as "NI Act") at the instance of respondent No.2, petitioner was summoned vide order dtd. 20/10/2016. During trial, the petitioner was declared as proclaimed person by the learned trial court vide order dtd. 20/2/2023, followed by registration of FIR No.374 dtd. 1/3/2023, under Sec. 174-A, Police Station Karnal, Civil Lines.

(3.) By way of present petition, aforesaid order has been impugned at the instance of petitioner.