CHIRAG TALWAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 Cr.P.C., the petitioner is seeking quashing of FIR No.483 dtd. 15/11/2023 registered for the offence punishable under Sec. 174-A of the IPC, at Police Station Sector 17, HUDA, Jagadhri, Yamuna Nagar (Annexure P-1) and order dated 26th of October, 2022 whereby the petitioner has been declared as Proclaimed Person along with all proceedings subsequent thereto.

(2.) Reply by way of affidavit of Abhilaksh Joshi, HPS, DSP Jagadhri (Yamuna Nagar) has been filed on behalf of the respondent-State, today in Court. The same is taken on record.

(3.) Ld. Counsel for the petitioner submits that the petitioner was summoned to face summary trial and proceedings under Sec. 138 of the N.I. Act wherein he was declared as Proclaimed Person vide order dated 26th of October, 2022. The same further led to registration of impugned FIR under Sec. 174-A IPC. She relies upon the order dated 2nd of January, 2023 passed by JMFC, Jagadhri and submits that the complaint under Sec. 138 of the N.I. Act stands dismissed as withdrawn. In the aforesaid circumstances, she contends that continuation of the present proceedings under Sec. 174-A IPC shall amount to an abuse of process of law.