SHAMA MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The prayer in the present petition under Sec. 482 Cr.P.C. is for quashing of order dtd. 11/10/2019 (Annexure P-5) whereby the petitioners have been declared as proclaimed persons in FIR No.99 dtd. 17/5/2019 registered under Ss. 420, 506, 406, 467, 468, 471/120-B IPC and Sec. 13 of the Punjab Travel Professional Regulation Act, 2014 at Police Station Civil Lines Batala (Annexure P-1).

(2.) The learned counsel for the petitioners submits that the petitioners have been declared innocent during the course of the investigation and, therefore, they could not have been declared as proclaimed persons. He, therefore, prays that the impugned order be quashed.

(3.) The learned State counsel, on the other hand, while referring to the affidavit dtd. 27/10/2025 contends that the submissions made by the learned counsel for the petitioners are correct inasmuch as the petitioners were infact declared innocent. Therefore, they ought not to have been declared as proclaimed persons and for the lapse on the part of the SHO, departmental proceedings have been initiated.