SATINDER SHARMA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is the first petition filed under Sec. 528 Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023 seeking quashing of impugned order dtd. 31/5/2023 passed by learned Judicial Magistrate Ist Class, Faridkot (Annexure P-8), whereby the petitioner was declared as proclaimed person and quashing of the complaint No.61 dtd. 24/4/2019 (Annexure P-7) and all the consequential proceedings arising therefrom.

(2.) Learned senior counsel for the petitioner wishes to withdraw the prayer with regard to quashing of the complaint bearing No.61 dtd. 24/4/2019 and seeks liberty to file a separate petition for the same. However, she confines her prayer to the extent of quashing of impugned order dtd. 31/5/2023 passed by learned Judicial Magistrate Ist Class, Faridkot (Annexure P-8), whereby, the petitioner was declared as P.O.

(3.) Prayer is allowed with liberty as prayed for.