RADHIKA VASHISHTH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition has been filed by the petitioner under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 for quashing of order dtd. 28/3/2025(AnnexureP-4),passedbytheCourtoflearnedJudicial Magistrate First Class, Kaithal in Complaint case bearing NACT No. 920 of 2019, titled as Rajbir Singh vs. Radhika Vashisht, filed under Sec. 138 of the Negotiable Instruments Act (for short 'N. I. Act'), whereby the petitioner had been declared a proclaimed person.

(2.) The present petition has been filed by the petitioner on the grounds and it has been argued by her counsel that the impugned order is not sustainable in the eyes of law as while passing the same, the procedure as laid down in law was not followed properly. Even otherwise, on the basis of a compromise arrived at between the parties, the aforesaid complaint stands dismissed as withdrawn on 2/4/2025. Hence, it is urged that the impugned order is liable to be set aside.

(3.) I have heard learned counsel for the petitioner at considerable length and have also gone through the material placed on record.