SATWINDER SINGH Vs. BARJINDER KAUR

JUDGEMENT

(1.) The present petition has been filed under Sec. 528 of BNSS/ 482 of Cr.P.C. seeking quashing of order dtd. 28/10/2025 (Annexure P-5) passed by learned Judicial Magistrate Ist Class, Amritsar whereby, the petitioner has been declared as proclaimed person in complaint No. NACT/9468/2024 dtd. 7/12/2024 (Annexure P-1) and all subsequent proceedings arising therefrom.

(2.) Learned counsel for the petitioner contended that no summons, bailable warrants, non-bailable warrants or proclamation notice were ever served upon the petitioner at any stage summons. Subsequently, vide impugned order dtd. 28/10/2025, due to alleged non-appearance of the petitioner, the petitioner was declared as a proclaimed person without complying with the mandatory provisions of Ss. 82 and 83 of Cr.P.C./ Ss. 84 & 85 of BNSS, 2023. Learned counsel confined his prayer to the limited extent that the petitioner is ready to surrender himself before the learned trial Court and prays that the petitioner be not arrested by the police.

(3.) Heard.