VIKAS SHARMA Vs. GURPREET SINGH KOHLI

JUDGEMENT

(1.) The petitioner is seeking quashing of order dated 30.08.2016 (Annexure P-4) passed by Judicial Magistrate Ist Class, Ambala, in complaint No. 1021/2015 dated 27.07.2015, whereby the petitioner was declared as proclaimed person and a direction was issued to police to register FIR under Sec. 174-A Penal Code against the petitioner; he is also seeking quashing of FIR No. 76 dated 17.03.2017 under Sec. 174-A Penal Code registered at Police Station Parao, District Ambala Cantt.

(2.) Learned counsel for the petitioner contends that the petitioner could not appear before the trial Court because he was not aware of the proceedings as he was not served at the address where he was residing. The petitioner after learning about the order declaring him as proclaimed person, has duly surrendered before the trial Court on 29.03.2017 and has been ordered to be released on bail. A copy of the order dated 29.03.2017 passed by the trial Court releasing the petitioner on bail is appended hereto as Annexure P-6.

(3.) To support his submissions, learned counsel has placed reliance upon the judgment of a co-ordinate Bench of this Court in the case of "Raj Kumar Vs. State of Haryana", passed in CRM No. M-5895 of 2012, decided on 109.2012.