NAVJOTE KAUR KHARA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a petition filed under section 482 of the Code of Criminal Procedure, 1973 (in short 'Cr.P.C.') seeking quashing of complaint No. COMI/ 30600198/2011 dated 08.01.2011 (Annexure P8), summoning order dated 27.10.2012 (Annexure P9) and the order dated 16.04.2015 (Annexure P10) passed by the trial Court whereby the petitioner has been summoned and later on declared as proclaimed offender.

(2.) As per office report dated 08.04.2016, service of respondent No. 2/complainant has been effected but there is no representation on his behalf as is clear from the earlier orders dated 15.07.2016, 21.07.2016 and 31.03.2016.

(3.) It is submitted on behalf of the petitioner that since the petitioner has already put in appearance before the trial Court and has been granted fresh bail vide order dated 18.07.2016, the prayer qua order dated 16.04.2015 (Annexure P10) has become infructuous.