HARDEV KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for setting aside the order dtd. 17/3/2014 (Annexure P-1) passed by the trial Court vide which the petitioner has been declared as proclaimed offender.

(2.) On 26/10/2017, the following order was passed: -

(3.) Counsel for the petitioner submits that in pursuance of the abovesaid order dtd. 26/10/2017, petitioner has appeared before the trial Court and has been granted interim bail. Counsel for the petitioner has produced a receipt of payment of costs of Rs.50,000.00, which has been deposited by the petitioner in the Govt. treasury.