HARBANS SINGH GILL Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE prayer made in this petition filed under Section 482 of the Code of Criminal Procedure (for short "the Code") is for quashing of order dated October 20, 2007 passed by learned Additional Sessions Judge, Barnala whereby revision petition preferred by the petitioner has been dismissed.

(2.) BRIEFLY the facts, as stated in the petition, are that petitioner is Non Resident Indian and is a citizen of Canada. He is working as Supervisor in Government of Colombia for the last 32 years. In the month of October, 2006, petitioner received information regarding registration of FIR bearing No. 98 dated November 20, 2001 under Sections 420, 467, 468, 471 and 120-B IPC at Police Station Bhadaur, Police District Barnala against him. Petitioner was declared proclaimed offender in the aforesaid FIR vide order dated July 1, 2003 passed by the Judicial Magistrate Ist Class, Barnala. Petitioner approached this Court by way of Criminal Misc. No. 66861-M of 2006 seeking quashing of FIR in question as well as order declaring him as proclaimed offender, which was disposed of by this Court vide order dated October 30, 2006 observing that petitioner may approach the appropriate forum for getting the order passed under Section 82 of the Code set aside. Accordingly, petitioner filed revision petition before learned Addl. Sessions Judge, Barnala, which was dismissed vide impugned order dated October 20, 2007.

(3.) HAVING regard to the aforesaid facts, I dispose of the present petition with a direction that in case the petitioner submits himself to the jurisdiction of the trial court within a period of four weeks from today, he shall not be released on bail subject to his furnishing heavy surety to the satisfaction of the trial Court.