SONIA Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Petitioner has approached this Court praying for quashing of order dated 15.11.2017 (Annexure P-5) passed by the Judicial Magistrate Ist Class, Faridabad, whereby the petitioner has been declared a proclaimed offender in Complaint Case No. 2367 of 04.07.2016/05.05.2017, No. NACT/3088/2016, date of institution being 15.12.2014 titled as M/s. Sai Associates v. Moon Khadi filed under Section 138 of the Negotiable Instruments Act read with Section 420 IPC, on the ground that in the complaint case, the address has wrongly been given, because of which, the summons could not be served upon the petitioner. Counsel for the petitioner contends that the petitioner is ready and willing to join the proceedings before the trial Court and it is because of the wrong address, which was given, that the petitioner has not been served and he would appear before the Chief Judicial Magistrate, Faridabad on 07.02.2018 and submit to the jurisdiction of the Court.

(2.) In case the petitioner appears before the Chief Judicial Magitrate, Faridabad, and submits to the jurisdiction of the Court by moving an appropriate application for grant of regular bail, he shall be released on interim bail forthwith to the satisfaction of the Court and the application shall be decided within a further period of three days. The petitioner shall not be arrested till the decision of the application.

(3.) Petition stands disposed of accordingly.