MANINDER SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for quashing of the F.I.R. No. 68 dated 30.06.2009, under Sections 452, 323, 341, 34 I.P.C., registered at Police Station, Kapurthala, as well as the subsequent proceedings including the order dated 16.11.2011 (Annexure P-4), passed by the Chief Judicial Magistrate, Kapurthala, whereby the non-bailable warrants have been issued against the petitioners and later on they were declared proclaimed offender.

(2.) On 24th July 2018, the following order was passed:

(3.) Thereafter, on 24.09.2018, learned counsel for the petitioners had placed on record the order dated 31.08.2018 passed by the trial Court, vide which the petitioners were released on interim bail and they had deposited the cost of Rs. 50,000/- each in the Government Treasury.