AMANDEEP ARORA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.20 dtd. 28/1/2010 registered under Ss. 420, 406, 34 IPC at Police Station City Khanna and for setting-aside the order dtd. 14/1/2013 passed by the Judicial Magistrate 1st Class, Khanna vide which the petitioner has been declared as proclaimed offender.

(2.) On 16/5/2019, the following order was passed :-

(3.) Counsel for the petitioner has placed on record the receipt dtd. 24/5/2019 showing the deposit of costs of Rs.2,00,000.00 by way of a cheque with the Punjab and Haryana High Court Bar Association.