SAURAV SEHDEV @ SOURAV SEHDEV Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petition has been filed under Sec. 482 Cr.P.C. for quashing of the order dtd. 20/3/2019 passed by learned JMIC, Jalandhar, whereby petitioners have been declared as proclaimed offender.

(2.) Learned counsel for the petitioners contends that the petitioners were indicted in case FIR No.105 dtd. 10/6/2015 under Ss. 325/324/323/34 IPC registered at Police Station Navi Baradari Jalandhar, District Jalandhar wherein they were granted regular bail and they regularly kept on appearing before the Court. However, on 25/1/2018, they could not put in appearance and the bail was cancelled by the learned trial Court. Learned counsel has referred to the order dtd. 11/4/2018 to contend that though the petitioners were not granted the concession of anticipatory bail, however, it was ordered that the accused Saurav Sehdev and Gaurav Sehdev would surrender before the trial Court within 7 working days and file bail application and the trial Court shall admit them on bail. However, the trial Court was given liberty to proceed against the petitioners under Sec. 446 Cr.P.C. According to the learned counsel, the petitioners appeared on 30/4/2018 before the trial Court and witness Dr. Satwinder Singh was summoned. Thereafter the petitioners did not appear as per advice of the counsel.

(3.) Learned counsel contends that the address given in the bail application was not followed in the notices issued by the trial Court and finally the Court had proceeded to declare the petitioners as proclaimed offenders. Attention of the Court is invited to the order dtd. 5/12/2018 to contend that it is House No. 19 at GTB Nagar, which was taken as address in respect of the proceedings declaring them proclaimed persons.