RAJENDER KUMAR JOSHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present petition has been filed under Sec. 482 Cr.P.C. for quashing the impugned order dtd. 18/9/2017 (P-3), passed by learned Sub Divisional Judicial Magistrate, Amloh, vide which, petitioner has been declared as a proclaimed person in Complaint Case bearing NACT/835/2016 Complaint No.334/12/8/2016 (P-1), filed under Sec. 138 of the Negotiable Instruments Act.

(2.) This Court, on 30/4/2018, passed the following order:-

(3.) It is contended on behalf of the petitioner that in pursuance of above order, petitioner has already joined the proceedings before learned trial Court and is regularly appearing. Also contended that as the address of the petitioner was not correctly mentioned in the complaint and that led to the passing of the impugned order, declaring the petitioner a proclaimed person. Further contended that petitioner is ready to fully co-operate with the learned trial Court.