RAJEEV NAG Vs. ANIL SHARMA

JUDGEMENT

(1.) BY means of this order, two petitions, i.e. the present petition (CRMMO No.200 of 2010) and CRMMO No.201 of 2010, are being disposed of.

(2.) PETITIONER (in both the petitions) has challenged the orders of learned Sessions Court, whereby revision petitions of the petitioner, for setting aside the orders of trial Magistrate, declaring the petitioner as proclaimed offender, have been held to be not maintainable.

(3.) PETITIONER initially appeared before the trial Court, but lateron he jumped bail. Warrants were issued, but those could not be executed. Therefore, he was declared a proclaimed offender. He challenged the orders of the Judicial Magistrate, declaring him proclaimed offender, by filing revision petitions before the Sessions Judge. Those revision petitions have been dismissed, vide impugned orders. So, the petitioner has approached this Court.