KASHMIR SINGH Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner, who was declared as proclaimed offender for intentionally delaying the trial has come up before this Court for setting aside the proclamation order passed by learned Judicial Magistrate 1st Class, Court No.2, Mandi, in case (NI Act) No.197-III/17/2012, titled Suresh Sharma versus Kashmir Singh & Another.

(2.) Notice. Mr. Bhupender Thakur, learned Deputy Advocate General appears and accepts service of notice on behalf of respondent No.1.

(3.) Mr. Bhupender Thakur, learned Deputy Advocate General submits that since the matter pertains to proclamation and it is between the Court and the accused, as such no reply would be required on behalf of the State. He further submits that to ensure that the accused does not indulge in delaying tactics as such he be directed to deposit some amount in terms of Sec. 143 of the Negotiable Instruments Act. Be that as it may. It is for the complainant to file an application, in case he wants such money to be deposited under Sec. 143 of the Negotiable Instruments Act.