SANDEEP KUMAR Vs. RAJINDER KUMAR

JUDGEMENT

(1.) Challenging the proclamation order and issuance of NBWs, the accused has come up before this Court, under Sec. 482 Cr.PC, seeking quashing of such orders.

(2.) Vide order dtd. 22/4/2019, the Judicial Magistrate First Class, declared the petitioner as a Proclaimed Offender in case No.126/3 of 2017, titled as Rajender Kumar vs. Sandeep Kumar.

(3.) Earlier to that, Non Bailable Warrants were issued against the accused on various occasions, including 29/3/2018, 2/5/2018 and 28/6/2018.