RAM RATTAN SHARMA Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of instant petition filed under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.), a prayer has been made to quash order dtd. 18/11/2019 (Annexure P-1), passed by the learned Additional Chief Judicial Magistrate, Court No.1, Sundernagar, District Mandi, H.P., in Complaint No.232-1/2012, titled Mohd Sehnaz Vs. Ram Rattan Sharma, under Sec. 138 of the Negotiable Instruments Act.

(2.) Perusal of the aforesaid order dtd. 18/11/2019 (Annexure P-1) suggests that on account of the non-appearance of the petitioner-accused, he was declared a proclaimed offender by the learned trial Court and the In-charge, P.O. Cell, Police Station BSL Colony, Sundernagar was directed to produce the accused before the Court as and when he was apprehended.

(3.) Mr. R.L. Chaudhary, learned counsel for the petitioner, undertakes that the petitioner will surrender/ appear before the learned trial Court on or before 15/9/2023, but submitted that till that date, he may not be arrested.