BALBIR SINGH @ RINKU Vs. YASHWANT PIRTA

JUDGEMENT

(1.) The petitioner is the accused in a complaint instituted by the respondent under Section 138 of the Negotiable Instruments Act wherein proclamation has been directed to be issued under Section 82 Cr.P.C. for declaring him as a proclaimed offender vide order dated 23.06.2018 (for short impugned order).

(2.) Even though the prayer made in this petition appears to be innocuous, however, nonetheless, the moot question remains whether such a petition is maintainable.

(3.) Section 82 Cr.P.C. reads as under: