Punjab-Haryana High Court
Balihar Dhami And Another vs State Of Punjab And Another on 9 March, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
Crl. Misc. No. M-7249 of 2011 (O&M) [ 1 ]
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Crl. Misc. No. M-7249 of 2011 (O&M)
Date of Decision: March 9, 2011
Balihar Dhami and another ............................................ Petitioners
Versus
State of Punjab and another ....................................... Respondents
Coram: Hon'ble Ms. Justice Ritu Bahri
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
Present: Mr. Mansur Ali, Advocate
for the petitioners.
...
RITU BAHRI, J. (Oral)
Learned counsel states that on 2.2.2008 (Annexure P-3) they have been declared as Proclaimed Offenders. He has referred to the zimni order dated 24.12.2007 whereby the summons issued to the petitioners have been received back with the report that the petitioners have gone abroad. Subsequently, as per Section 82 (2) Cr.P.C. the procedure has not been followed to serve them before declaring them Proclaimed Offenders. This complaint has been filed under Section 494 Cr.P.C. and as per the amended provisions of Section 82(4) Cr.P.C. the petitioners cannot be declared as Proclaimed Offenders. However, learned counsel states that the petitioners are ready to face the trial.
Crl. Misc. No. M-7249 of 2011 (O&M) [ 2 ] It is directed that in case the petitioners appear before the trial Court within three weeks from today they shall furnish their bail bonds to the satisfaction of the trial Court and that shall be accepted. Till then, they may not be arrested.
Petition stands disposed of.
9.3.2011 ( RITU BAHRI ) Rupi JUDGE