Punjab-Haryana High Court
Jasrat And Others vs State Of Haryana And Another on 20 September, 2019
Author: Mahabir Singh Sindhu
Bench: Mahabir Singh Sindhu
CRM-M-616 of 2017 (O&M) -1-
203-2
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM-M-616 of 2017 (O&M)
Date of decision: September 20, 2019
Jasrat and others
.....Petitioners
Versus
State of Haryana and another
.....Respondents
CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU
Present: Mr. Vivek Khatri, Advocate for the petitioners.
Mr. Arun Beniwal, DAG Haryana.
Mr. Khalid, Advocate for
Mr. Mohd. Arshad, Advocate for respondent No.2.
*****
MAHABIR SINGH SINDHU, J (Oral)
Present petition has been filed under Section 482 of Code of Criminal Procedure, 1973 for quashing the impugned order dated 17.12.2016/19.12.2016 (P9) passed by learned JMIC, Mewat, whereby the petitioners were declared as Proclaimed Offenders.
Learned counsel for the petitioners has pointed out that in terms of order dated 13.01.2017 passed by this Court, all the petitioners have joined proceedings before learned trial Court and they are regularly appearing; thus, the present petition be disposed off, as such.
Ordered accordingly.
(MAHABIR SINGH SINDHU) JUDGE September 20, 2019 mahavir Whether speaking/ reasoned: Yes/No Whether Reportable: Yes/No 1 of 1 ::: Downloaded on - 06-10-2019 06:12:53 :::