Punjab-Haryana High Court
Veer Kaur @ Swaran Kaur vs State Of Punjab And Another on 12 September, 2014
Author: Sabina
Bench: Sabina
In the High Court of Punjab and Haryana at Chandigarh
241 CRM-M-25736-2014 (O&M)
Date of decision: 12.9.2014
VEER KAUR @ SWARAN KAUR
......Petitioner
Versus
STATE OF PUNJAB AND ANOTHER
.......Respondents
CORAM: HON'BLE MRS. JUSTICE SABINA
Present: Mr.Simrandeep Singh Sandhu, Advocate for
Mr.Paras Talwar, Advocate,
for the petitioner.
Mr.K.S.Aulakh, AAG, Punjab.
****
SABINA, J.
This petition has been filed under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.) for quashing of order dated 8.11.2001 (Annexure P-6), whereby, the petitioner was declared a proclaimed offender in case FIR No. 31 dated 3.2.1999, under Sections 376, 366, 506, 34 of the Indian Penal Code, 1860 registered at Police Station Sultanwind District Amritsar.
Learned counsel for the petitioner has submitted that the petitioner was found innocent during investigation and was summoned to face the trial on an application moved by the prosecution under Section 319 Cr.P.C.. However, by that time, petitioner had already left for Canada. Petitioner had been declared a proclaimed offender, although, petitioner had not received any summons from the Court. Petitioner is ready to surrender before the ANITA DEVI 2014.09.15 17:05 I attest to the accuracy and integrity of this document Chandigarh CRM-M-25736-2014 (O&M) -2- trial Court.
Accordingly, without expressing any opinion on the merits of the case, this petition is disposed of with a direction that in case petitioner surrenders before the trial Court within one month from today, she be released on bail subject to the satisfaction of trial Court.
(SABINA)
September 12, 2014 JUDGE
anita
ANITA DEVI
2014.09.15 17:05
I attest to the accuracy and
integrity of this document
Chandigarh