Punjab-Haryana High Court
Rajbir Singh Chauhan vs State Of Haryana And Another on 21 August, 2023
Author: Arun Monga
Bench: Arun Monga
Neutral Citation No:=2023:PHHC:108545
CRM-M-41316-2023 (O&M) 2023:PHHC:108545 1
140
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-41316-2023 (O&M)
Date of decision: 21.08.2023
Rajbir Singh Chauhan
....Petitioner
versus
State of Haryana and another
....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present:- Mr.Deepak Vashisht, Advocate for petitioner.
Ms.Svaneel Jaswal, Addl.AG., Haryana.
*****
ARUN MONGA, J. (ORAL)
Present petition has been filed under section 482 Code of Criminal Procedure for quashing of order dated 28.08.2017 (Annexure P-1), whereby petitioner was declared as a proclaimed person and FIR No.291 dated 06.09.2018 (Annexure P-3), registered under Section 174-A of the IPC, at Police Station Civil Line, Jind, all subsequent proceedings emanating therefrom.
2. Notice of motion.
3. On advance service of copy of petition, learned State counsel appears and accepts notice on behalf of respondent-State of Haryana.
4. Given the nature of order being passed, there is no necessity to issue notice to respondent No.2, as no serious prejudice would be caused to him. Notice to respondent No.2 is thus dispensed with.
4. Learned counsel for the petitioner contends that matter stands settled as entire cheque amount has been paid to the complainant/respondent no.2 and complaint case under Section 138 Negotiable Instrument Act, 1881 (for short 'the Act') has also been withdrawn vide order dated 06.12.2017 (Annexure P-2). He further contends that no useful purpose would be served by keeping the present proceedings pending.
1 of 3 1 of 3 ::: Downloaded on - 16-09-2023 23:46:21 ::: Neutral Citation No:=2023:PHHC:108545 CRM-M-41316-2023 (O&M) 2023:PHHC:108545 2
5. Learned State counsel opposes the prayer made and submits that order declaring petitioner as a proclaimed person has rightly been passed. He further submits that the offence under Section 174-A IPC is independent of the main case.
6. Arguments heard.
7. The complaint against the petitioner was for an offence under section 138 of the Act.
7.1 Vide order dated 28.08.2017 (Annexure P-1) passed by learned Judicial Magistrate 1st Class, Jind, recorded its satisfaction that the accused-petitioner had absconded, declared him as a proclaimed person and directed that intimation be sent to the concerned police station to initiate proceedings against him under section 174-A of IPC. FIR No.291 dated 06.09.2018, under Section 174-A of the IPC was registered at Police Station Civil Line, Jind, alleging that the Court had declared the petitioner a proclaimed person. In my opinion, the very order declaring the petitioner a proclaimed person/offender was/is not legal.
7.2 Section 82(1) of the Code of Criminal Procedure provides that if any Court has reason to believe (whether after taking evidence or not) that any person against whom a warrant has been issued by it has absconded or is concealing himself so that such warrant cannot be executed, such Court may publish a proclamation requiring him to appear at a specified place and at a specified time not less than thirty days from the date of publishing such proclamation. The provisions for declaring a person as proclaimed offender are contained in sub section (4) of the section 82 ibid. It lays down that where a proclamation published under sub-section (1) is in respect of person accused of offence punishable under Sections 302, 304, 364, 367, 382, 392, 393, 394, 395, 396, 397, 398, 399, 400, 402, 436, 449, 459 or 460 of the IPC, and such person fails to appear at the specified place and time required by the proclamation, the Court may, after making such inquiry as it thinks fit, pronounce him a proclaimed offender and make a declaration to that effect.
7.3 The complaint against the petitioner under Section 138 of the Act was for an offence other than aforesaid offences specified in sub section (4) of the section 82 2 of 3 2 of 3 ::: Downloaded on - 16-09-2023 23:46:22 ::: Neutral Citation No:=2023:PHHC:108545 CRM-M-41316-2023 (O&M) 2023:PHHC:108545 3 ibid. This being the position, the order dated 28.08.2017 Annexure P-1 passed by the learned Judicial Magistrate 1st Class, Jind declaring the petitioner a proclaimed person was/is not legal. The said order is the basis of the registration of the FIR under section 174A IPC against the petitioners and is, therefore, fatal to the FIR. 7.4 Moreover, the complaint under Section 138 of the Act has already been withdrawn following payment of the due amount by the petitioner to the complainant. Present proceedings under section 174-A IPC against the petitioner are consequential to the proclamation under section 82 Cr.P.C issued in the proceedings of the said complaint.
8. Considering the aforesaid facts and circumstances, I am of the opinion that the impugned FIR and all subsequent proceedings emanating therefrom are liable to be quashed.
9. Accordingly, the order dated 28.08.2017 (Annexure P-1) is hereby set aside and FIR No.291 dated 06.09.2018 (Annexure P-3), registered under Section 174-A of the IPC, at Police Station Civil Line, Jind, along with all consequential proceedings arising therefrom against the petitioner, are quashed.
10. Pending application(s), if any, shall also stand disposed of.
(ARUN MONGA)
JUDGE
21.08.2023
'D'vir/R
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
Neutral Citation No:=2023:PHHC:108545
3 of 3
3 of 3
::: Downloaded on - 16-09-2023 23:46:22 :::