Punjab-Haryana High Court
Surinder Singh vs Unknown on 31 July, 2012
Author: Jitendra Chauhan
Bench: Jitendra Chauhan
Crl.Misc.No. M-23178 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Crl.Misc.No. M-23178 of 2011
Date of decision : 31.7.2012
Surinder Singh Petitioner
v.
Pawan Kuamr and Anr. Respondents
CORAM : HON'BLE MR. JUSTICE JITENDRA CHAUHAN
Present: Mr. TPS Tung, Advocate for the petitioner
Mr. Rudraneel Bhardwaj, AAG, Haryana
Mr. DK.Sharma, Advocate for respondent No.1
....
JITENDRA CHAUHAN,J.
This petition under section 482 Cr.P.C has been filed for quashing of order dated 1.10.2008 (Annexure P-1), passed by the Addl. Chief Judicial Magistrate, Hisar in criminal complaint No. 465-II dated 1.8.2003 titled "Pawan Kumar v. Surinder Singh",vide which the petitioner has been declared as proclaimed offender.
Heard.
In response to the order passed by this Court on 2.8.2011, the petitioner appeared before the trial court and furnished bail bonds, as is reflected in order dated 8.8.2011,Annexure P4.
Earlier the petitioner paid Rs. One lac to the respondent. He is tendering another sum of Rs. 50,000/- in the shape of two demand drafts ( Nos. 490154, 490153 dated 22.5.2012) of Rs. 25,000/- each. A photocopy of the drafts is taken on record as Mark "A" in connected Crl.Misc.No. M- 23177 of 2011.
In view of the payment made to the respondent, this petition is Crl.Misc.No. M-23178 of 2011 2 allowed. The order dated 1.10.2008, Annexure P1, declaring the petitioner as proclaimed offender, is set aside.
Learned counsel for the petitioner submits that a compromise deed shall be filed in the Mediation and Conciliation Centre of the trial Court.
The parties to appear before the Mediation and Conciliation Centre of the trial court on 18.8.2012.
In view of the above, this petition is disposed of.
(JITENDRA CHAUHAN) JUDGE 31.7.2012 MS