Punjab-Haryana High Court
Surender Singh vs M/S Allengers Medical System Limited on 11 January, 2019
Author: Shekher Dhawan
Bench: Shekher Dhawan
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM M-50431 of 2018
Date of Decision: January 11, 2019
Surender Singh
... Petitioner
Versus
M/s Allengers Medical System Ltd.
... Respondent
CORAM: HON'BLE MR. JUSTICE SHEKHER DHAWAN
Present: Mr. Kulwinder Singh, Advocate,
for Mr. Jamshed Ahmed, Advocate,
for the petitioner.
Mr. Sanjeev Trikha, Advocate,
for the respondent.
Shekher Dhawan, J.
On 13.12.2018, learned counsel for the petitioner had sought time to seek instructions whether the petitioner surrendered before the trial Judge after he was declared to be proclaimed offender. But, learned counsel for the petitioner has not been able to get the required information. Otherwise, present petition is filed for quashing the orders dated 13.10.2018 passed by JMIC, Chandigarh whereby the petitioner declared proclaimed offender in Criminal Complaint No. 639 of 2018 dated 11.01.2018 tilted as "M/s Allengers Medical System Limited vs. Surender Singh", under |Section 138, 143 of Negotiable Instruments Act.
Present petition is disposed of with the direction to the present petitioner to surrender before the Court of learned trial Magistrate. In case petitioner surrender before the learned Magistrate within a period of 15 1 of 2 ::: Downloaded on - 10-02-2019 22:51:15 ::: CRM M-50431 of 2018 -2- days from today and file application for bail, learned Magistrate shall decide the same within a period of one week.
January 11, 2019 (Shekher Dhawan)
vkd Judge
Whether speaking / reasoned : Yes / No
Whether reportable : Yes / No
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