Punjab-Haryana High Court
Paramjeet Singh Alias Pamma And Anr vs State Of Punjab And Another on 9 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC:048053
CRM-M-10556-2024 -1-
293/A IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-10556-2024
Date of decision: April 09, 2024
Paramjeet Singh @ Pamma and another ...... Petitioners
Vs.
State of Punjab and another ...Respondents
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: Mr. Navinder Jit Singh Dandiwal, Advocate for the petitioners.
Mr. Mohit Saroha, AAG, Punjab.
Mr. Kuldeep Singh, Advocate for respondent No.2.
JASJIT SINGH BEDI, J. (Oral)
The petition filed under Section 482 Cr.P.C. is for quashing of the order dated 23.01.2019 vide which the petitioners have been declared proclaiimed offenders in FIR No.164 dated 25.09.2018 under Sections 406, 420, 120-B IPC registered at Police Station Nihal Singh Wala, District Moga.
On 28.02.2024, the following order was passed :-
"The prayer in the present petition under Section 482 Cr.P.C. is for quashing of the order dated 23.01.2019 (Annexure P-9) vide which the petitioners have been declared proclaimed offender in FIR No.164 dated 25.09.2018 registered under Sections 406, 420, 120-B IPC at Police Station Nihal Singh Wala, District Moga.
The learned counsel for the petitioners contends that two coaccused namely Darshan Singh and Jaswant Singh faced Trial and were acquitted vide judgment dated 22.05.2023. The petitioners who are Non-SATISH KUMAR 2024.04.10 10:20 I attest to the accuracy and integrity of this document High Court Chandigarh
2024:PHHC:048053 CRM-M-10556-2024 -2- Resident Indians were not present in the country when the FIR was registered. Be that as it may, now a compromise had been arrived at between the petitioners and the complainant which is on record as Annexure P-2. He, therefore, contends that the impugned order was liable to be quashed.
Notice of motion for 09.04.2024.
In the meantime, the operation of the order dated 23.01.2019 (Annexure P-9) is stayed. The petitioners are directed to surrender before the Trial Court within a period of two weeks from today and on their doing so and on payment of costs of Rs.1,00,000/- with Sadhna Society for the Mentally Handicapped, Near Housing Board Chowk, Raen Basera Building, Manimajra, Sector 13, Chandigarh, they shall be admitted to interim bail to the satisfaction of Trial Court."
In deference to the aforementioned order, the petitioners have surrendered and were granted interim bail. In the meantime, they have also got recorded their statements and the FIR in question stands quashed vide order of the even date.
In view of the above, no further orders are required to be passed by this Court.
Disposed of.
( JASJIT SINGH BEDI) JUDGE April 09, 2024 satish Whether speaking/reasoned : Yes/No Whether reportable : Yes/No SATISH KUMAR 2024.04.10 10:20 I attest to the accuracy and integrity of this document High Court Chandigarh