Rajiv Sharma vs State
2003 Latest Caselaw 352 Del

Citation : 2003 Latest Caselaw 352 Del
Judgement Date : 27 March, 2003

Delhi High Court

Rajiv Sharma vs State on 27 March, 2003

Equivalent citations: 2003 (68) DRJ 78

Author: R Chopra

Bench: R Chopra

JUDGMENT

R.C. Chopra, J.

Crl. M. (M) No. 1274 of 2003

1. The grievance of the petitioner is that he has been declared proclaimed offender in a Complaint filed under Section 138 of the Negotiable Instruments Act In spite of the fact that his whereabouts were known to the complainant and he being a Government servant, his whereabouts could be easily ascertained by the complainant for getting him served.

2. Let the petitioner appear before the Trial Court and explain the circumstances under which he was not in a position to appear before the Court and was declared a proclaimed offender. Considering the nature of offence, the Trial Court is expected to take an indulgent view in the matter and see that no injustice is done to the petitioner. Let the petitioners appear before the Trial Court.

3. No further directions are required to be issued. The petition stands disposed of.

Crl M. No. 1629 of 2003

Dismissed as infructuous.

Copy dusty.