Punjab-Haryana High Court
R.C. Verma vs State Of Haryana on 3 April, 2024
Author: Jasjit Singh Bedi
Bench: Jasjit Singh Bedi
2024:PHHC: 044865
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
290 CRM-M-10175-2023 (O&M)
Date of decision: 03.04.2024
R.C. VERMA .... PETITIONER(S)
VERSUS
STATE OF HARYANA ...RESPONDENT(S)
CORAM: HON'BLE MR. JUSTICE JASJIT SINGH BEDI
Present: None for the petitioner(s).
Mr. Rajiv Goel, DAG, Haryana.
****
JASJIT SINGH BEDI, J. (Oral)
On 21.07.2023, the following order was passed:-
"The prayer in the present petition under Section 482
Cr.P.C. is for quashing of the order dated 14.07.2022 (Annexure P-
6) and order dated 10.11.2022 (Annexure P-7) passed by the Chief
Judicial Magistrate, Hisar whereby the proclamation proceedings
under Section 82 Cr.P.C. were initiated against the petitioner and
he was declared a proclaimed person and directions were issued to
the SHO concerned to register an FIR under Section 174-A IPC
alongwith warrants of attachment under Section 83 Cr.P.C. in
complaint No.COMA-03-2017 dated 03.02.2017 (Annexure P-1)
under Section 32 for violating Section 18(c), 18A, 22(3)
punishment under Section 27(b) (ii), 28 and 22(3) of the Drugs and
Cosmetics Act, 1940 and Rule framed there under.
The learned counsel for the petitioner contends that the
proclamation was effected on the premises which already stood
demolished. He further contends that even otherwise, the petitioner
is ready and willing to join the proceedings and apply for
concession of regular bail.
Adjourned to 04.09.2023.
authenticity of this order/judgment
Punjab & Haryana High Court, CHD
CRM-M-10175-2023 (O&M) -2-
In the meanwhile, the petitioner is directed to surrender
before the Trial Court within a period of two weeks from today and
subject to a deposit of Rs.50,000/- as costs with the Association for
Children with Type 1 Diabetes, SCO 24, Sector 23-C, Chandigarh,
his prayer for regular bail be considered and decided within a
period of two weeks thereafter.
The learned counsel for the petitioner shall produce the
receipt regarding deposit of Rs.50,000/- with the aforesaid Institute
on the next date of hearing."
Thereafter on 04.09.2023, the following order was passed:-
"The learned counsel for the State prays for more time to
file a reply.
On his request, adjourned to 17.01.2024.
Let the reply on behalf of the respondent-State be filed well
in time before the next date of hearing with a copy in advance to
the counsel opposite."
The matter has come up for hearing today. None has put in
appearance on behalf of the petitioner.
Learned counsel for the State has referred to Para 11 of the
reply dated 28.08.2023 to content that the petitioner has not surrendered
before the Trial Court in terms of the order dated 21.07.2023.
In view of the above, the present petition stands dismissed.
All the pending miscellaneous applications, if any, stand
disposed of.
(JASJIT SINGH BEDI)
JUDGE
03.04.2024
Kusum
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
authenticity of this order/judgment
Punjab & Haryana High Court, CHD
