Anita Devi vs State Of Punjab And Another
2024 Latest Caselaw 9045 P&H

Punjab-Haryana High Court

Anita Devi vs State Of Punjab And Another on 29 April, 2024

                                    Neutral Citation No:=2024:PHHC:058483




CRM M-28545-2023 (O&M) 2024:PHHC:058483                            - 1-



273

      IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                 CRM M-28545-2023 (O&M)
                                 Date of Decision:29.04.2024


Anita Devi                                                    ...Petitioner
                                  Vs.
State of Punjab and another                             ...Respondents

Coram :       Hon'ble Mr. Justice N.S.Shekhawat

Present:      Mr. Kartik Gupta, Advocate, for the petitioner.

              Mr. Jasjit Singh, DAG, Punjab.

              Mr. Mitul Singh Rana, Advocate for respondent No. 2.

                      ***
N.S.Shekhawat J.(Oral)

1. The petitioner has filed the present petition under Section

482 Cr.P.C. with a prayer to quash the impugned order dated

02.05.2023 (Annexure P-6) passed by the Judicial Magistrate 1st

Class, Hoshiarpur in complaint case No.107 of 07.09.2021 (Annexure

P-1) titled as "Karan Singh Vs. Mrs. Anita Devi and another, under

Sections 420, 406 and 506 of IPC whereby, the petitioner has been

declared to be proclaimed person.

2. Learned counsel for the petitioner contends that the

respondent No.2/complainant had filed the present complaint under

Sections 406, 506 and 420 IPC against the present petitioner by

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alleging that she alongwith her co-accused Ajay Kumar had

dishonestly and intentionally withheld the dues and had failed to

make the payment to respondent No. 2 in order to achieve their

malafide and deceitful designs. Learned counsel further contends that

after recording of the preliminary evidence, vide order dated

01.04.2022 (Annexure P-2), the petitioner and her co-accused were

summoned by the trial Court to face the trial under Section 420 IPC.

Thereafter, the summons, bailable warrants and non-bailable warrants

were issued for the service of the present petitioner, however, the

petitioner did not receive any intimation and the summons/warrants

were received back by the Court unexecuted. In fact, the petitioner

had no knowledge with regard to the pendency of the complaint

against her and she had no reason to stay away from the Court

proceedings. Learned counsel further contends that on 25.01.2023,

the trial Court passed the following order:-

"Non-bailable warrants of arrest issued against the

accused received back with the report of her son that the

parents has gone to Hoshiarpur for their personal work

and he says he will inform about the date of hearing to

accused, but accused has not come present today in the

court. Perusal of the file further shows that accused has

been summoned through warrants earlier also. It seems

that accused is deliberately avoiding the service and

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intentionally not appearing in the present case.

Accordingly, proclamation be issued against the accused

Anita Devi for 09.03.2023.

Neither accused Ajay Kumar nor anyone on behalf of

accused has come present. This court is of the opinion

that accused Ajay Kumar is avoiding proceedings

intentionally. Let notice to accused Ajay Kumar be issued

for 09.03.2023".

3. After that, on the following dates, i.e. 09.03.2023 and

31.03.2023, the following orders were passed by the trial Court:-

"Proclamation issued against the accused Anita Devi

not received back. Let fresh proclamation be issued

against the accused Anita Devi for 31.03.2023.

Notice issued Ajay Kumar not received back. Let fresh

notice to accused Ajay Kumar be issued for 31.03.2023.

Notice to Tamili be also issued for the date fixed".

and

"Proclamation issued against the accused Anita Devi

received back duly effected, but did not turn up in the

court. Statutory period of 30 days is not elapsed yet. Let

presence of the accused Anita Devi be awaited till

02.05.2023.

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Notice issued to accused Ajay Kumar received back

served, but he did not turn up in the court. This court is

satisfied that the accused Ajay Kumar is intentionally

avoiding his appearance. Therefore, accused Ajay Kumar

is ordered to be summoned through bailable warrants in

the sum of Rs.5,000/- with one surety in the like amount

for 02.05.2023".

4. From a perusal of the order dated 31.03.2023, it is

apparent that even though, the proclamation issued against the present

petitioner was received back duly effected, but the statutory period of

30 days had not been elapsed on 31.03.2023 and the Court had

adjourned the case to 02.05.2023. On 02.05.2023, the following order

was passed by the trial Court:-

"Today the case was fixed for appearance of the accused Anita Devi, but she did not turn up in the Court. Perusal of the file shows that the proclamation was issued against the accused Anita Devi on 17.03.2023 and same was received back duly effected on 24.03.2023. Statement of serving constable was also recorded in this regard to the effect on 24.03.2023 that he went to serve proclamation upon accused Anita Devi on 24.03.2023 and he also placed on record copy of proclamation which is Ex.Cl and his report is Ex.C2. From the statement of Serving Constable, it appears that Proclamation was duly effected against the accused but still accused has not appeared in the Court. The accused

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is having knowledge of the present case, but she is intentionally evading her service. Today, report of concerned Ahlmad was also called and as per his report, there is no bail order or stay of arrest qua accused Anita Devi from any Ld. Competent Court. The statutory period of 30 days for awaiting appearance of accused Anita Devi has already expired but she has failed to turn up in the Court. Even today, the case has been called repeatedly during Court hours but the accused Anita Devi has failed to appear. As such accused Anita Devi, W/o Ajay Kumar, R/o Village Sherpur Golind Tehsil and District Hoshiarpur C/o Ajay Optician Main Road Opposite Basra Shuttering Store Bullowal, Hoshiarpur is declared Proclaimed Person. An intimation be sent to SHO of concerned Police Station.

Now, case is adjourned to 30.05.2023 for pre- charge evidence".

5. Learned counsel for the petitioner submits that as per the

mandatory provisions of Section 82 Cr.P.C., a period of not less than

30 days has to be provided for causing appearance to the accused and

the said period has to be counted from the date of publication of the

proclamation. In the present case, the proclamation was issued on

09.03.2023 requiring the petitioner to appear on 31.03.2023. As per

the report of the serving constable, the proclamation was duly

effected against the accused on 24.03.2023 and the accused was

directed to appear on 31.03.2023. Thus, from the order dated

31.03.2023, it is apparent that the statutory period of 30 days had not

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yet elapsed. Thus, the statutory period of 30 days for causing

appearance by the accused was not provided and the proclamation as

well as order declaring the petitioner as proclaimed person were liable

to be quashed by this Court.

6. On the other hand, learned State counsel has vehemently

opposed the submissions made by learned counsel for the petitioner.

However, he could not dispute the above referred chronology of

events and the orders passed by the trial Court before declaring the

petitioner as proclaimed person.

7. I have heard learned counsel for the parties and perused

the record. 7. Section 82(1) Cr.P.C., 1973 mandates that a period of

not less than 30 days has to be provided for causing appearance from

the date of publication of such proclamation. This Court in Ashok

Kumar v. State of Haryana 2013(4) RCR (Criminal) 550 while

interpreting the provisions of Section 82(1) has held that a clear

period of 30 days is required to be furnished to the accused and that

even in case the Court subsequently adjourned the matter such

adjournment beyond 30 days cannot be treated as compliance of

provisions of Section 82(1) Cr.P.C., 1973 The relevant extract from

the cited judgment reads as follows:-

"4. In view of the above provisions of Section 82(1) Cr.P.C., 1973 it is clear that the publication was effected on 9.2.2013 and the accused was directed to appear in the Court as per that publication on 6.3.2013 which

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period was less than 30 days. Therefore, it cannot be held that by passing the impugned order on 13.3.2013, the publication has been effected as per the provisions of Section 82 Cr.P.C., 1973. There was no order in the publication for the accused giving specified time and place to appear on 13.3.2013. Therefore, this order is not as per law and the same is set aside."

8. In view of the above factual position, the present petition

is allowed, as only a period of 07 days (i.e. from 24.03.2023 to

31.03.2023) was afforded to the petitioner (accused) for causing

appearance after the proclamation was effected and the in view of the

mandatory provisions, the impugned order dated 02.05.2023

(Annexure P-6) passed by the Judicial Magistrate 1st Class,

Hoshiarpur is set aside.

9. Since the petitioner has not appeared before the trial

Court, he is directed to appear before the trial Court within a period of

03 months from today.

10. Needless to say the petitioner shall be at liberty to apply

for granting of bail in terms of the provisions contained in Chapter

XXXIII of the Code of Criminal Procedure.

                                                   (N.S.SHEKHAWAT)
29.04.2024                                               JUDGE
amit rana

                   Whether speaking/reasoned :        Yes/No
                   Whether reportable          :      Yes/No




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