Meghraj Rathore vs State Of Punjab
2024 Latest Caselaw 10660 P&H

Punjab-Haryana High Court

Meghraj Rathore vs State Of Punjab on 2 July, 2024

277

IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

IOIN-CRM-M-21504-2024 in
CRM-M-21504-2024

MEGHRAJ RATHORE
sveee PETITIONER

VERSUS

STATE OF PUNJAB
esses RESPONDENT

A report from Chief Judicial Magistrate, Rupnagar has been received to the effect that non-bailable warrants of accused-petitioner has been received back with the report that he was not found at his house. It has further been mentioned that statement of wife of accused-petitioner was also recorded wherein she has stated that she is a housewife and she has already recorded her statement with regard to the fact that she is not aware about the whereabouts of her husband who is suffering from tumor.

In view of the aforesaid report and despite issuance of warrants of arrest, proclamation warrants under Section 82 Cr.P.C. has been issued for 08.07.2024.

In view of the above, no further order is required to be passed in the present application and hence, the same is disposed of having been rendered infructuous.

(SANDEEP MOUDGIL) 02.07.2024 JUDGE

Poonam Negi

POONAM NEGI

2024.07.12 19:22

| attest to the accuracy and authenticity of this order/judgment.