Avtar Singh @ Rinku Bhatia vs State Of Punjab And Another

Harinder Singh Sidhu, J

The case is taken up through video conferencing on account of COVID-19.

This petition has been filed under Section 482 Cr.P.C for quashing of order dated 17.08.2019(Annexure P-3) passed by the learned Judicial Magistrate

First Class, Jalandhar in case CIS No. CHI/699/2019 titled as State of Punjab versus Avtar Singh @ Rinku etc whereby the petitioner has been

declared as proclaimed person arising out of case FIR No. 0154 dated 27.09.2018 registered under Sections 406, 420, 506, 120-B IPC (Section 13 of

the Travel Professional Regulation Act, 2014 added later on) at Police Station Bhogpur, District Jalandhar Rural.

Notice of motion.

Mr. Harpreet S. Multani, AAG, Punjab and Mr. Bhrigu Mahajan, Advocate accept notice on behalf of respondent No.1-State and respondent No. 2

respectively.

Learned counsel for the petitioner submits that no proper service was effected on the petitioner. The service was effected at wrong address where

the petitioner was not residing. It was never the intention of the petitioner to evade the process of the Court. The petitioner is ready and willing to

appear before the trial Court. He undertakes that the petitioner shall appear before the trial Court on any date to be fixed by this Court. He further

states that the matter has now been compromised between the parties.

After having heard learned counsel for the parties and taking into account facts of the present case, it is observed that the petitioner may appear

before the learned trial Court on or before 09.01.2021. On his doing so, he shall be enlarged on bail by the trial Court subject to his furnishing bail

bonds and surety bonds to its satisfaction. He shall also file an undertaking before the concerned Court to continue appearing as and when required

apart from following all the terms and conditions fixed in this respect. This shall however be subject to the petitioner depositing a sum of Rs. 25,000/-

(twenty five thousand only) as costs with the Punjab Chief Minister COVID-19 Relief Fund.

The petition stands disposed of.