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Judgment
17 paragraphs · 285 wordsHari Pal Verma, J
The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19. Prayer in the present petition filed under Section
482 Cr.P.C. is for quashing of impugned order dated 22.10.2019 (Annexure P-1) whereby in complaint No.COMI/1/2015, dated 09.01.2015, under
Sections 406, 420, 467, 468, 471, 120-B, 506 IPC, the petitioner was declared proclaimed person.
On 22.12.2020, this Court has passed the following order:-
“The matter has been taken up for hearing through video conferencing due to outbreak of COVID-19.
Learned counsel for the petitioner submits that apart from the fact that co-accused, namely, Ashok Kumar has been discharged, the petitioner was not
properly served in the case. He undertakes to appear before the trial court to face trial in accordance with law.
Notice of motion for 05.03.2021.
Since the petitioner has been declared a proclaimed person in a complaint case and has shown his inclination to appear before the trial court to face
trial, in case, the petitioner appears before the trial court within a period of 15 days from today, he shall be admitted on interim bail, subject to his
furnishing adequate bail bonds/surety bonds to its satisfaction.â€
Counsel for the petitioner submits that pursuant to the aforesaid order, the petitioner has appeared before the trial Court and admitted on interim bail.
In view of the fact that the petitioner has appeared before the trial Court and admitted on bail, the order dated 22.12.2020 whereby the petitioner was
admitted on interim bail, is made absolute.
Accordingly, the present petition is disposed of.
However, the petitioner shall continue to appear before the trial Court on each and every date of hearing unless his personal appearance is exempted.