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Judgment
7 paragraphs · 146 wordsAdarsh Kumar Goel, J
Crl. M Nos. 5154683 of 2002
Crl. Misc. are allowed as prayed for.
Documents are taken on record subject to just exceptions.
Crl. M. No. 11600M of 2002
Counsel for the petitioner points out that in his statement in Court, which is Annexure P4, the complainant has disowned the version given to the police and though the petitioner was declared proclaimed offender, there is no justification for proceeding against him at this stage. No doubt, a proclaimed offender cannot be granted indulgence, but having regard to the version of the complainant himself on oath before the Court, no purpose will be served by continuing the proceedings against the petitioner. Accordingly, proceedings against the petitioner in FIR No. 87 dated 15.5.1998, under Sections 420/406 IPC, Police Station Panjokhra, district Ambala and all subsequent proceedings thereto are quashed.
The petition is disposed of.