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Satinder Singh vs The State of U.T. and Another

Punjab And Haryana At Chandigarh · Decided on 11 August 2010 · Citation: (2011) 2 RCR(Criminal) 89 : (2011) 2 RCR(Criminal) 89(1)

HON’BLE JUDGES
Permod Kohli, J
ACTS & SECTIONS REFERRED
Criminal Procedure Code, 1973 (CrPC) — Section 82, 82(4) · Penal Code, 1860 (IPC) — Section 279, 337
CASE NUMBER
CWP No. 13842 of 2010
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Judgment

6 paragraphs · 237 words

Permod Kohli, J.—Petitioner is an accused in FIR No. 177, dated 15.8.2002, under Sections 279 and 337 IPC, registered at Police Station Sector 19, Chandigarh.

2.

Admittedly, the Petitioner did not appear before the trial Court for considerable period and the trial Court was constrained to issue notice u/s 82 of the Code of Criminal Procedure. It appears that on the basis of the report of constable serving the notice, Petitioner has been declared proclaimed offender by passing order dated 1.5.2008.

3.

The Petitioner has challenged the notice as well as the order passed by the Chief Judicial Magistrate, 1st Class, Chandigarh in this petition.

4.

The only contention raised by learned Counsel for the Petitioner is that the Magistrate could not have declared the Petitioner as proclaimed offender as he is not accused of any of offences specified under Sub-section 4 of Section 82 Code of Criminal Procedure and as such he could be declared proclaimed offender. So far as the order declaring the Petitioner otherwise as proclaimed offender is concerned, the same is in contravention to Sub-section 4 Section 82 Code of Criminal Procedure and thus liable to be quashed.

I order, accordingly.

5.

In so far as the proclamation to declare the Petitioner as a proclaimed person is concerned, the Petitioner may surrender before the Magistrate and the Magistrate will proceed in accordance with law. Petition disposed of in view of the above directions.