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Judgment
7 paragraphs · 213 wordsVinod S. Bhardwaj, J
Seeking quashing of the impugned proclamation order dated 14.01.2020 (Annexure P-7) passed by the Judicial Magistrate First Class, Amritsar, in cross-case registered vide Rapat No.26 dated 03.01.2018, under Sections 452, 323, 324, 148 and 149 of the Indian Penal Code, 1860 in case bearing FIR No.284 dated 29.12.2017, under Sections 323, 324, 148 and 149 (Section 307 added later on) of the Indian Penal Code, 1860 registered at Police Station, Jandiala, District Amritsar Rural, whereby the petitioner has been declared a proclaimed person, the instant petition has been filed.
Learned counsel for the petitioner(s) inter alia contends that pursuant to the order dated 19.01.2026 passed by this Court, the petitioner(s) appeared before the trial Court and has been admitted to interim bail.
Learned State counsel on instruction from the investigating officer, corroborates the said averment(s).
Heard learned counsel for the parties.
Since the petitioner(s) appeared before the trial Court and has been admitted to interim bail, the order dated 14.01.2020 passed by Judicial Magistrate 1st Class, Amritsar, declaring the petitioner a proclaimed person, is set aside. The present petition is allowed and the interim order dated 19.01.2026 is made absolute.
However, if required, the petitioner(s) shall continue to appear before the trial Court.