Daya Chaudhary, J. - (1.) Crl. Misc. No. 5172 of 2011.
(2.) APPLICATION is allowed as prayed for. Cr. Misc. No. M -2831 of 2011 The present petition under Section 482 Code of Criminal Procedure has been filed on behalf of Navraj Singh for quashing of order dated 2.3.2009 (Annexure P -1) passed by Judicial Magistrate Ist Class, Nawanshahr, vide which, he has been declared proclaimed offender.
(3.) LEARNED Counsel for the Petitioner contends that the Petitioner was appearing regularly before the trial Court but because of sudden death of his father, he went under depression and could not appear before the trial Court and ultimately P.O. order was passed against him. Learned Counsel further contends that the Petitioner remained absent because of the circumstances beyond his control and in support of his contention, counsel has also placed on record the prescription slips given by the Doctor. It is also the contention of learned Counsel that no mandatory procedure has been followed by the trial Court before declaring the Petitioner as proclaimed offender and moreover, now the Petitioner has recovered and is ready to appear before the Court and attend the Court proceedings regularly.;