Alok Singh, J. - (1.) PETITIONER has filed this petition for quashing the order dated 6.4.2011 declaring the petitioner as proclaimed offender in a Criminal Complaint No. 17 dated 6.6.2005 tiltled as Satnam Singh Versus Sarabjit Kaur and others for offences punishable under Sections 494/109/341/506/34 IPC.
(2.) PETITIONER was on bail but on the date fixed she could not appear before the trial Court and moved an application seeking exemption from personal appearance which was rejected and ultimately she was declared proclaimed offender. Learned counsel for the petitioner while referring to sub -section (4) of Section 82 Cr.P.C. has vehemently argued that for the offences punishable under Sections 494/109/341/506/34 IPC petitioner could not be declared proclaimed offender in view of sub -section (4) of Section 82 Cr.P.C. He has placed reliance on the judgment passed by learned Single Judge of this Court in the case of Satinder Singh Vs. State of U.T. Chandigarh and another, reported in : 2011 (2) R.C.R. (Criminal) 89.
(3.) LEARNED counsel for the petitioner undertakes that petitioner shall appear/surrender before the trial court on 4.1.2012.;