- (1.) Tersely, the facts and material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, are that, in the wake of complaint of complainant Professor Mohinder Singh son of Wasava Singh -respondent No.2 (for brevity "the complainant"), the present criminal case was registered against the petitioner-accused and his other co-accused, by virtue of FIR No.9 dated 29.01.2000, on accusation of having committed the offences punishable under Sections 447 and 506 read with section 34 IPC, by the police of Police Station City, Phagwara.
(2.) As petitioner Onkar Singh Johal evaded the provisions of law and did not appear, therefore, after following the due procedure u/ss 82 & 83 Cr.PC, the trial Court declared him and his other co-accused namely, Mohan Singh & Santokh Singh alias Sukha as proclaimed offenders, vide impugned order dated 16.11.2000 (Annexure P3).
(3.) Thereafter, the petitioner slept over the matter and did not appear in the Court for about 12 years. Subsequently, the application filed by him for recalling of order (Annexure P3) was dismissed by the trial Court, by way of impugned order dated 14.6.2012 (Annexure P7).;