- (1.) Notice of motion to Advocate General, Haryana.
(2.) On the asking of the Court, Ms.Shalini Attri, DAG, Haryana, accepts notice. Copy given.
(3.) The grievance of the petitioner is that he is being tried for offences under Sections 342, 365, 34 IPC. The said offences do not fall under Section 82 (4) Cr.P.C. as such the order declaring the petitioner as a proclaimed offender is not sustainable.;