- (1.) Petitioners have filed this petition against State of Haryana and other respondents under Section 482 Cr.P.C. for quashing the impugned order dated 09.06.2014 passed by learned Judicial Magistrate 1st Class, Ambala whereby Jagmal Singh, Suresh Kumar and Sangeeta Rani have been declared to be the Proclaimed persons. Notice of motion in this case was issued and learned State counsel as well as learned counsel for respondent No. 3 appeared and contested the petition and also filed reply.
(2.) I have heard learned counsel for the parties as well as learned State counsel and have gone through the record.
(3.) First of all, I find that vide order dated 09.06.2014, learned JMIC, Ambala has declared Mukesh Kumar, Amit Kumar, Sangeeta, Suresh Kumar and Jagmal Singh as proclaimed persons. It is written in the order that statement of Executing Constable is recorded in this case. Mandatory period of 30 days has expired.;