- (1.) Prayer in the present petition, filed under Section 482 of the Cr.P.C, is for quashing of FIR No.56, dated 5.5.2000, registered under Sections 382/506 of the IPC, at Police Station Sadar, Kapurthala. Admittedly, the petitioner was declared a proclaimed offender by the trial Court.
(2.) Counsel for the petitioner contends that as the petitioner's coaccused have been acquitted, by the trial Court, vide judgment dated 30.4.2005, the FIR and all subsequent proceedings, emanating therefrom, be quashed. Reliance is placed upon a judgment of this Court, reported as Rajinder Singh @ Rajinder Kumar vs State of Haryana & another, 2003(1) RCR (Criminal) 123 to contend that in the case of every proclaimed offender, where his co-accused is/are acquitted, this Court must, in the exercise of jurisdiction, under Section 482 of the Cr.P.C, quash the FIR, and all subsequent proceedings, pending against such an accused.
(3.) I have heard learned counsel for the petitioner and perused the paper book.;