H.R. Panwar, J. - (1.) By this petition under section 482 Cr.P.C., petitioner seeks quashing of order dated 6.8.2001 passed by Additional Chief Judicial Magistrate No. 2, Jodhpur in Criminal Case No. 13/2001 whereby the trial Court initiated proceedings under sections 82 & 83 Cr.P.C. against the petitioner.
(2.) I have heard the learned counsel for the parties. Perused the order impugned and relevant challan papers.
(3.) Brief facts which are relevant for decision of this petition are that Smt. Bhavika D/o R.K. Joshi lodged FIR No. 113 dated 21.6.2000 at Police Station, Mahila Thana, Jodhpur for offences under sections 498-A, 406 & 323 IPC against the petitioner, Amar Lal and Smt. Mohani. After investigation, police laid the challan under section 173 Cr.P.C. against the co-accused-Amar Lal and Smt. Mohani. Challan against the petitioner was filed under section 299 Cr.P.C. declaring him to be absconding. By order dated 6.8.2001, the trial Court declared the petitioner absconding and initiated proceedings under sections 82 & 83 Cr.P.C. and issued standing warrant against the petitioner.;