Deepak Maheshwari, J. - (1.) Heard learned counsel for the accused-petitioner as also learned Additional Advocate General appearing for the State.
(2.) This criminal misc. petition has been preferred on behalf of the accused-petitioner with the prayer to quash and set-aside the order dated 23.03.2017 passed by learned Special Judge (Sessions Court), Anti Corruption Act No.1, Jaipur, whereby accused-petitioner Rishabh Sethi was declared as proclaimed offender and the standing warrant of arrest was ordered to be issued against him in connection with FIR No.217/2016, registered at PS Anti Corruption Bureau, Jaipur for the offences under Sections 7, 12, 13(1)(d), 13(2) & 14 of the Prevention of Corruption Act, 1988 and Section 120-B IPC.
(3.) Further prayer was made to quash all the Proclamation proceedings including the order dated 31.01.2017, Standing Order of arrest, order declaring the petitioner as proclaimed offender and to quash and set-aside FIR No.159/2017, registered at PS Bani Park, Jaipur for the offence under Section 174A IPC.;