PREM SINGH PREMI Vs. SARITA AND ANOTHER

JUDGEMENT

(1.) Prayer in this petition is for setting-aside the impugned order dated 13.07.2015 vide which the petitioner was declared as a proclaimed offender.

(2.) Counsel for the petitioner has submitted that the petitioner has already appeared before the trial Court and he has been granted bail. He has further submitted that the petitioner is regularly appearing before the trial Court. It is further submitted on behalf of the petitioner that before declaring the petitioner to be a proclaimed offender, no service upon the petitioner was got effected as he was not an ordinary resident of the addresses given in the complaint and he is resident of Village Gehlav @ Gehlab, Tehsil Hathin, District Palwal and, therefore, no proper procedure under Section 82 Cr.P.C. was followed before declaring the petitioner as proclaimed offender.

(3.) Heard.