DAVINDER SINGH CHAWLA Vs. STATE OF HARYANA
LAWS(P&H)-2021-4-94
HIGH COURT OF PUNJAB AND HARYANA
Decided on April 08,2021

Davinder Singh Chawla Appellant
VERSUS
STATE OF HARYANA Respondents


Referred Judgements :-

ROHIT KUMAR VS. STATE OF DELHI [REFERRED TO]
ASHOK KUMAR VS. STATE OF HARYANA AND ANOTHER [REFERRED TO]
DILBAGH SINGH VS. STATE OF PUNJAB (P&H ) [REFERRED TO]
SHOKAT ALI VS. STATE OF HARYNA [REFERRED TO]
BISHUNDAYAL MAHTON AND OTHERS VS. EMPEROR [REFERRED TO]
DEVENDRA SINGH NEGI ALIAS DEBU VS. STATE OF UTTAR PRADESH [REFERRED TO]
GURAPPA GUGAL VS. STATE OF MYSORE [REFERRED TO]
PAWAN KUMAR GUPTA VS. STATE OF WEST BENGAL [REFERRED TO]
PAL SINGH SANTA SINGH VS. STATE [REFERRED TO]
BIRAD DAN VS. STATE [REFERRED TO]


JUDGEMENT

Arun Kumar Tyagi - (1.)Briefly stated the facts giving rise to filing of the present petition are that respondent No.2 filed complaint under Sec. 25 of the Payment and Settlement Systems Act, 2007 as amended upto date read with Sec. 357 of the Cr.P.C. The petitioner was summoned to face trial for commission of the above said offence. On failure to appear in the case, the petitioner was declared proclaimed person vide order dtd. 24/10/2017.
(2.)Feeling aggrieved from the above-said order the petitioner has filed the present petition for quashing of the same along with all consequential proceedings.
(3.)Pursuant to supply of advance copy of the petition, Mr. Ranvir Singh Arya, Addl. A.G. Haryana has appeared and accepted notice on behalf of respondent No.1-State.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.