Nirmaljit Kaur, J.@mdashThis is a petition u/s 482 Code of Criminal Procedure for setting aside and quashing the order dated 09.09.2005
(Annexure P-3), vide which, the Petitioner was declared proclaimed offender in case FIR No. 19 dated 13.02.2003 under Sections 3, 4, 5 and 6
of the Immoral Traffic (Prevention) Act, 1956 registered at Police Station Phillaur, District Jalandhar without following the procedure as prescribed
u/s 82 of the Code of Criminal Procedure.
2. After having heard learned Counsel for the Petitioner, no ground to set aside the order dated 09.09.2005 passed by the Sub Divisional Judicial
Magistrate, Phillaur, vide which, the Petitioner was declared proclaimed offender, is made out.
3. Dismissed.
4. However, without going to the merits of the case, in case, the Crl. Misc. No. M-6524 of 2011
5. Petitioner surrenders before the trial Court within one month from today and files an application for bail, the same shall be decided within four
days thereafter.
5. However, in case, the Petitioner surrenders in view of the terms mentioned above, the trial shall be completed, as expeditiously as possible,
preferably within three months from the appearance of the Petitioner before the trial Court.
