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Judgment
LISA GILL, J.
At this stage, learned counsel for the petitioner does not press the relief regarding the quashing of FIR No.277 dated 20.12.2013, under Sections
406/420/342/386/354/506/509 IPC, registered at Police Station Division No. 7, Jallandhar. However, in respect to order dated 16.01.2018 (Annexure
P-5) whereby the petitioner has been declared proclaimed offender, it is submitted that the petitioner got addicted to drugs and was in rehabilitation.
His physical and mental condition was such that he was unable to appear before the learned trial Court after May 2017.
It is contended that the petitioner continued to face the proceedings before the learned trial court since the presentation of the final report under
Section 173 Cr.P.C. in July 2014 till May 2017. He further undertakes to face the proceedings and appear on each and every date fixed before the
learned trial Court. It is, thus, prayed that order dated 16.01.2018 be set aside.
Heard learned counsel for the petitioner.
It is noticed that document attached as Annexure P-4 with this petition pertains to the year 2016.
Be that as at it may, it is considered just and expedient to dispose of this petition while observing that in case the petitioner surrenders before the
learned trial Court within 10 days from today, his application for bail, if any be considered and decided within four days, in accordance with law.
It is clarified that there is no expression of opinion on the merits of the controversy.