Jajwinder Singh Sahni vs State Of Punjab

Gurvinder Singh Gill, J

The petitioner assails order dated 4.1.2020 (Annexure P-8) vide which he has been declared a ‘proclaimed offender’ with respect to the matter arising out of FIR No. 14, dated 17.1.2017, Police Station Nathana, District Bathinda, under Sections 420, 120-B IPC.

Learned counsel submits that the petitioner had been granted anticipatory bail and it was after about 2 years that challan was presented and that the petitioner was absolutely unaware about the presentation of challan. It has been submitted that the matter has otherwise been compromised amongst the parties.

Having heard the learned counsel for the petitioner, the instant petition is disposed of with liberty to the petitioner to surrender before the trial Court within 2 weeks from today. In case the petitioner surrenders before the trial Court and moves an application for grant of regular bail on the forenoon of the day, the learned trial Court shall endeavour to dispose of the same expeditiously and if conveniently possible, on the same day itself, while considering the contention of the petitioner that a compromise has been effected.

The petitioner would be at liberty to take the complainant along with him on the day he files the application seeking grant of bail and in which case the trial Court concerned shall satisfy itself, as regards the compromise, before passing any order.