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Judgment
Jasjit Singh Bedi, J
On 16.09.2025, the following order was passed by this Court:-
“The prayer in the present petition under Section 528 of BNSS, 2023 (Section 482 of Cr.P.C. of Erstwhile Code) for quashing of the complaint No. CIS No.COMI/52/2017 dated 18.08.2017 (Annexure P-1) under Sections 307, 452, 323, 324, 341, 148, 149 and 120-B of IPC, and impugned order dated 26.02.2021 (Annexure P-6) passed by learned Trial Court, whereby the petitioner has been declared proclaimed offender.
The learned counsel for the petitioner, at the very outset, submits that he does not wish to press the prayer for quashing of the complaint but states that as the co-accused stands acquitted, the impugned order, whereby the petitioner has been declared a proclaimed offender be stayed, as the petitioner is ready and willing to come back to face proceedings.
Subject to a deposit of Rs.1,00,000/- within a period of 04 days as costs with the Punjab State Legal Services Authority, Disaster Relief Fund, Account No.44426937384, IFSC Code SBIN0014656, SBI, Sector 68, SAS Nagar, the operation of the impugned order dated 26.02.2021 (Annexure P-6) shall remain stayed.”
In deference to the aforementioned order, the petitioner has returned back to India and has filed a petition for grant of anticipatory bail.
In view of the above, the present petition is allowed and the impugned order dated 26.02.2021 is quashed.
It is made clear that the prayer of the petitioner for the grant of anticipatory bail shall be decided on its own merits.