As per case facts, petitioners were declared "proclaimed persons" in a matrimonial dispute FIR (Sections 406, 420, 498-A, 120-B IPC) despite having left the country before the FIR's registration. Warrants ... remained unexecuted, and proclamation was issued to an incorrect address in India, overlooking their known residence abroad. The procedure for declaring them "proclaimed persons" under Section 82 Cr.P.C. was challenged for non-compliance with legal mandates, including lack of proper satisfaction regarding absconding, incorrect publication, and insufficient notice period. The question arose whether the order declaring them proclaimed persons was legally valid given the procedural flaws and their known residence abroad, and if the FIR should be quashed due to an amicable compromise. Finally, the High Court set aside the "proclaimed persons" order, finding significant violations of Section 82 Cr.P.C., particularly noting that a person known to be abroad before a warrant is issued cannot be deemed absconding. The Court also quashed the FIR and all subsequent proceedings, acknowledging the amicable settlement between the parties, subject to a payment of costs.