Punjab-Haryana High Court
Jagjit Singh Gill vs Navdeep Pal Singh And Anr on 7 August, 2015
CRM-M-22664-2015 -:1:-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CRM-M No.22664 of 2015.
Date of Decision: 07.08.2015.
Jagjit Singh Gill ....Petitioner.
VERSUS
Navdeep Pal Singh and another ....Respondents.
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CORAM: HON'BLE MRS. JUSTICE SNEH PRASHAR.
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Present: Mr. Shashikant Gupta, Advocate for
Mr. L.M. Gulati, Advocate for the petitioner.
Mr. B.S. Sra, Advocate for respondent No.1.
Mr. Ashish Sanghi, Deputy Advocate General, Punjab.
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SNEH PRASHAR, J.
Power of Attorney on behalf of complainant-respondent No.1 has been filed. Learned counsel for the respondent submits that the petitioner has failed to comply with the order of this court dated 15.07.2015. Vide the said order the petitioner was directed to appear before learned trial court within a week and was given the concession of interim bail on his furnishing fresh bail bonds subject to the condition that he deposits Rs.75,000/- with the trial court.
JITENDER 2015.08.13 11:01 I attest to the accuracy and integrity of this document CRM-M-22664-2015 -:2:-
As submitted by learned counsel for respondent No.1, the petitioner had failed to deposit the amount and had also not appeared before the trial court.
The order dated 25.05.2015 of learned Additional Sessions Judge, Amritsar indicates that in the complaint under Section 138 of the Negotiable Instruments Act filed by respondent No.1-complainant the petitioner had appeared and was enlarged on bail. He absented on 18.01.2014 and could not be arrested thereafter. Ultimately, he was declared proclaimed offender vide order dated 10.04.2014. The order further reflects that the petitioner had entered into a compromise with the complainant after the evidence of the complainant was closed and had agreed to pay certain amount by a particular date, however, instead of making payment he even committed default in appearance before learned trial court.
In view of aforesaid facts and circumstances and the conduct of the petitioner, there is no ground for granting the concession of anticipatory bail to him and the petition is dismissed.
(SNEH PRASHAR) JUDGE 07.08.2015.
jitender JITENDER 2015.08.13 11:01 I attest to the accuracy and integrity of this document