Punjab-Haryana High Court
Krishan Pal Malik vs Jeet Ram And Anr on 11 January, 2016
Author: Jaswant Singh
Bench: Jaswant Singh
CRM-M No.39993 of 2015 #1#
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH.
CRM-M No.39993 of 2015
Date of Decision:-11.01.2016
Dr. Krishan Pal Malik.
......Petitioner.
Versus
Jeet Ram & Anr.
......Respondents.
CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH
Present:- Mr. P.S. Poonia, Advocate for the Petitioner.
Mr. Surinder Dagar, Advocate for respondent no.1.
Mr. Satish Saini, Deputy Advocate General, Haryana.
***
JASWANT SINGH, J.(ORAL)
Prayer is under Section 438 Cr.PC for grant of anticipatory bail to the petitioner Dr. Krishan Pal Malik in Criminal Complaint No.61/2 Dated 13.7.2012 for offence punishable under Section 138 of the Negotiable Instruments Act read with Section 420 of Indian Penal Code titled as "Jeet Ram Vs. Dr. K.P. Malik" pending in the Court of learned Judicial Magistrate, Palwal.
Learned Counsel for the petitioner, who is facing summary rial for a dishonoured cheque submits that only a sum of Rs.20,234/- remains to be paid back and prays for one more opportunity to clear the said debt.
Learned Counsel for the complainant submits that the matter is VINAY MAHAJAN 2016.01.11 18:00 I attest to the accuracy and authenticity of this document at Chandigarh CRM-M No.39993 of 2015 #2# listed on 25.01.2016 before the learned trial Court.
In response, the Counsel for the petitioner submits that his client would pay the said amount on or before the said date.
In view of the aforesaid stand, the present petition is disposed of with the direction that the interim bail granted on 4.12.2015 is made absolute.
However, it is clarified that the parties shall be bound by their statement. It is further clarified that for the violation of the stand of the petitioner, the present petition shall be deemed to be dismissed.
( JASWANT SINGH ) JUDGE January 11, 2016 Vinay VINAY MAHAJAN 2016.01.11 18:00 I attest to the accuracy and authenticity of this document at Chandigarh