Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 1]

Kerala High Court

Rajesh Agarwal vs The State Of Kerala on 7 August, 2012

Author: N. K. Balakrishnan

Bench: N.K.Balakrishnan

       

  

  

 
 
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT:

        THE HONOURABLE MR.JUSTICE N.K.BALAKRISHNAN

   TUESDAY, THE 7TH DAY OF AUGUST 2012/16TH SRAVANA 1934

              Bail Appl..No. 5617 of 2012 ()
               ------------------------------
     CRMC.1482/2012 of D.C. & SESSIONS COURT, ERNAKULAM
          IN ST.1134/2010 of J.M.F.C., MUVATUPUZHA

PETITIONER(S)/ACCUSED:
------------------

        RAJESH AGARWAL, AGED 38 YEARS
        S/O.N.K.AGARWAL, RESIDING AT 7/614, JEW TOWN
        KOCHI-682002, ERNAKULAM DISTRICT.

        BY ADVS.SRI.T.MADHU
               SRI.K.V.BINOD

RESPONDENT/COMPLAINANT(S)/STATE :
----------------------

        THE STATE OF KERALA
        REPRESENTED BY THE PUBLIC PROSECUTOR
        HIGH COURT OF KERALA, ERNAKULAM-682031.

        BY PUBLIC PROSECUTOR SRI.RAJESH VIJAYAN

      THIS BAIL APPLICATION HAVING BEEN FINALLY HEARD ON
07-08-2012, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:



                   N. K. BALAKRISHNAN, J.
             =~=~=~=~=~=~=~=~=~=~=~=~=~=~=~=~=
                   B. A. No. 5617 of 2012
             =~=~=~=~=~=~=~=~=~=~=~=~=~=~=~=~=
         Dated this the 7th day of August, 2012

                          O R D E R

Petitioner is the accused in S.T.No.1134 of 2010 on the file of the Judicial Magistrate of the First Class, Moovattupuzha. The complaint was under section 138 of the Negotiable Instruments Act. The cheque involved in the case is stated to be for Rs.20,000/-. Since the petitioner was absconding, proceedings were initiated against him under sections 82 and 83 Cr.P.C.

2. Learned counsel for the petitioner submits that on receipt of summons, the petitioner had approached the complainant and money due to him was paid, but no petition was filed by the complainant before the court regarding the same. Now the learned counsel for the petitioner submits that the petitioner is ready to deposit the cheque amount and interest before the court.

3. It is for the petitioner to surrender before the B.A.No.5617/2012 - 2 - learned Magistrate within two weeks from today and deposits the cheque amount with reasonable interest on the cheque amount and seek regular bail. If so, the learned Magistrate will grant bail to the petitioner on such conditions the learned Magistrate may deem fit to impose.

N.K. BALAKRISHNAN, JUDGE mn