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[Cites 3, Cited by 1]

Punjab-Haryana High Court

Mandeep Singh vs Satgur Singh on 20 December, 2017

Author: Shekher Dhawan

Bench: Shekher Dhawan

       In the High Court of Punjab and Haryana, at Chandigarh


                                         Criminal Misc. No. M-48769 of 2017

                                                 Date of Decision: 20.12.2017


Mandeep Singh
                                                                 ... Petitioner(s)

                                        Versus
Satgur Singh
                                                               ... Respondent(s)


CORAM: Hon'ble Mr. Justice Shekher Dhawan.

Present:     Mr. R.K.Bansal, Advocate
             for the petitioner(s).

Shekher Dhawan, J.

Present petition under Section 438 Cr.P.C. for seeking pre-arrest bail to the petitioner(s) in criminal appeal bearing No. 126 dated 29.3.2016 titled as "Mandeep Singh v. Satgur Singh", pending in the Court of learned Additional Sessions Judge, Sangrur arising out of order dated 29.2.2016, passed by the learned Judicial Magistrate Ist Class, Sangrur in criminal complaint bearing No. 88 dated 8.7.2014, under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as "the Act") Learned counsel for the petitioner contended that petitioner had been regularly appearing in the case under Section 138 of the Act before the learned trial Judge as well as the learned first Appellate Court and on the last date of hearing i.e. 28.11.2017, he mistook the date and failed to appear before the learned first Appellate Court. Learned counsel further contended that petitioner is still ready to appear before the learned first Appellate Court and to submit himself to the process of law.

1 of 2 ::: Downloaded on - 24-12-2017 09:09:10 ::: Criminal Misc. No. M-48769 of 2017 2 Having considered the aforesaid submissions made by learned counsel for the petitioner, present petition stands disposed of with the direction that petitioner shall surrender before the learned first Appellate Court. In case petitioner moves an application for releasing him on bail, the learned first Appellate Court shall consider the same sympathetically. However, the learned Court below shall be at liberty to complete the proceedings under Section 446 Cr.P.C. against the petitioner.

(Shekher Dhawan) Judge December 20, 2017 "DK"

         Whether speaking/reasoned       :Yes/No
         Whether reportable              : Yes/No




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