Punjab-Haryana High Court
Tejinder Singh vs State Of Punjab And Anr on 2 December, 2019
Author: Surinder Gupta
Bench: Surinder Gupta
CRM-M-26530 of 2019 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-26530 of 2019
Date of Decision: 02.12.2019
Tejinder Singh ....Petitioner
VERSUS
State of Punjab and another ....Respondent
CORAM:- HON'BLE MR. JUSTICE SURINDER GUPTA
Present: Mr. Amandeep Saini, Advocate
for the petitioner.
Mr. Rakeshinder Singh Sidhu, A.A.G. Punjab.
Mr. Parsahnt Sethi, Advocate
for respondent no. 2.
*******
SURINDER GUPTA, J.(Oral)
The present petition has been filed under Section 438 Code of Criminal Procedure for grant of anticipatory bail to the petitioner in complaint case No. COMA-299-2018 titled "HDFC Ltd. vs. Tejinder Singh' instituted on 15.06.2018 for the offence punishable under Section 138 of the Negotiable Instruments Act.
Heard.
Learned counsel for the petitioner has produced on file copy of order dated 29.07.2019 passed by learned trial Court allowing interim bail to petitioner.
Learned counsel for respondent no. 2 submits that as per instructions received by him, the petitioner has surrendered before the trial Court and has been allowed interim bail in terms of order dated 10.07.2019.
Keeping in view the fact that petitioner is now appearing before the trial Court, this petition is allowed and order dated 10.07.2019 is made 1 of 2 ::: Downloaded on - 08-12-2019 15:32:47 ::: CRM-M-26530 of 2019 -2- absolute, subject to the following terms:-
(i) that the petitioner shall keep on appearing before trial Court regularly;
(ii) that the petitioner shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the accusation against him so as to dissuade him from disclosing such facts to the Court or to any police officer;
(iii) that the petitioner shall not leave India without the prior permission of the Court.
December 02, 2019 ( SURINDER GUPTA )
jk JUDGE
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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