Punjab-Haryana High Court
Nitin Bansal Alias Nitin Kumar vs State Of Haryana And Another on 27 January, 2022
Author: Manoj Bajaj
Bench: Manoj Bajaj
CRM-M-3284-2022 1
104 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CRM-M-3284-2022
Date of decision-27.01.2022
Nitin Bansal @ Nitin Kumar ....Petitioner
Vs.
State of Haryana and another ...Respondents
CORAM:- HON'BLE MR. JUSTICE MANOJ BAJAJ
Present: Mr. Sandeep Gahlawat, Advocate for the petitioner.
***
MANOJ BAJAJ, J.
Petitioner has approached this Court under Section 438 Cr.P.C seeking anticipatory bail in complaint case bearing No.NACT- 937-2018 dated 20.08.2018 filed under Section 138 Negotiable Instruments Act, 1881, titled as "Subhash Chander Vs. Nitin Bansal", whereby regular bail of the petitioner stands cancelled.
During the course of hearing, it is not disputed that the petitioner was well aware of the trial proceedings, who absented on 10.05.2019 and the trial Court cancelled his bail and issued warrant of arrest. Subsequently, petitioner was declared as proclaimed offender on 14.12.2021. The petitioner, who despite knowledge of the proceedings disengaged himself and never appeared before the trial Court w.e.f May, 2019 and no sufficient explanation has been offered.
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Resultantly, this Court is not inclined to extend the concession of extra ordinary concession of pre-arrest bail to the petitioner.
Dismissed.
27.01.2022 (MANOJ BAJAJ)
vanita JUDGE
Whether speaking/reasoned : Yes No
Whether Reportable : Yes No
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