MEENAKSHI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Heard learned senior counsel appearing for the petitioner and Shri Akshay Amritanshu, learned standing counsel for the respondent-State, who has accepted notice.

(2.) The order of the appellate court canceling the bail and taking into custody petitioner-accused after issuance of a Non-Bailable Warrant (NBW), which has been assailed before the High Court with a prayer of interim relief having not been considered by the High Court, petitioner has filed the present petition.

(3.) The genesis of this case relates to proceedings initiated by the second respondent under Sec. 138 of the Negotiable Instrument Act, 1881 (NI Act) for the alleged return of the two cheques issued by the mother of the petitioner herein for a sum of Rs.7,00,000.00 (Rupees Seven Lakhs) and Rs.5,00,240.00 (Rupees Five Lakhs Two Hundred Forty), which cheques came to be dishonored which culminated in conviction and sentence. Being aggrieved by the same, an appeal has been preferred and the same is pending.