RAKESH KR GOEL Vs. BHARAT RASAYAN FINANCE LTD

JUDGEMENT

(1.) By order dated 27th January, 2010 passed by the learned Metropolitan Magistrate, the petitioner-accused was admitted to bail on furnishing personal bond of Rs. 2 lacs with one surety of the like amount. The said order records that bail bonds were furnished and accepted and as the petitioner-accused had pleaded not guilty to notice under Section 251 of the Code of Criminal Procedure, 1973, the case was fixed for recording of complainant's evidence on 10th February, 2010.

(2.) Order dated 27th January, 2010 reveals that at about 3 p.m. the case was again taken up by the learned Metropolitan Magistrate as Assistant Ahlmad had reported that the signatures of the petitioner-accused could not be obtained on the bail bond register. The learned Metropolitan Magistrate thereupon issued bailable warrants for the sum of Rs. 10,000/- against the accused returnable on 1st February, 2010.

(3.) The second order passed at about 3 p.m. on 27th January, 2010 was in the absence of the complainant.