RAKHEE SEN Vs. STATE

JUDGEMENT

(1.) Petitioner seeks regular bail in FIR No. 99/2018 under Sections 174-A of the IPC, Police Station Chitranjan Park, Delhi.

(2.) The allegations against the petitioner are that petitioner failed to appear before the trial court after having been enlarged on bail in a complaint under Section 138 of the Negotiable Instruments Act. The Trial Court noticed that petitioner had been declared a proclaimed offender not only in the subject case but in three other cases and proceedings under Section 82 Cr.P.C were pending against the petitioner in respect of two other cases and non bailable warrants were issued against the petitioner in one case. FIR under section 174-A IPC has been registered in 3 cases.

(3.) Learned counsel for the petitioner submits that the subject offences for which the petitioner has been charged were bailable offences and the petitioner could not appear in the proceedings as there was a lack of communication from her lawyers about the dates of hearing and the procedure.