RITU JAIN Vs. STATE & ANR

JUDGEMENT

(1.) Crl.M.A.No.9323/2019

(2.) Brief background of the case is that summons were issued against the petitioner in Criminal Complaint being CC No.1047/2015 titled as Deepak Jain HUF Vs. M/s.Shrey Overseas & Ors. vide order dated 19th May, 2015 for an offence punishable under Section 25 read with Section 27 of the Payment and Settlement Systems Act, 2007 (in short the Act). Pursuant to the summons when the petitioner did not appear, bailable warrants were issued returnable on 13th August, 2015. The petitioner did not appear in the Court on that day, thus the learned Trial Court issued non-bailable warrants against the petitioner vide order dated 30th November, 2015.

(3.) The petitioner filed a petition before this Court being Crl.M.C.No.5004/2015 challenging the order dated 30th November, 2015 issuing non-bailable warrants and imposing the cost of Rs. 5,000/-. The said petition was disposed of by this Court on 10th December, 2015 with the direction that the petitioner be not arrested in this case till the next date of hearing before the Court below and after deposit of cost of Rs. 5,000/- the petitioner shall seek fresh bail before the Court below. The petitioner appeared before the Court below on the next date of hearing which was 1st February, 2016 when the learned Presiding Officer was on leave and thereafter on 17th March, 2016 when again it is stated that the Presiding Officer was on leave.