SANTHAKUMAR Vs. STAR EARTH MOVERS

JUDGEMENT

(1.) THE Petitioner apprehends arrest at the hands of the Respondent-Police for the alleged offence under Section 138 of Negotiable Instruments Act in C.C. No.252 of 2007 on the filed of the learned Judicial Magistrate No.II, Ponneri, Tiruvellore District and seeks Anticipatory Bail.

(2.) LEARNED counsel for the Petitioner submits that the learned Magistrate issued non-bailable warrant against the Petitioner for his non-appearance before the Trial Court. It is further submitted that due to his ill health, he was not able to appear on the date of hearing and his absence is neither willful nor wanton but only due to the above said reasons. The learned Counsel for the Petitioner also submitted that the petitioner is having reasonable apprehension that he may be arrested by the Respondent-Police.

(3.) IN the above decision, this Court has also held as follows: