SRICHANDU SUPRAPANENI Vs. L & T FINANCE LIMITED

JUDGEMENT

(1.) This is an application for bail preferred by Applicant, who has been in custody from 20/1/2022.

(2.) The Applicant was prosecuted for the offences punishable under Sec. 138 of the Negotiable Instrument Act. He was acquitted vide Judgment and order dated 2 nd January 2019. The complainant had preferred an appeal, challenging judgment of acquittal before this Court. The said appeal was admitted. The said appeal came up for hearing on 24 th September, 2019 and leave was granted. Appeal was admitted on 24/9/2019 and action under Sec. 390 of Cr. Procedure Code was directed. It was also directed that Respondent - Accused shall mark his presence before the learned Magistrate i.e. 33rd Ballard Pier, Mumbai within four weeks and he shall be enlarged on bail on furnishing bail to the satisfaction of the learned Magistrate. Respondent was further directed to give undertaking that he shall appear before the Court once in a six month on the date assigned by the learned Magistrate and upon failure to attend any two consecutive dates, the learned Magistrate shall make report to the High Court and the prosecution will be at liberty to seek cancellation of bail.

(3.) In pursuance to the aforesaid order, the applicant had appeared before the learned Magistrate and executed bail bond on 20/10/2019. He was released on PR bond/ cash bond. The PR bond indicates that applicant was to give an undertaking that he will attend the Trial Court once in a six month on the date of assigned by learned Magistrate.