DEVESH GUPTA Vs. STATE

JUDGEMENT

(1.) THIS application under Section 439 of the Cr. P. C. has been filed by the accused Devesh Gupta, praying for bail in connection with complaint case no.C 325 dated 21.7.2011 under Section 138 of the N. I. Act.

(2.) HEARD the learned Counsel for the parties. Considered. Perused the C.D.

(3.) CONSIDERING the facts and circumstances of the case, I allow the prayer for interim bail. The petitioner may find interim bail of Rs.5,000/ - valid upto 27th January, 2012 with one local surety of like amount to the satisfaction of the learned Additional Chief Judicial Magistrate, Alipore on condition that he should appear before the learned C.J.M., 1st Class, Ludhiana, Punjab within 27th January, 2012. The petitioner is also directed to file a compliance report before the learned A.C.J.M. Alipore, 24 -Paraganas, South.