INDERJIT SINGH BIRDI Vs. RAJNISH SOOD

JUDGEMENT

(1.) Heard counsel for the petitioner and the State.

(2.) This order Will dispose of Cr1. Misc. Nos. 35254 M of 1999, Cr1. Misc. No. 35256 M of 1999, Cr1. Misc. No. 35258 M of 1999, Cr1 Misc. No. 35260M of 1999. Cr1. Misc. No.35262 M of 1999, Cr1. Misc. No. 35264 M of 1999, Cr1. Misc. No. 35266 M of 1999, Cr1. Misc No. 35268 M of 1999, Cr1. Misc. No. 35270M of 1999, Cr1. Misc No. 35272 M of of 1999, Cri. Misc. No. 35274 M of 1999, Misc. No.35276 M of 1999 and Cr1. Misc No. 35 278 M of 1999.

(3.) The learned counsel for the petitioner contends that against the conviction and sentence passed under Section 138 of the Negotiable Instruments Act, the petitioner has preferred thirteen appeals, which are pending before the learned Additional Sessions Judge Ludhiana, and has been appearing on all the dates of hearing except on one date i.e. 6.10 1999. The learned counsel for the petitioner contends that the petitioner has also filed an application for exemption from appearance along with Medical Certificate but the learned Additional Sessions Judge, without passing any order on the application ordered the Doctor to be summoned, had cancelled the bail bonds of the petitioner, and issued non-bailable warrants against the petitioner. Learned counsel for the petitioner contends that the petitioner, therefore, be granted bail in anticipation of arrest.