MUSTAQ MOHAMED Vs. RAJINDER SINGH

JUDGEMENT

(1.) THIS is a petition under Section 438 of the Code of Criminal Procedure for grant of anticipatory bail to the petitioner in a complaint case No. 39 dated 03.06.2009 under Section 138 of the Negotiable Instruments Act titled as Rajinder Singh v. Mustaq Mohamed, pending in the Court of Chief Judicial Magistrate, Rupnagar.

(2.) ALLEGATIONS in the present case is with respect to the complaint under Section 138 of the Negotiable Instruments Act. It is contended that since the petitioner did not appear before the trial Court on 10.08.2009, his bail bonds were cancelled. Thereafter, the petitioner did not appear before the trial Court for three consecutive dates and as such, his application for grant of anticipatory bail was dismissed vide order dated 16.03.2010 passed by the Sessions Judge, Ropar while giving the petitioner liberty to file an application for regular bail before the trial Court which shall be decided within three days.

(3.) IN view of the above, the present petition is disposed of with a direction that, in case, the petitioner appears before the trial Court and files his application for grant of regular bail, the same shall be considered and decided on the same day.