JAIDEEP SINGH Vs. SAHIL PETROLEUM

JUDGEMENT

(1.) This order shall dispose of CRM-M-15287, 15289, 15291, 15323, 15356, 15347, 15349 and 15350 of 2020 together as common questions of law and facts are involved in all the petitions.

(2.) Challenge in these petitions is to the orders dated 09.06.2020 (Annexure P-8) passed by the Judicial Magistrate, 1st Class, Jalandhar, in separate cases, whereby application(s) filed by the petitioner seeking permission to go abroad for two months and giving direction to the Regional Passport Officer to release his passport, have been dismissed.

(3.) Learned counsel for the petitioner, while referring to the order dated 30.05.2020 (Annexure P-5) passed by the Judicial Magistrate, 1st Class, Jalandhar, has argued that initially, the complaint filed under Section 138 of the Negotiable Instruments Act, titled as Sahil Petroleum vs. Jaideep Singh, was consigned to the record room vide order dated 17.11.2017, as the present petitioner had been declared as proclaimed person/absconder. Thereafter, he surrendered before the trial Court and was released on bail on furnishing bail bonds in the sum of Rs.25,000/- with one surety in the like amount. The said complaint is now pending for 30.09.2020.