MANOJ KUMAR Vs. PIARA SINGH

JUDGEMENT

(1.) The petitioner was convicted and sentenced vide judgment and order dated 19.01.2015 and 20.01.2015 respectively, in a criminal complaint filed under Section 138 of Negotiable Instruments Act at the instance of respondent No.1. The petitioner challenged the same by filing a statutory appeal before the Court of Sessions.

(2.) During pendency of the appeal, the petitioner could not put in appearance before the Appellate Court and consequently, his bail was cancelled and bonds were forfeited.

(3.) It appears that during course of proceedings in the appeal, an attempt was made by the learned counsel representing the petitioner to seek production of petitioner stating that petitioner is confined in Burail Jail, Chandigarh. But lacking necessary details, production warrants could not be executed.