SARBJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A woman facing prosecution under Sec. 138 of Negotiable Instruments Act has come up before this Court seeking anticipatory bail under Sec. 438 Cr.P.C. The trial court denied her request for anticipatory bail on the ground that under Sec. 438 of the Cr.P.C. once an accused is absconding and declared a proclaimed offender, he/she is not entitled to the concession of anticipatory bail.

(2.) The trial Court relied upon pronouncement of Hon'ble Supreme Court in the case of State of Madhya Pradesh Vs. Pardip Singh 2014 (1) RCR 269.

(3.) The facts of present case are entirely different because the allegations pertain to an economic offence that are under Negotiable Instruments Act.