KARANJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of the above mentioned five petitions filed on behalf of petitioner Karanjit Kaur seeking grant of ancitipatory bail in respect of cases registered vide Complaint Case Nos.NACT/271 dtd. 6/10/2017, NACT/100 dtd. 4/5/2017, NACT/8 dtd. 10/1/2017, NACT/29 dtd. 21/3/2017 and NACT/21 dtd. 16/2/2017 under Sec. 138 of Negotiable Instruments Act.

(2.) At the time of issuance of notice of motion on 30/6/2021, the following order was passed:

(3.) Learned counsel for the petitioner submits that 3 of the cases have already been compromised and infact application for withdrawal of complaints have also been filed by the respective complainants in the said 3 cases before the Trial Court. Learned counsel has submitted that the petitioner is willing to compromise the matter in respect of the other 2 complaints also and is willing to deposit the cheque amount but somehow the complainant wants an & connected matters amount much more than the cheque amount and on account of which the compromise could not be finalized till date. Learned counsel for the petitioner has, however, informed that pursuant to interim directions the petitioner has caused appearance in all the cases and is regularly appearing before the Trial Court.