NEERAJ KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner prays for grant of anticipatory bail in Criminal Complaint No. 1510 of 2017 CIS No. NI/1503/2017, dtd. 20/5/2017, titled as Reliance Commercial Finance Ltd. vs. Neeraj Kumar, filed under Sec. 138 of the N. I. Act.

(2.) Learned counsel for the petitioner submits that the petitioner was convicted by the trial Court and he has filed an appeal, in which vide order dtd. 3/1/2022, the petitioner has already deposited 20% of the compensation amount as directed by the lower appellate Court and was regularly appearing before the lower appellate Court.

(3.) Learned counsel further submits that thereafter, on 27/4/2022, the petitioner could not appear before the Court as he was admitted in a hospital as he was suffering from fever and back pain and though a request was made on behalf of the petitioner in this regard along with a medical certificate, however, the same was not accepted by the lower appellate Court and his bail/surety bonds were cancelled and a notice under Sec. 446 Cr.P.C. was given to the surety.