VIKRANT AHUJA Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition is for grant of anticipatory bail to the petitioner in FIR No.333 dtd. 7/4/2022 registered under Sec. 174-A of the Indian Penal Code, 1860 (hereinafter to be referred as 'the IPC') at Police Station HTM, Hisar.

(2.) Learned counsel for the petitioner has submitted that in the proceedings under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as 'the Act of 1881'), the petitioner was declared as proclaimed person vide order dtd. 29/3/2022 (Annexure P- 9) and a direction was also given to register the present FIR under Sec. 174-A of the IPC. It is further submitted that the petitioner has been granted regular bail in the proceedings under Sec. 138 of the Act of 1881 and has joined the proceedings and is also regularly appearing in the said case. It is contended that the petitioner would also join the investigation in the present case and has thus, prays for grant of concession of anticipatory bail. It is further contended that without admitting his liability, the petitioner is ready to pay an amount of Rs.25,000.00 to the complainant in the proceedings under Sec. 138 of the Act of 1881 within a period of one month from today.

(3.) Notice of motion.