RAMINDER SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) PETITIONER -Raminder Singh son of Swaran Singh, has preferred the instant petition for anticipatory bail in a complaint case instituted by complainant -respondent No. 2 Gurdeep Singh son of Harnek Singh, in which, he was summoned to face the trial, for an offence punishable under Section 138 of The Negotiable Instruments Act, 1885, by the trial Court, invoking the provisions of Section 438 Cr.P.C. Notice of the petition was issued to the State.

(2.) AFTER hearing the learned counsel for the parties, going through the record with their valuable assistance and after considering the entire matter deeply, to my mind, the present petition for anticipatory bail deserves to be accepted in this context.

(3.) AT the very outset, the learned counsel for the petitioner has placed on record his affidavit to the effect that the petitioner has already appeared in the trial Court on 14.08.2013, in pursuance of the order of this Court and moved an application for bail. The trial Court has adjourned the case for 30.08.2013 for summoning the record of the case and for accepting the bail bond. In the light of aforesaid reasons, the instant petition for anticipatory bail is accepted and the interim (provisional) bail already granted to the petitioner, vide order dated August 01, 2013, is hereby made absolute.