AMRITPAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of present petition filed under Sec. 482 Cr.P.C., prayer has been made for quashing of FIR No.42 dtd. 8/3/2023 under Sec. 174-A of IPC registered at P. S. Division No.5, Jalandhar as well as other subsequent proceedings arising therefrom.

(2.) On account of dishonor of cheque bearing No.025353 dtd. 7/7/2015 a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 (herein after referred to as'the Act') came to be filed against the petitioner followed by passing of summoning order dtd. 21/10/2015. Having failed to appear before the trial Court, the petitioner was declared as proclaimed person vide order dtd. 9/6/2016.

(3.) The factum of passing of summoning order having brought to the notice of the petitioner, he appeared before the trial Court and was granted concession of regular bail vide order 30/3/2018. Though, by that time, FIR No.42 dtd. 8/3/2018 was registered against him under Sec. 174-A IPC. The petitioner was granted concession of anticipatory bail in the aforementioned FIR vide order dtd. 5/7/2018 and is facing trial.