VIKAS RAJPUROHIT Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Sec. 438 of the Code of Criminal Procedure for the grant of anticipatory bail to the petitioner in a complaint under Sec. 138 of the Negotiable Instruments Act, 1881 vide case No. NACT/5095/2017 dtd. 14/7/2017.

(2.) Learned counsel for the petitioner has submitted that when the petitioner had filed an application for grant of anticipatory before the learned Additional Sessions Judge, Jalandhar, then the application was dismissed. However, it was directed that since the petitioner had absented only once and has been regularly appearing in the case, in case he surrenders within 15 days, then his bail application be decided expeditiously and preferably on the same day and the learned trial Court /Duty Magistrate is at liberty to proceed under Sec. 446 Cr.P.C against the petitioner. He submitted that the aforesaid order was passed on 1/5/2023 but he was not communicated by his counsel with regard to the aforesaid order. He submitted that now in case fresh directions are issued, then he will surrender before the learned trial Court on or before 15 days from today.

(3.) Notice of motion.