SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 482 of the Code of Criminal Procedure, is for quashing of order dtd. 5/8/2022 (Annexure P-3) passed by learned Additional Sessions Judge, Karnal, whereby, the bail order of the petitioner has been cancelled and his bail/surety bonds were forfeited to the State in CRA No.25 of 2018 arising from Criminal Complaint No.1749 dtd. 11/7/2016 titled as Arjun Sharma vs Suresh Kumar.

(2.) Succinctly, petitioner was convicted under Sec. 138 of Negotiable Instruments Act and was ordered to undergo rigorous imprisonment for a period of one year and also to pay compensation of Rs.50,000.00 to the complainant, vide judgment of conviction dtd. 12/12/2017 and order of sentence dtd. 13/12/2017 (Annexure P-1).

(3.) Being aggrieved against the said judgment of conviction and order of sentence, the petitioner preferred an appeal (CRA/25/2018), wherein the sentence imposed upon petitioner was suspended by Lower Appellate Court vide order dtd. 12/1/2018.