K K DUGGAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) The transaction in question took place in the year 1981. The cheques issued by the petitioner are alleged to have been dishonoured. Nevertheless the learned counsel contends that the matter was not reported to the police. Besides, the alleged commission of the offence under Section 506 IPC took place in June 1982 yet the complainant party did not report the matter to the Police. It is further urged that after long delay the FIR in question was got registered under Section 420 and 506 IPC on 19th April, 1983. Thereafter also long time lapsed and it has not been shown as to why no necessity arose for arresting petitioner. Having heard the learned counsel for the parties I allow this petition and confirm the interim bail. Nothing said herein to affect the merits of the case in due course. Bail allowed