RANDHIR SINGH Vs. KARNAL CENTRAL COOP BANK LTD

JUDGEMENT

(1.) Prayer made in the instant petition is for quashing of impugned order dated 17.01.2015 vide which the application dated 17.01.2015 (Annexure P-5) moved by petitioner for submitting bail bonds and acceptance of bail and surety bonds was dismissed.

(2.) I have heard learned counsel for the parties and perused the paper book.

(3.) Petitioner was convicted and sentenced for offence under Section 138 of the Negotiable Instruments Act. He preferred appeal against the judgment of conviction and sentence and the learned Appellate Court passed the order on 24.12.2014 directing the issuance of notice to the complainant.