PRASHANT KAPOOR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Instant petition has been filed under Section 438 Cr. P. C. for grant of anticipatory bail to the petitioner in case arising out of complaint case No. 405 dated 24.12.2013, under Section 138 of the Negotiable Instruments Act, pending in the Court of Sub-Divisional Judicial Magistrate, Rajpura, District Patiala.

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

(3.) Learned counsel for the petitioner contends that in compliance of order dated 12.03.2015, the petitioner has appeared before the trial Court and submitted bail bonds to the satisfaction of the trial Court. Learned counsel further contends that the petitioner has joined the process of law.