AMAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) It is averred that the petitioner stands convicted for an offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo two years' RI with fine of Rs.5000/ - vide judgment of conviction and order of sentence dated 4.5.2015 passed by learned JMIC,Fazilka for dishonoured cheque of an amount of Rs.1,95,000/ -.

(2.) For his sole absence on 30.4.2016 his bail bonds were cancelled and NBWs issued for 9.5.2016. The reason given for non - appearance was the impression gathered during the negotiations undertaken for an amicable settlement. It was contended that the petitioner was ready and willing to deposit the cheque amount and compound the offence.

(3.) Vide order dated 19.5.2016 while issuing notice of motion it was directed that in the event of surrendering before the trial court within 7 days, petitioner be released on interim bail.