MOHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) Rule.

(2.) It is not necessary to issue notice to the respondent in view of the short controversy involved.

(3.) In a private complaint case bearing complaint case No. 1450 of 2015, under Section 138 of the Negotiable Instruments Act, 1881 (for short 'Act') titled as Ramdas v. Mohit, trial Court issued proclamation and thereafter, since the petitioners did not appear, offence under Section 174-A of the Indian Penal Code, 1860 has been registered against him. Trial Court found that the petitioner was served with bailable warrants on 16.08.2016, but he failed to appear before the trial Court. It is in that connection, non-bailable warrants were issued and now, the petitioner seeks anticipatory bail.