SURESH CHANDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This criminal misc. petition under Sec. 482 Crimial P.C., 1973 has been filed by the petitioner being aggrieved with the order dated 01.05.2018 passed by the Additional Sessions Judge No.1, Bhilwara (hereinafter to be referred as 'the appellate court') in Criminal Appeal No.13/2014, whereby the application preferred on behalf of the petitioner under Sec. 70(2) Crimial P.C., 1973 has been dismissed.

(2.) The petitioner was convicted for the offence punishable under Sec. 138 Negotiable Instruments Act by the trial court against which, he has preferred an appeal before the appellate court, which is pending consideration.

(3.) It appears that on 21.11.2014, the petitioner did not appear before the appellate court, therefore, the appellate court cancelled his bail while forfeiting his bail bonds and summoned him through warrant of arrest. Pursuant to the warrant of arrest, the petitioner was arrested on 18.06.2015, however, later on, he was released on bail by the appellate court on 26.06.2015. On 27.11.2015, the petitioner again failed to appear before the appellate court and the appellate court while cancelling the bail of the petitioner forfeited his bail bonds and summoned him through warrant of arrest.