Harjinder Singh vs State, Through Pp

Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.

The petitioner has been arrested in connection in Criminal Appeal No. 21/18 pending before the Learned Upper Sessions Judge No.2, Sriganganagar for the offences punishable under Sections 138 of N.I. Act. He has preferred this bail application under Section 439 Cr.P.C.

Learned counsel for the petitioner has submitted that due to unavoidable circumstances, the petitoner has failed to attend hearings before the trial court, however, henceforth he will attend hearings of the trial court regularly in future.

Learned Public Prosecutor has opposed the bail application.

Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Harjinder Singh S/o Shri Jasvinder Singh, shall be released on bail in Criminal Appeal No. 21/18 pending before the Learned Upper Sessions Judge No.2, Sriganganagar provided he executes a personal bond in a sum of Rs.2,00,000/- with two sound and solvent

local sureties of Rs.1,00,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.