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Judgment
5 paragraphs · 180 wordsAjay Mohan Goel, J
Notice. Ms. Devyani Sharma, learned Counsel and Mr. Dinesh Thakur, learned Additional Advocate General accepts notice on behalf of respondents No. 1 and 2, respectively.
Without going into the merit of the issue involved in this petition, as it stands submitted on instructions by learned Senior Counsel appearing for the petitioner that the petitioner shall present himself before the learned Trial Court on 02.09.2020 and furnish bail bonds to the satisfaction of learned Court below, this application is disposed of with the direction that till 03.09.2020, the petitioner shall not be arrested in connection with Criminal Complaint No. 271 of 2017, registered under Section 138 of the Negotiable Instruments Act, pending adjudication before the Court of learned Additional Chief Judicial Magistrate, Court No. 1, Sunder Nagar, District Mandi, H.P., in which, he has been declared as proclaimed offender. The application stands disposed of accordingly.
Learned Counsel for the petitioner is directed to file a hard copy of this petition with the Registry of this Court within a period of one week.
Copy dasti.