Ramesh Kumar Verma vs M/S Coromandel International ...
2022 Latest Caselaw 7685 P&H

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

291                                             CRM-M-26923 of 2022
                                                Date of Decision:25.07.2022


Ramesh Kumar Verma
                                                             ---Petitioner

                    versus

M/s Coromandel International Limited
                                                             ---Respondent

CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

Present:     Mr. Deepak Aggarwal, Advocate
             for the petitioner

                    ***

VINOD S. BHARDWAJ, J. (ORAL)

The present petition has been filed under Section 482 of the

Code of Criminal Procedure, 1973 for quashing of order dated 08.09.2021

(Annexure P-3) vide which bail and surety bonds of the petitioner has been

cancelled and non-bailable warrants of arrest have been issued by the

learned Appellate Court in an appeal bearing No. CRA 36 of 2019 dated

22.01.2019 titled as "M/s Bajrang Kheti Bari Centre and another versus

M/s Coromandel International Limited" against the judgment of conviction

under Section 138 read with Section 142 of Negotiable Instrument Act,

1881 in COMA 1523/2014 dated 19.08.2014 titled as "M/s Coromandel

International Limited versus M/s Bajrang Kheti Bari Centre and another"

with a further prayer that the operation of the order dated 08.09.2021 may

kindly be stayed.

Learned counsel appearing for the petitioner contends that

pursuant to the interim order passed by this Court, the petitioner has

surrendered before the trial court and has been admitted to interim bail upon

the petitioner furnishing bail/surety bonds to the satisfaction of the trial

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court. The said fact is sought to be established by placing reliance on the

order dated 01.07.2022 passed by the Trial Court.

In view of the above, the interim order dated 20.06.2022 is

made absolute.

Petition stands disposed of accordingly.

                                                  (VINOD S. BHARDWAJ)
                                                       JUDGE

25.07.2022
PARAMJIT
             Whether speaking/reasoned        :     Yes

              Whether reportable              :     Yes/No




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