Thursday, 21, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rajeev Kumar Bansal vs State Of Haryana And Another
2022 Latest Caselaw 2304 P&H

Citation : 2022 Latest Caselaw 2304 P&H
Judgement Date : 30 March, 2022

Punjab-Haryana High Court
Rajeev Kumar Bansal vs State Of Haryana And Another on 30 March, 2022
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.

                                             CRM-M-13235-2022
                                             Date of Decision: 30.3.2022

Rajeev Kumar Bansal

                                                                    ....Petitioner

                               VERSUS

State of Haryana and another
                                                                     ....Respondent

CORAM:- HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:
       Mr. R.S.Kundu, Advocate,
       for the petitioner.
                     *******
KARAMJIT SINGH, J. (Oral)

Counsel for the petitioner submitted that the petitioner was convicted by the trial Court under Section 138 of Negotiable Instruments Act and against the said judgment, he filed appeal before the Sessions Court and his sentence was suspended vide order dated 19.2.2018 (Annexure P-2) but thereafter, on 9.2.2021, he failed to appear in the appellate Court and then the appeal was adjourned to 18.2.2021 but even on that date, the petitioner failed to appear before the appellate court due to prevalent Covid- 19 Pandemic. However, the appellate Court issued his warrants of arrest and finally, he was arrested on 5.3.2022 and the bail application moved by him before the appellate Court was dismissed vide order dated 15.3.2022.

Notice of motion.

Offence under Section 138 of Negotiable Instruments Act is bailable. So, the present petition is hereby disposed of and the petitioner is ordered to be released on regular bail subject to the satisfaction of the appellate Court subject to further condition that the petitioner is to deposit ` 10,000/- with District Legal Services Authority, Panchkula.

March 30, 2022                               ( KARAMJIT SINGH )
Paritosh Kumar                                     JUDGE

Whether speaking/reasoned                                  Yes/No
Whether reportable                                         Yes/No



                                    1 of 1

 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter