Gurdeep Singh Alias Laddi vs Ajmer Singh
2024 Latest Caselaw 15864 P&H

Punjab-Haryana High Court

Gurdeep Singh Alias Laddi vs Ajmer Singh on 30 September, 2024

Author: Karamjit Singh

Bench: Karamjit Singh

                                Neutral Citation No:=2024:PHHC:129484




CRM-M-49131-2024                            [1]



      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                  CRM-M-49131-2024
                                                  Date of decision: 30.09.2024

Gurdeep Singh @ Laddi                                               ...Petitioner

                                        Versus

Ajmer Singh                                                       ...Respondent

CORAM: HON'BLE MR. JUSTICE KARAMJIT SINGH

Present:    Mr. Arun Chander Sharma, Advocate
            for the petitioner.

            ****

KARAMJIT SINGH, J. (ORAL)

1. Counsel for the petitioner submits that respondent filed

criminal complaint titled Ajmer Singh Vs. Gurdeep Singh @ Laddi against

the present petitioner under Section 138 NI Act wherein the petitioner was

convicted and sentenced to imprisonment by the learned trial Court. The

petitioner preferred an appeal against the said judgment and order. The

sentence of the petitioner was suspended by the appellate Court vide order

dated 06.03.2024 Annexure P-2. Thereafter, the matter was compromised

between the parties and the petitioner agreed to pay sum of Rs.7 lacs to the

respondent vide order Annexure P-3 dated 26.04.2024. It is further

submitted that thereafter, due to some unavoidable circumstances, the

petitioner was unable to appear before the appellate Court and

consequently, his bail was cancelled and the petitioner was directed to be

summoned through non bailable warrants of arrest vide order Annexure P-6

dated 31.08.2024. The counsel for the petitioner submits that the petitioner

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Neutral Citation No:=2024:PHHC:129484

CRM-M-49131-2024 [2]

is ready to deposit amount of Rs.3.5 lacs in the appellate Court within next

15 days. It is further submitted that offence punishable under Section 138

NI Act is a bailable offence and the petitioner is ready to join proceedings in

the appeal at the earliest.

2. In light of the above, the present petition is hereby disposed of

in the interest of justice without expressing any opinion on the merits of the

case, with direction to the petitioner to appear before the appellate Court

concerned within next 15 days and on his doing so, the petitioner is to be

released on regular bail by the said Court to its own satisfaction subject to

deposit of Rs.3.5 lacs by the petitioner with the appellate Court and the said

deposit will be subject to final decision in the appeal.

3. Disposed of in aforesaid terms.

4. Keeping in view the nature of order being passed, no notice is

required to be issued to the respondent. However, if he feels dis-satisfied with

this order, he may move an application to recall the same.

30.09.2024                                            (KARAMJIT SINGH)
Yogesh                                                    JUDGE

             Whether speaking/reasoned:-              Yes/No
             Whether reportable:-                     Yes/No




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