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Judgment
The petitioner is seeking anticipatory bail in complaint case No. NACT-19-2016 dated 25.01.2017 under Section 138 of Negotiable Instruments Act.
Learned counsel for the petitioner contends that the petitioner had earlier been granted bail by the trial Court and had been appearing before the trial Court regularly. He had sought exemption from his appearance from the Court on few occasions as the petitioner is a Government Teacher. The application of the petitioner was dismissed and non bailable warrants were issued for his appearance before the Court.
This Court, by the order dated 13.10.2017, had directed the petitioner to appear before the trial Court and on his doing so, he was ordered to be released on interim bail to the satisfaction of trial Court.
Learned counsel for the petitioner contends that petitioner had appeared before the trial Court and has been released on interim bail by the trial Court.
In view of the above and without expressing any opinion on the merits of case, the order dated 13.10.2017, granting interim bail to the petitioner, is hereby made absolute.
However, the petitioner shall abide by the conditions envisaged under Section 438(2) Cr.P.C.
The petition stands disposed of accordingly.