Nawab Singh, J. - (1.) CHALLENGE is to the judgment dated September 22nd, 2010 passed by Additional Sessions Judge, Kapurthala, affirming the judgment of conviction dated January 29th, 2010 of Special Judicial Magistrate, Kapurthala, whereby, petitioner was convicted for the offence punishable under Section 138 of Negotiable Instrument Act (for short 'N.I. Act') and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.5000/ -with default stipulation. However, the sentence of imprisonment was reduced to nine months.
(2.) HE was allowed interim bail by Ajay Tiwari, J. vide order dated March 01st, 2011, which is reproduced as under: - Custody certificate has been placed on record. Counsel for the petitioner states that the petitioner is interested in settling with the complainant but as he is a poor person and being in custody, is not in a position to pay the amount. In these circumstances, I deem it appropriate to grant interim bail to the petitioner so that he may be able to settle the dispute and pay the amount to the complainant. Adjourned to 4.7.2011. Meanwhile, bail to the satisfaction of Chief Judicial Magistrate/ Duty Magistrate, Kapurthala. Counsel for the complainant -respondent has stated that petitioner has not even met him, what to talk of settling the matter.
(3.) CASE called twice. None has appeared on behalf of the petitioner. On the last date also, neither the petitioner was present nor he was represented through counsel. In view of this, bail granted to the petitioner is cancelled.;