Mr. Vijay Bishnoi, J. - (1.) Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
(2.) The petitioner has been arrested in Complaint Case No. 149/2013 for the offence punishable under Section 138 of Negotiable Instruments Act. He has preferred this bail application under Section 439 Cr.P.C.
(3.) Learned counsel for the petitioner has submitted that the petitioner is facing proceeding under Section 138 of Negotiable Instruments Act and on one date i.e. 16.8.2016 he failed to appear before the trial court for some reasons. However, later on 5.11.2016 the petitioner himself appeared before the court. It is contended that the proceedings against the petitioner under Section 138 of Negotiable Instruments Act are pending since 2013 and the petitioner remained present before the Court on each and every date except few dates, for which proper application was filed for exempting his appearance, however, on 16.8.2016 he remained absent because he was not informed about the said date by the counsel.;