CRIMINAL MISC. M NO.11074 OF 2012 (O&M) :{ 1 }: IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH DATE OF DECISION: MAY 17, 2012

Shingara Singh Momi and another

.....Petitioners

VERSUS

State of Punjab and others

....Respondents

CORAM:- HON'BLE MR.JUSTICE RANJIT SINGH

1. Whether Reporters of local papers may be allowed to see the judgement?

2. To be referred to the Reporters or not?

3. Whether the judgment should be reported in the Digest? Present: Mr. Atul Jain, Advocate,

for the petitioners.

Mr. B.B.S.Teji, Addl.A.G., Punjab,

for the State.

Mr. Vivek K. Thakur, Advocate,

for respondent No.3.

*****

RANJIT SINGH, J.

Petitioner No.2 has filed a complaint under Section 138 of the Negotiable Instruments Act. On the other hand, a complaint has been made against the petitioners under Sections 420, 406 IPC on the ground that they had misused a cheque. The petitioners otherwise have joined investigation. State counsel, on instructions, says that the petitioners are in possession of nine cheques, one of which they have misused, whereas the remaining cheques have not been returned. It primarily is a defence of the complainant in the CRIMINAL MISC. M NO.11074 OF 2012 (O&M) :{ 2 }: present FIR and would be seen by the trial Court. Since it is some money transaction, no case for custodial interrogation is made out. Without any comments on merits, order dated 20.4.2012 is made absolute. The petitioners would be at liberty to approach the trial Court for regular bail once the challan is presented. The trial Court would consider the grant of regular bail in the light of order passed by this Court.

The petition is accordingly disposed of. May 17, 2012 (RANJIT SINGH ) khurmi JUDGE