Hon'Ble Alok Kumar Verma vs State Of
2021 Latest Caselaw 4481 UK

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      10.11.2021                        CRLR No. 314 of 2021
                                        Hon'ble Alok Kumar Verma, J.

This criminal revision has been filed against the judgment and order dated 29.01.2020, passed by the learned Additional Sessions Judge, Ramnagar District Nainital in Criminal Appeal No.13 of 2019 "Nasir Khan vs. State of Uttarakhand and another", in and by which the learned Appellate Court affirmed the conviction and sentenced of the appellant, awarded by the learned trial court. The learned trial court vide its judgment dated 04.01.2019 convicted the revisionist and sentenced him to undergo six months imprisonment along with a fine of Rs. 2,50,000/- for the offence under section 138 of the Negotiable Instruments Act, 1881, with default clause.

Heard Mr. Saurabh Kumar Pandey, learned counsel for the revisionist and Mrs. Pushpa Bhatt, learned Deputy Advocate General assisted by Mr. Siddhartha Bisht, learned Brief Holder for the State.

The revision is admitted.

Issue notice to the respondent no.2. Steps to be taken within a week.

Heard learned counsel for the parties on Bail Application No.1 of 2021.

The learned counsel for the revisionist submitted that during the trial and the appeal, the revisionist was on bail and the conditions of bail were not misused or violated by him.

Considering the facts and circumstances of the case, this Court is inclined to grant bail to the revisionist, Nasir Khan.

Let the revisionist-Nasir Khan be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the learned trial court.

Post this case on 07.01.2022. Bail Application No.1 of 2021 stands disposed of accordingly.

(Alok Kumar Verma, J.) 10.11.2021

Neha