CRLR/251/2022
2022 Latest Caselaw 1637 UK

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                                  CRLR No.251 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. R. P. Nautiyal, learned Senior counsel, assisted by Mr. Pawan Kumar Nath, learned counsel for the revisionist.

Ms. Manisha Rana, learned AGA for the State.

This Criminal Revision is preferred against the judgment and order dated 04.05.2022 passed by 7th Additional Sessions Judge, Dehradun in Criminal Appeal No.01 of 2021, "Jitendra Mohan Sharma vs. State of Uttarakhand and another.

Admit.

Issue notice to the private respondent. List the matter on 17.06.2022. The revisionist has been convicted u/s 138 of the N. I. Act by the concerned Magistrate on 08.12.2020 and has been sentenced five months' simple imprisonment and it was also directed to pay Rs.10,55,000/- compensation to the respondent; aggrieved it, the revisionist preferred an appeal before the concerned Judge; since the revisionist has failed to deposit 20% of the compensation amount within a period of 60 days, accordingly, conviction warrant was issued by the Additional Session Judge on 04.05.2022; aggrieved it, the present revision is preferred.

From the perusal of the record, it is clear that after passing the impugned order, the revisionist has deposited Rs.2,11,000/- on 13.05.2022 before the concerned Appellate Court.

Accordingly, the order dated 04.05.2022 is liable to be stayed.

In the meantime, the execution of impugned order dated 04.05.2022 passed by 7th Additional Sessions Judge, Dehradun in Criminal Appeal No.01 of 2021, "Jitendra Mohan Sharma vs. State of Uttarakhand and another" would be kept in abeyance.

(R.C. Khulbe, J.) 26.05.2022 R.Bisht