CRLR/259/2022
2022 Latest Caselaw 1661 UK

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                                  CRLR No.259 of 2022
                                  Hon'ble R.C. Khulbe, J.

Mr. Atul Kumar Bansal, learned counsel for the revisionist.

Mr. Kuldeep Singh Rawal, learned A.G.A. along with Mr. Dinesh Singh Chauhan, learned B.H. for the State.

Heard.

This criminal revision is preferred against the judgment and order dated 15.02.2020 passed by the Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Case No.3238/2014, "Yograj Singh Vs. Shubham Agarwal" under Section 138 of NI Act, 1881 as well as judgment and order dated 19.05.2022 passed by learned 2nd Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No.115 of 2020, "Shubham Agarwal Vs. State of Uttarakhand".

Admit.

Summon the LCR.

List thereafter.

Heard on the bail application (IA/1/2022). It is submitted by learned counsel for the revisionist that the revisionist was on bail during the trial and the appeal; he did not misuse the conditions of bail as imposed on him by the trial Court; he is ready to furnish the sureties and may be granted bail.

Per contra, the State counsel fairly admitted the above facts.

Looking to the facts and circumstances of the case, the revisionist is enlarged on bail on his executing a personal bond and furnishing two sureties each in the like amount, to the satisfaction of the Court concerned, provided the revisionist undertakes to deposit 1/4th of the cheque amount before the concerned Court below within a period of two months after his release on bail.

Bail application is allowed, accordingly. Copy within 24 hours.

(R.C. Khulbe, J.) 27.05.2022 Sukhbant