CRLR/37/2023
2023 Latest Caselaw 2011 UK

Citation : 2023 Latest Caselaw 2011 UK
Judgement Date : 1 August, 2023

Uttarakhand High Court

CRLR/37/2023 on 1 August, 2023

         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                          01st AUGUST, 2023
                 CRIMINAL REVISION NO. 37 of 2023

Between:
Surendra Singh                                          .....Revisionist
and
State of Uttarakhand and Another                        ...Respondents

Counsel for the Revisionist :          Mr. Gaurav Singh, Advocate.



Counsel for the State       :          Mr. S.T. Bharadwaj, Deputy
                                       Advocate General.
Counsel for the respondent no.2/ :     Mr. P.S. Bisht, Advocate.
Complainant



Hon'ble Alok Kumar Verma,J.

Revisionist - accused Surendra Singh was convicted and sentenced to undergo simple imprisonment for a period of two years along with a fine of Rs. 8,57,500/- for the offence under Section 138 of the Negotiable Instruments Act, 1881. Against the said judgment dated 25.01.2020, passed by learned Judicial Magistrate/ IIIrd Additional Civil Judge (Junior Division), Haridwar in Complaint Case No.78 of 2017, an Appeal was filed. The said Appeal (No.58 of 2020) has been dismissed vide judgment dated 28.11.2022, passed by learned IVth Additional Sessions Judge, Haridwar.

2. Heard Mr. Gaurav Singh, learned counsel for the revisionist, Mr. S.T. Bharadwaj, learned Deputy Advocate General for the State and Mr. P.S. Bisht, learned counsel for the respondent no.2 - complainant.

3. Admit.

4. List on 17.10.2023 along with CRLR No.34 of 2023.

5. Heard on Bail Application (IA No.01 of 2023).

6. Mr. Gaurav Singh, Advocate, has submitted that the revisionist was on bail during the trial and appeal, and, the conditions of bail were neither violated nor misused by him.

7. Having considered the submissions of learned counsel for the revisionist and respondent no.2 and in the facts and circumstances of the case, this Court is of the view that the revisionist deserves bail at this stage.

8. The Bail Application (IA No.01 of 2023) is allowed.

9. Let the revisionist - Surendra Singh be released on bail on his executing a personal bond and furnishing two reliable sureties, in the like amount, to the satisfaction of the Court concerned.

___________________ ALOK KUMAR VERMA, J.

Dated 01.08.2023 Pant/