CRLR/553/2023
2023 Latest Caselaw 2240 UK

           IN THE HIGH COURT OF UTTARAKHAND
                      AT NAINITAL

            THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                            14th August, 2023
                     Criminal Revision No. 553 of 2023

Between:

Virender                                                 .....Revisionist

and

State of Uttarakhand.                                    ...Respondent


Counsel for the Revisionist       :     Mr. Vikas Anand, Advocate.


Counsel for the State         :         Mr. V.S. Rathore, A.G.A.



Hon'ble Alok Kumar Verma,J.

Revisionist/accused Virender was convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs. 2,15,000/- for the offence under Section 138 of the Negotiable Instruments Act, 1881. Against the said judgment dated 08.08.2022, passed by learned Judicial Magistrate/Civil Judge, Rudrapur, District Udham Singh Nagar in Complaint Case No. 5082 of 2014, an Appeal (Criminal Appeal No. 210 of 2022) was filed. The said Appeal has been dismissed vide judgment dated 21.04.2023, passed by learned Sessions Judge, Udham Singh Nagar.

2. Heard.

3. Admit.

4. Issue notice to respondent no.2.

5. Steps to be taken within 24 hrs.

6. List on 01.09.2023.

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

8. Mr. Vikas Anand, Advocate, submits that the revisionist was on bail during the trial and appeal and the conditions of bail were never misused by him. He further submits that revisionist undertakes to deposit Rs. 50,000/- (Rupees fifty thousand) within 15 days from the date of his release on bail.

9. The Bail Application is allowed.

10. Let the applicant- Virender 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 court concerned

___________________ ALOK KUMAR VERMA, J.

Dated 14.08.2023 Nahid