Sumit Sonkar vs State Of Uttarakhand And Another
2023 Latest Caselaw 3531 UK

Uttarakhand High Court

Sumit Sonkar vs State Of Uttarakhand And Another on 9 December, 2023

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

     IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL
        (Before the National Lok Adalat)

          THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                    9th DECEMBER, 2023

            CRIMINAL REVISION NO. 198 of 2015

Sumit Sonkar                                              ... Revisionist


                              Versus

State of Uttarakhand and Another                      ...Respondents


Counsel for the Revisionist         :      Ms. Medha Pande,
                                           Advocate.
Counsel for respondent no. 2        :     Mr. Vinay Singh Chauhan,
                                          Advocate.

Hon'ble Alok Kumar Verma,J.

Revisionist-accused Sumit Sonkar was convicted

and sentenced to undergo rigorous imprisonment for a

period of six months along with a fine of Rs. 4,00,000/-

under Section 138 of the Negotiable Instruments Act, 1881.

Against the said judgment, an Appeal (Criminal Appeal No.

200 of 2014) was filed. The said Appeal has been dismissed

vide judgment dated 09.06.2015, passed by learned 1st

Additional District & Sessions Judge, Udham Singh Nagar.

2. Today, before the National Lok Adalat, the

revisionist-Sumit Sonkar is present in-person. He is

identified by Ms. Medha Pande, Advocate.

3. Respondent no.2-complainant is present with his

learned counsel Mr. Vinay Singh Chauhan, Advocate.

4. Revisionist and respondent no.2 submitted that

they have filed a Compromise Application. A Compounding

Application is available on record. Both the parties submit

that they have filed the Compounding Application along with

affidavits with their free will and without any pressure.

5. Compromise Application is verified.

6. The Criminal Revision deserves to be allowed and

is accordingly allowed by holding that since the offence has

been compounded, the revisionist is entitled to acquittal.

7. The judgment dated 09.06.2015, passed by

learned Appellate Court and judgment dated 17.06.2014,

passed by learned Trial Court are set aside. The revisionist is

ordered to be acquitted of the charge levelled against him.

___________________ ALOK KUMAR VERMA, J.

Dt: 9TH December, 2023 JKJ/Shiksha