Ganesh Dutt Bhatt vs State Of Uttarakhand And Another
2023 Latest Caselaw 3532 UK

Uttarakhand High Court

Ganesh Dutt Bhatt 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

                    09TH DECEMBER, 2023

           CRIMINAL REVISION NO.671 OF 2023


Ganesh Dutt Bhatt                                   .....Revisionist

                              Versus


State of Uttarakhand and Another                  .....Respondents


Counsel for the Revisionist       :      Mr. Amit Kapri, Advocate.

Counsel for the State             :      Mr. Sandeep Sharma, Brief
                                         Holder.

Counsel for the Respondent        :      Mr. Mahendra Singh
No.2                                     Rawat, Advocate.



Hon'ble Alok Kumar Verma, J.

Revisionist - accused Ganesh Dutt Bhatt was

convicted and sentenced to undergo simple imprisonment

for a period six months along with a fine of Rs.3,30,000/-

under Section 138 of the Negotiable Instruments Act, 1881.

Against the said judgment, an Appeal was filed by the

revisionist. The said Appeal (Criminal Appeal No.10 of 2017)

has been dismissed vide judgment dated 14.09.2023,

passed by learned Sessions Judge, District Pithoragarh.

2. Today, before the National Lok Adalat, the

revisionist - accused Ganesh Dutt Bhatt is present in-

person. He is identified by Mr. Amit Kapri, Advocate.

3. Mr. Mahendra Singh Rawat, Advocate, with the

respondent no.2 - complainant is present.

4. Both the parties have filed a Compromise

Application. It has been submitted by respondent no.2 that

since the revisionist has already deposited the disputed

amount, hence, the respondent no.2 does not want to

proceed with the present matter.

5. The 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 14.09.2023, passed by

learned Appellate Court and the judgment dated

17.10.2016, 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.

Dated : 09th December, 2023 JKJ/Pant