Revisionists vs State Of Uttarakhand And Another
2023 Latest Caselaw 3536 UK

Uttarakhand High Court

Revisionists 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. 875 of 2023

M/s Singhal Traders Classic Auto Parts and Another
                                             ... Revisionists


                            Versus

State of Uttarakhand and Another                   ...Respondents


Counsel for the Revisionists   :        Mr. Pankaj Semwal,
                                        Advocate.
Counsel for respondent no. 2      :      Mr. Mukesh Singh Rawat,
                                         Advocate.


Hon'ble Alok Kumar Verma,J.

Revisionist no. 2-accused Smt. Usha Rani, the

proprietor of M/s Singhal Traders Classic Auto Parts, was

convicted and sentenced to undergo simple imprisonment

for a period of three months along with a fine of Rs.

3,00,000/- under Section 138 of the Negotiable Instruments

Act, 1881. Against the said judgment, an Appeal (Criminal

Appeal No. 51 of 2022) was filed. The said Appeal has been

dismissed vide judgment dated 23.08.2023, passed by

learned Ist Additional District & Sessions Judge, Haridwar.

2. Today, before the National Lok Adalat, the

revisionist-Smt. Usha Rani is present in-person. She is

identified by Mr. Pankaj Semwal, Advocate.

3. Respondent no.2-Shekhar, the complainant is

present with his learned counsel Mr. Mukesh Singh Rawat,

Advocate.

4. Revisionist and respondent no.2 submitted that

they have filed a Compromise Application. A Compounding

Application is available on the 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, filed today, 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 23.08.2023, passed by

learned Appellate Court and judgment dated 02.04.2022,

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

ordered to be acquitted of the charge levelled against her.

___________________ ALOK KUMAR VERMA, J.

Dt: 9th December, 2023 JKJ/Shiksha