Jaggu Alias Jagmohan vs State Of Uttarakhand And Another
2023 Latest Caselaw 3537 UK

Uttarakhand High Court

Jaggu Alias Jagmohan 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. 882 of 2023

Jaggu alias Jagmohan                                     ... Revisionist


                              Versus

State of Uttarakhand and Another                     ...Respondents


Counsel for the Revisionist     :         Mr. Alok Dalakoti,
                                          Advocate.
Counsel for respondent no. 2        :     Mr. Pradeep Chamiyal,
                                          Advocate.

Hon'ble Alok Kumar Verma,J.

Revisionist-accused Jaggu alias Jagmohan was

convicted and sentenced to undergo simple imprisonment

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

1,15,000/- under Section 138 of the Negotiable Instruments

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

Appeal No.250 of 2022) was filed. The said Appeal has been

dismissed vide judgment dated 06.09.2023, passed by

learned 1st Additional Sessions Judge, Rishikesh, District

Dehradun.

2. Today, before the National Lok Adalat, the

revisionist-Jaggu alias Jagmohan is present in-person. He is

identified by Mr. Alok Dalakoti, Advocate.

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

learned counsel Mr. Pradeep Chamyal, 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 06.09.2023, passed by

learned Appellate Court and judgment dated 21.09.2022,

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