Vasudev Singh vs State Of Uttarakhand And Another
2023 Latest Caselaw 3541 UK

Uttarakhand High Court

Vasudev Singh 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

      THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                    09th DECEMBER, 2023

            CRIMINAL REVISION NO.10 OF 2021


Vasudev Singh                                      .....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. Deep Prakash Bhatt,
No.2                                     Advocate.




Hon'ble Alok Kumar Verma, J.

Revisionist - accused Vasudev Singh was

convicted and sentenced to undergo rigorous imprisonment

for a period of one year along with a fine of Rs.3,25,000/-

under Section 138 of the Negotiable Instruments Act, 1881.

Against the said judgment dated 13.05.2019, passed by

learned Additional Chief Judicial Magistrate, Khatima, District

Udham Singh Nagar in Criminal Case No.162 of 2013, an

Appeal (Criminal Appeal No.144 of 2019) was filed. The said

Appeal has been dismissed vide judgment dated

28.02.2020, passed by learned Additional Sessions Judge,

Khatima, District Udham Singh Nagar.

2. Revisionist is in judicial custody.

3. Respondent no.2 - complainant Devendra Singh

Basera is present in-person with Mr. Deep Prakash Bhatt,

Advocate.

4. Today, before the National Lok Adalat, respondent

no.2 and Mr. Amit Kapri, Advocate, on behalf of the

revisionist, have filed a Compromise Application.

5. As per the compromise, the respondent no.2 has

received the entire amount through cheque and now there is

no dispute pending between them.

6. The said compromised is verified.

7. 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.

8. The judgment dated 28.02.2020, passed by the

learned Appellate Court and judgment dated 13.05.2019,

passed by learned Trial Court are set aside and the

revisionist is ordered to be acquitted of the charge levelled

against him.

9. A copy of this judgment be sent forthwith to the

Superintendent of the concerned Jail for necessary

compliance.

__________________ ALOK KUMAR VERMA, J.

Dated : 09th December, 2023 JKJ/Pant