CRLR/699/2023
2023 Latest Caselaw 2990 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                        6th October, 2023

            CRIMINAL REVISION NO. 699 of 2023
                              With
                 Bail Application No.1 of 2023



Jaspal Singh                                  ...Revisionist


               Verses


State of Uttarakhand and another              ...Respondents

Counsel for the Revisionist     :   Mr. B.D. Pande,
                                    Advocate.
Counsel for the State           :   Mrs. Manisha Rana Singh,
                                    A.G.A.

Hon'ble Alok Kumar Verma,J.

Proposed Revision has been filed challenging the

judgment dated 03.07.2023, passed by learned Sessions

Judge, Udham Singh Nagar in Criminal Appeal No. 136 of

2022, by which, the Appeal, filed against the judgment

dated 25.05.2022, passed by learned Judicial Magistrate,

Khatima, District Udham Singh Nagar, in Criminal Case

No. 2698 of 2017, by which, the revisionist was convicted

and sentenced to undergo simple imprisonment for a

period of six months along with a fine of Rs. 6,60,000/-

under Section 138 of the Negotiable Instruments Act,

1881, has been dismissed.

2. Heard Mr. B.D. Pande, learned counsel for the

revisionist and Mrs. Manisha Rana Singh, learned A.G.A.

for the State.

3. Supplementary affidavit of Mandeep Singh, the

nephew of the applicant, dated 05.10.2023, is taken on

record.

4. Mr. B.D. Pande, Advocate submits that as per

the complaint, a sum of Rs. four lakhs was returned by

the revisionist to the complainant. He further submits that

the revisionist is ready to pay remaining Rs. 1 lakh within

one week from the date of his release on bail.

5. Admit.

6. Issue notice to respondent no.2.

7. Steps to be taken within four days.

8. List on 03.11.2023, after fresh cases.

9. Heard on the Bail Application (IA No. 1 of 2023).

10. Learned counsel for the revisionist submits that

the revisionist was on bail during the trial and appeal and

the conditions of bail were never misused by him.

11. Considering the facts and circumstances of the

case, this Court is inclined to grant bail to the revisionist

Jaspal Singh.

12. Let the revisionist be released on bail on his

executing personal bond and furnishing two reliable

sureties, in the like amount, to the satisfaction of the Trial

Court.

___________________ ALOK KUMAR VERMA, J.

06.10.2023 Nahid