Dev Singh vs State Of Uttarakhand And Another
2023 Latest Caselaw 3013 UK

       IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL


              CRIMINAL REVISION NO.240 of 2017

Dev Singh                                   .............Revisionist

                              Versus

State of Uttarakhand and another           ...............Respondents

Presence: Mr. Sumit Yadav, learned counsel holding brief of
            Mr.S.K. Mandal, learned counsel for the revisionist.
            Mr. I.P. Kohli, learned counsel for respondent no.2.


Hon'ble Pankaj Purohit, J.

This is a criminal revision filed by the revisionist-

accused, who was convicted vide judgment and order dated

06.08.2016 under Section 138 of Negotiable Instruments

Act, 1881 for a period of one year and a fine of

Rs.20,50,000/- with default stipulation of two months'

additional imprisonment passed by learned trial court, which

was affirmed in the appeal preferred by the accused-

revisionist-Dev Singh being Criminal Appeal No.131 of 2016

on 09.08.2017.

2. Today, the matter is taken up in the National Lok

Adalat in the premises of the High Court of Uttarakhand.

Both the parties, revisionist-accused-Dev Singh and

complainant-Bijendra Singh are present in-person. The

matter is finally settled in terms of the written agreement

entered into between the parties.

3. Both the parties to the litigation, revisionist-Dev

Singh and complainant-Bijendra Singh are identified by their

respective Advocates.

4. According to the compromise, the total amount of

Rs.20,50,000/- has already been paid by the revisionist to

the complainant (respondent no.2-Bijendra Singh). The

compromise is also signed by both the parties duly identified

by their respective Advocates.

5. The present criminal revision is allowed in terms

of the written compromise entered into between the parties.

The said compromise will be part of this order.

6. Accordingly, the judgment and order dated

06.08.2016 passed by learned trial court and judgment and

order dated 09.08.2017, passed by learned appellate court

are set-aside. Revisionist is acquitted of the charge under

Section 138 of the Negotiable Instruments Act, 1881.

(Pankaj Purohit, J.) 07.10.2023 AK