Sanjay Singh vs State Of Uttarakhand And Another
2023 Latest Caselaw 3216 UK

          IN THE HIGH COURT OF UTTARAKHAND
                     AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                         18th OCTOBER, 2023
                CRIMINAL REVISION NO. 744 of 2023


Sanjay Singh                                            .....Revisionist

                                   Versus

State of Uttarakhand and Another                        ...Respondents

Counsel for the Revisionist        :   Mr. Nalin Saun, Advocate.


Counsel for the State              :   Mrs. Manisha Rana Singh, A.G.A.

Hon'ble Alok Kumar Verma,J.

Revisionist-accused Sanjay Singh was convicted for the

offence punishable under Section 138 of the Negotiable

Instruments Act, 1881 and was sentenced to undergo simple

imprisonment for a period of six months along with a fine of Rs.

65,000/-. Against the said judgment of conviction and sentence

dated 27.05.2022, passed by learned Ist Judicial Magistrate,

Dehradun in Complaint Case No. 4400 of 2018, a Criminal Appeal

(No. 123 of 2022) was filed. The said Appeal has been dismissed

vide judgment dated 13.09.2023, passed by learned Vth Additional

Sessions Judge, Dehradun.

2. Supplementary affidavit dated 18.10.2023, filed by the

revisionist, is taken on record.

3. Heard Mr. Nalin Saun, learned counsel for the revisionist

and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

4. Mr. Nalin Saun, Advocate, submits that revisionist is

ready to settle the matter with respondent no. 2-complainant. He

further submits that revisionist-Sanjay Singh wants to deposit

Rs. 50,000/- by 17.11.2023.

5. Having heard the learned counsel for the revisionist,

notice is issued to respondent no. 2.

6. Steps to be taken within 48 hrs.

7. List on 20.11.2023 just after fresh cases.

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

9. Mr. Nalin Saun, Advocate, submits that the revisionist

was on bail during the trial and appeal, and, the conditions of bail

were never misused nor violated by him.

10. Considering the facts and circumstances of the case,

this Court is inclined to grant bail to the revisionist-Sanjay Singh.

11. Let the revisionist be released on bail on his executing a

personal bond and furnishing two reliable sureties, each in the like

amount, to the satisfaction of the Trial Court.

12. Let a certified copy of this order be supplied to learned

counsel for the revisionist, today itself, on payment of usual

charges.

___________________ ALOK KUMAR VERMA, J.

Dated 18.10.2023 Shiksha/