Sandeep Kumar Chanaliya vs State Of Uttarakhand And Another
2023 Latest Caselaw 2706 UK

         IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                         14TH SEPTEMBER, 2023

                   Criminal Revision No.604 of 2023


Sandeep Kumar Chanaliya                                   .....Revisionist


                            Versus

State of Uttarakhand and Another                          ...Respondents

Counsel for the Revisionist :          Mr. Mukesh Rawat, Advocate
                                       holding brief of Mr. Gaurav Singh,
                                       Advocate.

Counsel for the State       :          Mrs. Manisha Rana Singh, AGA.

Hon'ble Alok Kumar Verma,J.

Proposed Revision has been filed against the judgment

dated 23.05.2023, passed by learned 1st Additional District and

Sessions Judge, Haridwar in Criminal Appeal No.133 of 2022, by

which, the Appeal, filed against the judgment dated 05.07.2022,

passed by learned Additional Chief Judicial Magistrate/IIIrd

Additional Civil Judge (Senior Division), Haridwar in Complaint

Case No.1369 of 2021, by which, the revisionist-accused was

convicted and sentenced to undergo simple imprisonment for a

period of three months along with a fine of Rs.1,30,000/- (Rupees

One Lakh Thirty Thousand) under Section 138 of the Negotiable

Instruments Act, 1881, has been dismissed.

2. Heard Mr. Mukesh Rawat, learned counsel holding brief

of Mr. Gaurav Singh, learned counsel for the revisionist and Mrs.

Manisha Rana Singh, learned AGA for the State.

3. Admit.

4. Issue notice to the respondent no.2. Steps to be taken

within a week.

5. List on 15.12.2023.

6. Heard on Bail Application No.1 of 2023.

7. Learned counsel for the revisionist submits that the

revisionist undertakes to pay the entire cheque amount within

three months from the date of his release on bail. In support of

his submissions, the revisionist has filed a supplementary affidavit

dated 12.09.2023. He further submits that the revisionist was on

bail during the trial and the appeal and the conditions of bail were

never misused by him.

8. Let the revisionist-Sandeep Kumar Chanaliya be

released on bail on executing his personal bond and furnishing two

reliable sureties, each in the like amount, to the satisfaction of the

court concerned.

___________________ ALOK KUMAR VERMA, J.

Dated:14.09.2023 Ravi