CRLR/103/2024
2024 Latest Caselaw 124 UK

Uttarakhand High Court

CRLR/103/2024 on 21 February, 2024

Author: Ravindra Maithani

Bench: Ravindra Maithani

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                       CRLR No.103 of 2024
                       Hon'ble Ravindra Maithani, J.

Mr. Akshay Joshi, Advocate for the revisionists.

Mr. Devender Singh, AGA for the State/respondent no.1.

Mr. Alok Kumar, Advocate for the respondent no.2.

The challenge in this revision is made to the judgment and order of the trial court, by which, the revisionist has been convicted and sentenced under Section 138 of the Negotiable Instruments Act, 1881 as well as the judgment in appeal, by which, the judgment of the trial court has been upheld. Now, a compounding application has been filed. Learned counsel for the revisionists would submit that the revisionists are ready and willing to deposit 15% of the cheque amount, as directed by the Hon'ble Supreme Court in the case of Damodar S. Prabhu Vs. Sayed Babalal H., (2010)5 SCC

Let revisionists deposit 15% of the cheque amount with the High Court State Legal Services Authority during the course of the day.

List on 22.02.2024, just after fresh cases.

(Ravindra Maithani, J.) 21.02.2024 Sanjay