Mohd. Nasir vs State Of Uttarakhand And Another
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Uttarakhand High Court

Mohd. Nasir vs State Of Uttarakhand And Another on 10 January, 2024

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                   10th JANUARY, 2024

              CRIMINAL REVISION NO. 05 of 2024

Mohd. Nasir                                 .....Revisionist

                          Versus

State of Uttarakhand and Another          .....Respondents

Counsel for the Revisionist   :    Mr. Vikas Anand,
                                   Advocate.
Counsel for the State         :    Mr. Sandeep Sharma,
                                   Brief Holder.

Counsel for the Respondent    :    Mr. Ankurit Raj David,
No.2.                              Advocate.

Hon'ble Alok Kumar Verma,J.

Revisionist-Mohd. Nasir was convicted under

Section 138 of the Negotiable Instruments Act, 1881 and

was sentenced to undergo imprisonment for a period of six

months along with a fine of Rs. 8,50,000/-. Against the

said judgment, an Appeal was filed by the revisionist. The

said Appeal (Criminal Appeal No.18 of 2023) has been

dismissed vide judgment dated 10.04.2023, passed by

learned Ist Additional Sessions Judge, Kashipur, District

Udham Singh Nagar.

2. Proposed Revision has been filed along with an

Application under Section 5 of the Limitation Act, 1963 to

condone the delay of 177 days.

3. Heard Mr. Vikas Anand, learned counsel for

revisionist, Mr. Sandeep Sharma, learned Brief Holder for

State and Mr. Ankurit Raj David, learned counsel for

respondent no.2-complainant.

4. The Delay Condonation Application has not been

opposed by the respondent no.2.

5. The Delay Condonation Application (IA No.01 of

2024) is allowed. The delay is condoned.

6. Admit.

7. Heard on the Bail Application (IA No.02 of

2024).

8. Mr. Vikas Anand, Advocate, contended that the

revisionist was on bail during the trial and the appeal, and,

the conditions of bail were never misused by him.

9. Considering the facts and circumstances of the

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

Mohd. Nasir.

10. Let the revisionist- Mohd. Nasir 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.

11. On the request of both the parties, the present

matter is referred to the National Lok Adalat.

___________________ ALOK KUMAR VERMA, J.

Dt: 10.01.2024 Neha