CRLR/198/2025
2025 Latest Caselaw 3591 UK

Citation : 2025 Latest Caselaw 3591 UK
Judgement Date : 8 April, 2025

Uttarakhand High Court

CRLR/198/2025 on 8 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                   Office     Notes,
                   reports,   orders
SL.                or proceedings
No
         Date
                   or directions and
                                                         COURT'S OR JUDGES'S ORDERS
                   Registrar's order
                   with Signatures

      08.04.2025                       CRLR No. 198 of 2025
                                       Hon'ble Vivek Bharti Sharma, J.

Ms. Prabha Naithani, learned counsel for the revisionist.

2. This revision is preferred against the impugned judgment and order dated 02.04.2025 passed by learned Sessions Judge, Pithoragarh in Criminal Appeal No. 33 of 2024 as well as the impugned judgment and order dated 06.05.2024 passed by learned Chief Judicial Magistrate, Pithoragarh in Complaint Case No. 2031 of 2022 under Section 138 of the Negotiable Instruments Act, whereby the learned trial court had convicted and sentenced the revisionist.

3. Learned counsel for the revisionist/applicant would submit that an application i.e. I.A. No. 1/2025 is filed by the revisionist/applicant with the prayer that he may be exempted from surrendering.

4. Learned State counsel vehemently opposed the submission by submitting that the revisionist has filed only exemption application, however, the formal bail application has not been filed.

5. Issue notice to respondent through ordinary process and registered post acknowledgment due as well as through e-mail and whatsapp, if available.

6. Steps to be taken within four weeks.

7. List this case on 02.07.2025.

8. Learned counsel for the revisionist is directed to file formal bail application within 15 days. Till then only, the revisionist is exempted from surrendering before the court concerned. In the event of not filing the bail application within 15 days, the revisionist shall surrender forthwith.

(Vivek Bharti Sharma, J.) 08.04.2025 Mamta