CRLR/195/2025
2025 Latest Caselaw 3601 UK

Uttarakhand High Court

CRLR/195/2025 on 8 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

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

      08.04.2025                       CRLR No. 195 of 2025
                                       Hon'ble Vivek Bharti Sharma, J.

Mr. Amit Kapri, learned counsel for the revisionist.

2. Mr. Deepak Bisht, learned Deputy A.G. for the State.

3. This revision is preferred against the impugned judgment and order dated 14.02.2025 passed by learned Sessions Judge, Pithoragarh in Criminal Appeal No. 86 of 2024 as well as the impugned judgment and order dated 30.09.2024 passed by learned Judicial Magistrate 1st Class, Pithoragarh in Complaint Case No. 1020 of 2023 (New No.12 of 2024), whereby the revisionist has been convicted under Section 138 of the Negotiable Instruments Act.

4. Learned counsel for the revisionist would submit that the dispute is related to the money transaction between the revisionist and respondent no.2; that, the entire criminal proceedings are unsustainable in the eyes of law as the revisionist has paid the entire loan amount to the respondent no.2/company.

5. Issue notices to the respondent no.2 through ordinary process and registered post acknowledgment due as well as through e-mail and whatsapp, if available.

6. Steps to be taken within three weeks.

7. List this case on 24.06.2025 for hearing on admission.

8. Till the next date of listing, further proceedings of Complaint Case No. 1020 of 2023 (New No.12 of 2024) pending in the court of learned Judicial Magistrate 1st Class, Pithoragarh shall remain stayed.

(Vivek Bharti Sharma, J.) 08.04.2025 Mamta