CRLR/177/2025
2025 Latest Caselaw 3616 UK

Uttarakhand High Court

CRLR/177/2025 on 9 April, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

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

      09.04.2025                       CRLR No. 177 of 2025
                                       Hon'ble Vivek Bharti Sharma, J.

Mr. Akshay Pradhan, learned counsel for the revisionist.

2. Present revision is filed by the revisionist against the impugned judgment and order dated 02.01.2025 passed by learned 3rd Additional Sessions Judge, Haridwar in Criminal Appeal No. 122 of 2023 as well as the impugned judgment and order dated 23.08.2023 passed by learned Judicial Magistrate/3rd Additional Civil Judge, Haridwar in Complaint Case No. 2853 of 2023.

3. Learned counsel for the revisionist would submit that the entire criminal proceedings are unsustainable in the eyes of law as the learned trial court committed a grave error in failing to apply the correct legal provisions under the Negotiable Instruments Act.

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

5. Steps to be taken within four weeks.

6. List this case on 01.07.2025.

7. Till the next date of listing, the effect and operation of the impugned judgment and order dated 02.01.2025 passed by learned 3rd Additional Sessions Judge, Haridwar in Criminal Appeal No. 122 of 2023 as well as the impugned judgment and order dated 23.08.2023 passed by learned Judicial Magistrate/3rd Additional Civil Judge, Haridwar in Complaint Case No. 2853 of 2023 shall remain stayed.

(Vivek Bharti Sharma, J.) 09.04.2025 Mamta `