C528/1346/2025
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Uttarakhand High Court

C528/1346/2025 on 19 August, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

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      19.08.2025                        C528 No. 1346 of 2025
                                        Hon'ble Alok Kumar Verma, J.

This Application has been filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 to set aside the judgment dated 22.01.2025, passed in Complaint Case No. 182 of 2022, "Prachi Vs. Nitesh Kumar" and the judgment dated 16.07.2025, passed by the Appellate Court in Criminal Appeal No.08 of 2025, passed by learned Additional Sessions Judge, Vikasnagar, Dehradun. The applicant - accused has been convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881.

2. Heard Mr. Manvendra Singh, learned counsel for the applicant, Mr. Pradeep Lohani, learned Brief Holder for the respondent no.1 and Mr. Pranav Singh, learned counsel for the respondent no.2.

3. Mr. Pranav Singh, Advocate, submitted that the respondent no.2 has compounded the offence and both the parties have filed their affidavits with their free will and without any pressure.

4. On the request of both the parties, the present matter is referred to National Lok Adalat, which is scheduled to be held on 13.09.2025.

5. The effect and operation of the judgment of the trial court and the judgment of the appellate court are stayed till further order.

(Alok Kumar Verma, J.) 19.08.2025 Shiv/