CRLR/447/2025
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Uttarakhand High Court

CRLR/447/2025 on 20 August, 2025

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                              CRLR No. 447 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Deepak Kandpal, learned counsels for the Revisionist.

2. Mr. Akshay Latwal, learned A.G.A. for the State of Uttarakhand.

3. The Revisionist- Prashant Kumar was convicted and sentenced to undergo simple imprisonment for a period of three months, along with a fine of Rs. 2,40,000/-, under Section 138 of the Negotiable Instruments Act, 1881. In default of payment of fine, he was directed to undergo an additional two months' simple imprisonment. An appeal bearing Criminal Appeal No. 74 of 2024, titled as "Prashant Kumar vs. State of Uttarakhand and Another", was filed by the Revisionist challenging the judgment dated 25.05.2025, passed by the learned Judicial Magistrate/IInd Additional Civil Judge (J.D.), Kashipur, District Udham Singh Nagar, in Criminal Case No. 6925 of 2020. The said Appeal was dismissed vide judgment dated 03.07.2025, passed by the learned Ist Additional Sessions Judge, Kashipur, District Udham Singh Nagar.

4. Admit.

5. Issue notice to the Respondent No. 2.

6. Steps to be taken within a week.

7. List this case on 26.09.2025.

8. In the meantime, objections, if any, be filed.

9. Heard on the Bail Application (IA No. 2 of 2025).

10. It is submitted by learned counsel for the Revisionist that the Revisionist was on bail during the trial as well as during the pendency of the appeal, and he did not misuse the liberty granted to him.

11. Learned State Counsel, though opposing the bail application, conceded that the Revisionist remained on bail during both the trial and appellate proceedings.

12. This Court is of the opinion that, considering the totality of the circumstances, the Revisionist may be enlarged on bail during the pendency of the present Revision.

13. Accordingly, the Revisionist - Prashant Kumar shall be released on bail upon his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Trial Court.

14. It is clarified that the grant of bail shall not be used as a ground for seeking adjournments or for delaying the disposal of the present Revision.

(Ashish Naithani, J.) 20.08.2025 Shiksha