CRLR/384/2025
2025 Latest Caselaw 3473 UK

Uttarakhand High Court

CRLR/384/2025 on 26 August, 2025

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                               IA No.1 of 2025 (Bail Application)
                               In
                               CRLR No.384 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Tapan Singh, learned counsel for the Revisionist.

2. Admit.

3. Proposed Revisionist was convicted under Section 138 of Negotiable Instruments Act, 1881 and was sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.10,25,000/- vide judgment dated 13.09.2024, passed by learned Judicial Magistrate/1st Additional Civil Judge Roorkee, District Haridwar. An appeal (Criminal Appeal No.92 of 2024) was filed by the Revisionist. The said appeal has been dismissed vide judgment dated 02.06.2025, passed by learned 1st Additional District and Session Judge, Roorkee, District Haridwar. Hence, the present criminal revision.

4. Heard on the bail application and perused the records.

5. As per the directions passed by this Court, the Revisionist has surrendered before the trial court.

6. Admit.

7. Issue notice to the Respondent. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

8. Considering the facts and circumstances of the case, the grounds for bail are found to be sufficient.

9. The bail application is allowed. Let the revisionist be released on bail on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.

(Ashish Naithani, J.) 26.08.2025 Nitesh/