CRLR/818/2025
2025 Latest Caselaw 5891 UK

Uttarakhand High Court

CRLR/818/2025 on 1 December, 2025

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                               IA No.1/2025 (Bail Application)
                               With
                               CRLR No.818 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. Abhishek Verma, learned counsel for the Revisionist through VC.

2. Mr. G.C. Joshi, learned AGA, for the State of Uttarakhand/1.

3. Proposed Revisionist was convicted under Section 138 of Negotiable Instruments Act, and was sentenced to undergo simple imprisonment for a period of four months along with a fine of Rs.2,45,000/- vide judgment and order dated 27.11.2024, passed by the court of learned Additional Chief Judicial Magistrate, District Haridwar. An appeal (Criminal Appeal No.197 of 2024) was filed by the Revisionist. The said appeal has been dismissed vide judgment and order dated 12.09.2025, passed by the court of learned IInd Additional Sessions Judge, District Haridwar. Hence, the present criminal revision.

4. Admit.

5. Issue notice to the Respondent No.2. Steps to be taken within a week.

6. Heard on the bail application.

7. Learned counsel for the Revisionist submits that the Revisionist was on bail during the course of trial and has not defaulted his bail.

8. Considering the overall facts and circumstances of the case, 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.

9. List this matter on 16.02.2026.

(Ashish Naithani, J.) 01.12.2025 Nitesh/