CRLR/657/2025
2025 Latest Caselaw 5961 UK

Uttarakhand High Court

CRLR/657/2025 on 9 December, 2025

              Office Notes,
             reports, orders
             or proceedings                             COURT'S OR JUDGE'S ORDERS
SL.
      Date    or directions
No.
             and Registrar's
               order with
               Signatures
                               (Bail and Suspension of Sentence Appl. No.01 of 2025)
                               (Exemption Appl. No.02 of 2025)
                               In
                               CRLR No.657 of 2025
                               Hon'ble Ashish Naithani, J.

Mr. B.S. Negi, learned counsel for the Revisionist/Applicant.

2. Mr. Vijay Khanduri, learned Brief Holder for the State.

3. Present criminal revision is being preferred by the revisionist against the judgment and order dated 12.09.2025 passed by learned Additional Session Judge, Tehri Garhwal in Criminal Appeal No.20 of 2025 as well as judgment and order dated 22.03.2025 passed by learned Additional Chief Judicial Magistrate/Additional Civil Judge (Senior Division), Tehri Garhwal in Criminal Case No.139 of 2024. By the judgment dated 22.03.2025 revisionist was convicted under Section 138 of the Negotiable Instruments Act and sentenced to undergo six months' simple imprisonment with a fine of Rs.4,00,000/- from which Rs.3,97,000/- was directed to pay to the complainant and remaining 3,000/- was directed to be deposited as fine in the treasury and in default stipulation two months' additional simple imprisonment was imposed.

4. The matter is listed for disposal of bail application as well as exemption application.

5. The exemption application is allowed. Revisionist/Applicant is exempted from surrendering before the court below.

6. Learned counsel for the revisionist submits that revisionist was on bail during trial as well as at the time of appeal.

7. List this revision on 20.02.2026.

8. Heard on bail application.

9. Without going into the merits of the case and considering the fact that the revisionist was on bail during trial as well as at the time of appeal, this court finds it sufficient to enlarge the revisionist on bail. Let the revisionist-Vinod Kumar be released on bail on his furnishing a personal bond and two sureties of the like amount to the satisfaction of the court concerned during the pendency of this revision.

10. Bail Application stands disposed of.

(Ashish Naithani, J.) 09.12.2025 Arti