CRLR/888/2025
2025 Latest Caselaw 6477 UK

Uttarakhand High Court

CRLR/888/2025 on 19 December, 2025

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      Date                                               COURT'S OR JUDGES'S ORDERS
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                                      CRLR No. 888 of 2025
                                      Hon'ble Ashish Naithani, J.

Mr. Siddharth Bankoti, learned counsel for the Revisionist.

2. Mr. S. S. Chauhan, learned D.A.G. assisted by Mr. Vikash Uniyal, learned Brief Holder for the State.

3. The present criminal revision under Sections 438/442 of BNSS, 2023 is moved on behalf of the Revisionist to set-aside the judgment and order dated 13.11.2025 passed by the learned Additional Sessions Judge, Ramnagar, District Nainital in Criminal Appeal No.71 of 2023, "Jagdish Singh vs. State & Anr." And the judgment and order dated 19.10.2023 passed by learned Judicial Magistrate, Ramnagar, District Nainital in Criminal Case No.264 of 2022 "Bhuwan Singh vs. Jagdish Singh" under Section 138 of Negotiable Instruments Act.

4. Heard.

5. Admit.

6. Issue notice to the Respondent no.2, returnable within two weeks. Steps to be taken within one week.

7. Exemption Application (IA No.02 of 2025) is filed by the Revisionist with prayer that the Revisionist be exempted from surrendering before the learned court below.

8. Learned counsel for the Revisionist makes a statement that he is willing to pay an amount as this Hon'ble Court deems fit.

9. In view of the above, this Court is inclined to allow the Exemption Application.

10. Accordingly, the Exemption Application (IA No.02 of 2025) is hereby allowed, subject to the condition that the cheque amount involved in the present matter be deposited before the trial court concerned, within 15 days.

11. List this matter on 17.02.2026.

(Ashish Naithani, J.) 19.12.2025 Akash