CRLR/271/2024
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Uttarakhand High Court

CRLR/271/2024 on 30 July, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.271 of 2024
                                  Hon'ble Pankaj Purohit, J.

Mr. Vinayak Pant, Advocate for the revisionist.

2. Mr. S.S. Chauhan, Deputy Advocate General with Mr. Vikash Uniyal, Brief Holder for the State.

3. Mr. Akhil Kumar Sah, Advocate for respondent no.2.

4. This revision is directed against the judgment and order dated 23.03.2022 passed by learned Judicial Magistrate, Nainital in Criminal Case No.1730 of 2018, Noor Khan vs. Smt. Kamlesh, under Section 138 of the Negotiable Instruments Act, 1881, whereby the revisionist has been convicted for one year simple imprisonment with a fine of Rs.10,10,000/- as well as the judgment and order dated 15.02.2024 passed by learned Additional Sessions Judge-IInd, Nainital in Criminal Appeal No.19 of 2022, Kamlesh vs. State of Uttarakhand and another, whereby the appeal preferred by the appellant against the aforesaid judgment has been rejected and the order passed by the trial court was affirmed.

5. Vide order dated 06.09.2024, the Exemption Application No.2 of 2024 moved by the revisionist was disposed of by the Coordinate Bench of this Court subject to the revisionist executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned. But the learned counsel for the parties submits that no such personal bond/sureties bond have been executed.

6. Now, learned counsel for the revisionist fairly

submits that revisionist is not responding.

7. In this view of the matter, issue NBW against the revisionist-Kamlesh to procure her attendance through CJM, Nainital within two weeks.

8. List this case on 27.08.2025.

(Pankaj Purohit, J.) 30.07.2025 Ravi