C528/955/2025
2025 Latest Caselaw 3310 UK

Uttarakhand High Court

C528/955/2025 on 26 June, 2025

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                              C-528 No. 955 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. M.S. Bhandari, learned counsel for the Applicants.

2. The present application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed for quashing the impugned judgement and order dated 19.12.2024, passed by learned Revisional Court/District and Sessions Judge, Tehri Garhwal in Criminal Revision No. 24/2024 "Mahaveer Singh vs. Mannu Giri", filed by the Respondent/Complainant against the judgment and order dated 09.10.2024, passed by learned Trial Court/Additional Chief Judicial Magistrate, Tehri Garhwal in Criminal Case No. 30/24 under Section 138 of the Negotiable Instruments Act, 1881, whereby the learned Revisional Court was pleased to allow the aforesaid Revision by directing the Applicant/accused to deposit the interim compensation under Section 143-A of the Negotiable Instruments Act, 1881 at the rate of 20% of the Cheque amount of Rs. 22,50,000/-

3. Admit.

4. In view of the matter, this Court is of the opinion that the presence of the Respondent is required.

5. Issue notice to the Respondent.

6. Steps to be taken within a week.

7. List this case on 11.08.2025.

8. Counter affidavit, if any, may be filed in the meanwhile.

9. As an interim measure, it is directed that till the next date of listing, the effect and operation of impugned order dated 19.12.2024, passed by learned Revisional Court/District and Sessions Judge, Tehri Garhwal in Criminal Revision No. 24 of 2024, "Mahaveer Singh vs. Mannu Giri", shall remain stayed.

(Ashish Naithani, J.) 26.06.2025 Shiksha