Uttarakhand High Court

CRLR/330/2025 on 5 June, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

                    Office Notes, reports,
                   orders or proceedings or
SL.
No.
         Date           directions and                               COURT'S OR JUDGE'S ORDERS
                    Registrar's order with
                          Signatures
      05.06.2025                              CRLR No. 330 of 2025

                                              Hon'ble Vivek Bharti Sharma, J.

Mr. Vikas Anand, learned counsel for the revisionist.

2. Mr. Akshay Latwal, learned A.G.A. for the State.

3. This revision is filed against the judgment and order dated 14.12.2023 passed by learned Additional Chief Judicial Magistrate (S.D.), Rudrapur, District Udham Singh Nagar in Criminal Case No. 1391 of 2014 under Section 138 of Negotiable Instruments Act, 1881 as well as the judgment and order dated 13.05.2025 passed by learned 3rd Additional Sessions Judge, Rudrapur, Udham Singh Nagar in Criminal Appeal No. 06 of 2024.

4. Issue notice to respondent no.2 through ordinary process and registered post acknowledgment due as well as through e-mail and whatsapp, if available.

5. Steps to be taken within three weeks.

6. Learned counsel for the revisionist/applicant would submit that an application i.e. I.A. No. 1/2025 is filed by the revisionist/applicant with the prayer that he may be exempted from surrendering before the court below in the aforesaid criminal complaint case.

7. For the reasons stated, the exemption application is allowed. Till the next date of listing, the revisionist/applicant is exempted from surrendering pursuant to aforesaid case subject to the condition that the revisionist/applicant shall deposit the entire amount of the fine with the trial court within one week from today and the revisionist shall also furnish bail bond with two sureties in the amount of ₹,40,000/- and personal bond of the like amount to the satisfaction of the learned Trial Court for his appearance as and when the revisionist/applicant is directed to appear.

The amount, so deposited in the court, be deposited in a fresh account of the case of trial court as opened in the M.A.C.T. cases.

In case of non-compliance by the revisionist, the trial court to do needful as per law.

8. List this case on 31.07.2025.

9. Let copy of this order be sent to trial court for needful.

(Vivek Bharti Sharma, J.) 05.06.2025 Mamta