Uttarakhand High Court

CRLR/287/2025 on 23 May, 2025

Author: Vivek Bharti Sharma

Bench: Vivek Bharti Sharma

             Office Notes, reports,
             orders or proceedings or
SL.
      Date   directions          and                   COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
             Signatures
                                        CRLR No.287 of 2025
             23.05.2025
                                        Hon'ble Vivek Bharti Sharma, J.

Mr. Rajesh Pandey, Advocate for the revisionist.

2. Mr. Deepak Bisht, Deputy A.G. for the State.

3. This revision is filed by the revisionist/convict against the judgment and order dated 09.05.2025 passed by Sessions Judge, Pithoragarh in Criminal Appeal No.2 of 2025 and the judgment and order dated 23.12.2024 passed by Judicial Magistrate, First Class, Pithoragarh, whereby the revisionist has been convicted under Section 138 of Negotiable Instruments Act and has been sentenced to undergo six months simple imprisonment with fine of Rs.2,45,000/-.

4. Issue notice to the respondent no.2 through ordinary and registered post acknowledgement due as well as by Email and WhatsApp, if available.

5. Steps to be taken within two weeks.

6. Learned counsel for the revisionist/convict would press his Exemption Application.

7. Revisionist/convict shall be exempted from surrendering before the concerned court on the condition that he will deposit the fine amount with the said court within ten days from today. If he fails to do so, he shall surrender immediately thereafter.

8. List on 21.07.2025 for hearing on admission.

(Vivek Bharti Sharma, J.) 23.05.2025 Rajni