Uttarakhand High Court

CRLR/153/2017 on 9 May, 2025

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                              CRLR No.153 of 2017

                             Hon'ble Ashish Naithani, J.

Mr. Deep Prakash Bhatt, learned counsel for the revisionist.

2. Mr. Rakesh Negi, learned Brief Holder, for the State of Uttarakhand.

3. Mr. M.C. Pant, learned counsel/Mediator.

4. This matter is being taken up in National Lok Adalat held on 10th May, 2025.

5. This criminal revision is filed against the judgment and order dated 23.05.2017, passed by Additional Session Judge, Khatima, Udham Singh Nagar, and judgment dated 17.01.2017 passed by Additional Chief Judicial Magistrate, Khatima, District Udham Singh Nagar, under Section 138 of the Negotiable Instruments Act, whereby revisionist was convicted for six months imprisonment and fine of Rupees Five Lakh Fifty Thousand.

6. A statement has been given by learned counsel for the revisionist that revisionist passed away during the pendency of this revision, and prays that present criminal revision may be dismissed as infructuous. This fact has also been verified by the document submitted before National Lok Adalat.

7. In view of the above statement, the criminal revision is dismissed as infructuous.

                                                                       (Ashish Naithani,        J)
                                                                            10.05.2025
                             Nitesh/