CRLR/734/2025
2025 Latest Caselaw 5386 UK

Uttarakhand High Court

CRLR/734/2025 on 10 November, 2025

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                                 CRLR No. 734 of 2025
                                 Hon'ble Ashish Naithani, J.

Mr. Shashank Saun, learned counsel for the Revisionist appeared through V.C.

2. Mr. G. C. Joshi, learned A.G.A. for the State.

3. The present criminal revision under Section 438 & 442 of BNSS, 2023 is moved on behalf of the Revisionist to set-aside the impugned judgment and order dated 31.01.2025 passed in Criminal Appeal No.12 of 2024 "Devender Singh Chaudhary vs. State of Uttarakhand and Anr" punishable under Section 138 of the Negotiable Instruments Act, by the learned Court of 3rd Additional Sessions Judge, Dehradun and further to qushe the impugned judgment and order dated 05.10.2023 passed in Criminal Complaint Case No.1948 of 2018, "Baijram Bijalwan vs. Devender Chaudhary" punishable under Section 138 of the Negotiable Instruments Act, by the learned Court of 2nd Additional Civil Judge (Junior Division)/Judicial Magistrate, Dehradun.

Heard on the Delay Condonation Application (IA No.01/2025)

4. There is delay of 182 days in filing the present revision.

5. Not objected to by the learned State counsel.

6. Delay Condonation Application is filed along with the affidavit of the Revisionist.

7. For the reasons stated, the Delay Condonation Application is allowed. Delay is hereby condoned.

8. Heard.

9. Admit.

10. Issue notice to the Respondent no. 2, returnable within two weeks. Steps to be taken within one week.

11. Objections, if any, to be filed by the Respondents within three weeks.

12. List this matter on 15.12.2025.

(Ashish Naithani, J.) 10.11.2025 Akash