C528/1993/2025
2025 Latest Caselaw 5428 UK

Uttarakhand High Court

C528/1993/2025 on 11 November, 2025

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                        COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      11.11.2025                        C528 No. 1993 of 2025
                                        Hon'ble Alok Kumar Verma, J.

The applicant-accused was convicted and sentenced for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881. A Criminal Appeal (No. 93 of 2025) was filed. The said Appeal has been dismissed for want of prosecution on 28.08.2025.

2. Heard Mr. Avidit Noliyal, learned counsel for the applicant and Mr. Vishal Vikram Singh, learned counsel for the respondent.

3. Applicant is present through video conferencing. He is identified by Mr. Avidit Noliyal.

4. Smt. Nirmish Tyagi, the proprietor of the respondent, is present through video conferencing. She is identified by Mr. Vishal Vikram Singh, Advocate.

5. The respondent-complainant has submitted that the complainant has compounded the offence.

6. Both the parties have requested to refer the matter to the National Lok Adalat.

7. The present matter is referred for National Lok Adalat, which is scheduled to be held on 13.12.2025. Till then, the effect and operation of the judgment dated 30.06.2025, passed by learned Judicial Magistrate / Ist Additional Civil Judge, Haridwar in Complaint Case No. 1777 of 2020 are kept in abeyance.

(Alok Kumar Verma, J.) 11.11.2025 Shiv/