CRLR/733/2025
2025 Latest Caselaw 5455 UK

Citation : 2025 Latest Caselaw 5455 UK
Judgement Date : 12 November, 2025

Uttarakhand High Court

CRLR/733/2025 on 12 November, 2025

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                              CRLR No. 733 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Pradeep Chamyal, learned counsel for the Revisionist.

2. The present Criminal Revision under Sections 438/442 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) has been moved on behalf of the Revisionist seeking to set aside the judgment and order dated 30.06.2025, passed by the learned Judicial Magistrate First Class, Pithoragarh in Complaint Case No. 16/2024 (Old No. 322 of 2023), "Amit Singh vs. Himanshu Verma" under Section 138 of N.I. Act, 1881 as well as the judgment and order dated 28.10.2025, passed by learned Sessions Judge, Pithoragarh in Criminal Appeal No. 103 of 2025 (Criminal Appeal No. 64 of 2025), "Himanshu Verma vs. State and Another".

3. Heard.

4. Admit.

5. Issue notice to the Respondent.

6. Steps to be taken within one week.

7. Objections, if any, be filed by the Respondent within a period of three weeks.

8. Heard on the Exemption Application (I.A. No. 02 of 2025).

9. The Exemption Application has been filed by the Revisionist praying that he be exempted from surrendering, and that his bail application filed along with the present Revision be heard and considered without his surrender.

10. Learned counsel for the Revisionist submits that the Revisionist is willing to deposit half of the compensation amount within one month.

11. In view of the aforesaid submission, this Court is inclined to allow the Exemption Application.

12. Accordingly, the Exemption Application (I.A. No. 02 of 2025) is allowed, subject to the condition that half of the compensation amount shall be deposited before the concerned Trial Court within one month. In default of such deposit, the present order shall stand vacated automatically.

13. List this case on 02.01.2026.

(Ashish Naithani, J.) 12.11.2025 Shiksha