CRLR/217/2025
2025 Latest Caselaw 5719 UK

Uttarakhand High Court

CRLR/217/2025 on 24 November, 2025

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                               CRLR No.217 of 2025

                               Hon'ble Ashish Naithani, J.

Ms. Shumayla Zafri, learned counsel for the Revisionist.

2. Mr. S.S. Chauhan, learned DAG with Mr. Vikash Uniyal, learned Brief Holder, for the State of Uttarakhand.

3. Mr. Sumit Joshi, learned counsel for the private Respondent.

4. Proposed Revisionist was convicted under Section 138 of Negotiable Instruments Act, and was sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.3,50,000/- vide judgment and order dated 16.08.2023, passed by the court of learned Judicial Magistrate, 1st Class, Kotdwar, District Pauri Garhwal. An appeal (Criminal Appeal No.29 of 2023) was filed by the Revisionist. The said appeal has been dismissed vide judgment and order dated 09.12.2024, passed by the court of learned Additional Sessions Judge, Kotdwar, District Pauri Garhwal. Hence, the present criminal revision.

5. Heard on the bail application.

6. Learned counsel for the Revisionist submits that the Revisionist was on bail during the course of trial and has not defaulted his bail.

7. Admit.

8. Considering the overall facts and circumstances of the case, bail application is allowed. Let the revisionist be released on bail on his executing a personal bond and furnishing two reliable sureties, each of the like amount, to the satisfaction of the court concerned.

9. List this matter on 09.02.2026.

(Ashish Naithani, J.) 24.11.2025 Nitesh/