Uttarakhand High Court
CRLR/557/2022 on 9 October, 2025
Office Notes,
reports, orders or
proceedings or
No. Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
CRLR No. 557 of 2022
Hon'ble Alok Mahra, J.
Mr. B.D. Pande, learned counsel for the
revisionist.
2. Mr. Deepak Bisht, learned D.A.G. for the
State.
3. Revisionist is the Managing Director of R
Zone Developers Private Limited. Respondent
no. 2 filed a complaint under Section 138
alleging that the revisionist have issued
cheques of Rs. 5 Lakhs, which was
dishonoured. The learned Magistrate, after
considering all relevant aspect, imposed a fine
of Rs. 40,000/- alongwith six months
imprisonment to Mr. Ravindra Kumar,
Managing Director of R Zone Developers
Private Limited.
4. This order was challenged by him in
appeal before the Sessions Judge in which the
order of the Magistrate was upheld. Against
both these orders, the present revision has
been preferred.
5. Learned counsel for the revisionist would
submit that he is ready and willing to pay Rs.
4.5 Lakhs of which he has prepared the
demand draft also. He has further submitted
that the Company have deposited Rs.
1,08,000/- before the Appellate Court and the
said amount was withdrawn by the
complainant.
6. Heard.
7. Admit.
8. Issue notice to the respondent no. 2,
returnable within four weeks.
9. Steps to be taken within a week.
10. List after service report is received.
11. It is made clear that the revisionist shall
produce the demand draft on the next date of
hearing.
Heard on Bail and Suspension of
Sentence Application.
12. The instant revision is preferred against
the judgment and order dated 21.06.2022 in
Criminal Appeal No. 162 of 2019 R Zone
Developers Pvt. Ltd. Vs. State of Uttarakhand
and Another, whereby, the learned 2nd
Additional Sessions Judge, Dehradun, has
dismissed the appeal filed by the
revisionist/accused herein, as well as the
judgment dated 01.06.2019 passed in
Complaint Case No. 4161 of 2015, Vishnu
Dutt Bakshi Vs. R Zone Developers Pvt. Ltd.
by the learned 2nd Judicial Magistrate,
Dehradun whereby the complaint filed by the
respondent/complainant was allowed and the
revisionist was sentenced to undergo simple
imprisonment of six months and a fine of Rs.
5,40,000/-.
13. Having heard learned counsel for both
the parties, the suspension of sentence
application (IA No. 1 of 2022) is allowed and
it is directed that execution of sentence
awarded to the accused/appellant shall
remain suspended during and until the
conclusion of the revision, subject to the
revisionist executing a personal bond and
furnishing two reliable sureties, each of the
like amount, to the satisfaction of the court
concerned.
14. Exemption Application (IA No. 3 of
2025) stands disposed of accordingly.
(Alok Mahra J.)
09.10.2025
Ujjwal
