CRLR/684/2025
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Uttarakhand High Court

CRLR/684/2025 on 15 October, 2025

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                                      CRLR No. 684 of 2025
                                      Hon'ble Ashish Naithani, J.

Mr. Rajat Mittal, learned counsel for the revisionist.

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

3. The present criminal revision under Section 438/442 of BNSS is moved on behalf of the revisionist to set-aside the judgment and order dated 07.10.2025 passed by learned 2nd Addl. Session Judge, Rishikesh, District Dehradun in Criminal Appeal No.17 of 2025, titled as "Narendra Kumar Sharma vs. State of Uttarakhand & Anr." As well as the judgment and order dated 22.03.2025 passed by learned Addl. Civil Judge (J/D)/Judicial Magistrate, Rishikesh, Dehradun in Criminal Case (Compliant) No.500 of 2018, titled as "Balbeer Kumar Duggal vs. Narendra Kumar Sharma", punishable under Section 138 of N.I. Act.

4. Heard.

5. Admit.

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

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

8. Exemption Application (IA No.02 of 2025) is filed by the Revisionist with prayer that the Revisionist be exempted from surrendering before the learned court below in Criminal Appeal No.17 of 2025, titled as "Narendra Kumar Sharma vs. State of Uttarakhand & Anr." Passed by learned 2nd Additional Session Judge, Rishikesh, District Dehradun on 07.10.2025 as well as in Criminal Case (Complaint) No.500 of 2018, titled as "Balbeer Kumar Duggal vs. Narendra Kumar Sharma", passed by the learned Addl. Civil Judge (J/D)/Judicial Magistrate, Rishikesh, Dehradun on 22.03.2025.

9. For the reasons stated, the Exemption Application is hereby allowed.

10. List this matter on 26.11.2025.

(Ashish Naithani, J.) 15.10.2025 Akash