CRLR/694/2025
2025 Latest Caselaw 4936 UK

Uttarakhand High Court

CRLR/694/2025 on 16 October, 2025

             Office Notes,
            reports, orders
            or proceedings
SL.   Dat                                                                    COURT'S OR JUDGE'S ORDERS
             or directions
No.    e
            and Registrar's
              order with
              Signatures

                              IA No.1/2025 (Bail Application)
                              with
                              CRLR No.694 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Shashi Kant Shandilya, learned counsel for the Revisionist.

2. Mr. G.C. Joshi, learned AGA, for the State of Uttarakhand/1.

3. Proposed Revisionist was convicted under Section 138 of Negotiable Instruments Act, and was sentenced to undergo simple imprisonment for a period of three months along with a fine of Rs.1,60,000/- vide judgment and order dated 20.07.2024, passed by the court of learned Judicial Magistrate, IIIrd Haridwar. An appeal (Criminal Miscellaneous No.102 of 2025) was filed by the Revisionist. The said appeal has been dismissed vide judgment and order dated 18.08.2025, passed by the court of learned District and Sessions Judge, Haridwar. Hence, the present criminal revision.

4. Heard on the bail application.

5. Issue notice to the Respondent No.2. Steps to be taken within a week. Counter affidavit to be filed within a period of three weeks.

6. Admit.

7. Let lower court record be summoned.

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 18.12.2025.

(Ashish Naithani, J.) 16.10.2025 Nitesh/