Citation : 2025 Latest Caselaw 5182 UK
Judgement Date : 31 October, 2025
Office Notes, reports, orders
SL. or proceedings or directions
Date COURT'S OR JUDGES'S ORDERS
No and Registrar's order with
Signatures
CRLR No. 724 of 2025
Hon'ble Ashish Naithani, J.
Mr. Yogesh Kumar Sharma, 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 acquit the Revisionist for the offence punishable under Section 138 of N.I. Act and further to set-aside the judgment and order dated 06.12.2024 passed by learned Judicial Magistrate (1st Class) Bhikiyasand, District Almora in Complaint Case No.114 of 2022, titled as "Rahul Singh Bisht vs. Asha Devi Tomar"
under Section 138 of NI Act at District Almora, whereby the Revisionist was convicted for the offence punishable under Section 138 of NI Act and sentenced to undergo for a period of 2 years rigorous imprisonment with fine of Rs.5,34,000/- and out of which, the Revisionist was directed to pay Rs.5,24,000/- as compensation to the Respondent and Rs. 10,000/- as penalty/fine and in case of default of payment of compensation, the Revisionist will also bear extra one month imprisonment, in league with judgment and order dated 26.09.2025 passed by learned Additional District & Sessions Judge, Ranikhet, Almora, in Criminal Appeal No.01 of 2025 titled as "Asha Devi Tomar vs. Rahul Singh Bisht & Anr", whereby the appeal of the Revisionist was rejected and affirmed the judgment and order dated 07.05.2024.
4. Heard.
5. Admit.
6. Issue notice to the Respondent no.1, returnable within two weeks. Steps to be taken within one week.
7. Objections, if any, to be filed by the Respondents by the next date fixed.
8. List this matter on 28.11.2025.
(Ashish Naithani, J.) 31.10.2025 Akash
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