CRLR/550/2025
2025 Latest Caselaw 4015 UK

Uttarakhand High Court

CRLR/550/2025 on 1 September, 2025

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                                  CRLR No. 550 of 2025

                                  Hon'ble Ashish Naithani, J.

Mr. Navneet Kaushik, learned counsel for the Revisionists.

2. Mr. Akshay Latwal, learned A.G.A. assisted by Mr. Prabhat Kandpal, learned Brief Holder for the State of Uttarakhand.

3. The present Criminal Revision has been filed with a prayer to set aside the impugned judgment and order dated 18.08.2025, passed by learned Ist Additional Sessions Judge, Roorkee, District Haridwar in Criminal Revision No. 122 of 2020, titled as "Tamilnad Mercantile Bank Ltd. Vs. State of Uttarakhand and others".

4. The Revisionist has also filed a Stay Application (I.A. No. 01 of 2025), seeking a stay on the effect and operation of the impugned judgment and order dated 18.08.2025, passed by learned Ist Additional Sessions Judge, Roorkee, District Haridwar in Criminal Revision No. 122 of 2020, titled as "Tamilnad Mercantile Bank Ltd. Vs. State of Uttarakhand and others".

5. Admit.

6. Issue notice to Respondent No. 2.

7. Steps for service be taken within one week.

8. Objections, if any, be filed by the Respondent.

9. List this case on 13.10.2025.

10. As an interim measure, it is directed that till the next date of listing, the effect and operation of the impugned judgment and order dated 18.08.2025, passed by learned Ist Additional Sessions Judge, Roorkee, District Haridwar in Criminal Revision No. 122 of 2020, titled as "Tamilnad Mercantile Bank Ltd. Vs. State of Uttarakhand and others", shall remain stayed.

11. The Stay Application stands disposed of accordingly.

(Ashish Naithani, J.) 01.09.2025 Shiksha