CRLR/430/2025
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Uttarakhand High Court

CRLR/430/2025 on 8 September, 2025

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                                  CRLR No. 430 of 2025
                                  Hon'ble Ashish Naithani, J.

Mr. Harshpal Sekhon and Mr. Basant Singh, learned counsel for the revisionist.

2. Mr. Akshay Latwal, learned A.G.A. assisted by Mr. Prabhat Kandpal, learned Brief Holder 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 30.06.2025 passed by learned First Additional District & Sessions Judge, Udham Singh Nagar in Criminal Appeal No.102 of 2021, titled as "Mohd Jafar vs. Mohd Ibrahim & Anr.", whereby the appeal of the revisionist has been dismissed, and the judgment and order dated 03.03.2021 passed by learned Additional Chief Judicial Magistrate/Civil Judge (Senior Division), Kashipur, District Udham Singh Nagar in Criminal Case No.522 of 2015, titled as "Mohd Ibrahim vs. Mohd Zafar" has been affirmed, whereby the present revisionist has been convicted under the provisions of Section 138 of Negotiable Instruments Act, to undergo rigorous imprisonment for 01 year and fine of Rs.5000/- and in case of default of payment of fine, accused to undergo further additional simple imprisonment of one month and compensation of Rs.5,00,000/- has been awarded under Section 357(3) of CrPC to be paid within one month and in case of default of payment of compensation within stipulated time, then the same can be recovered by the complainant according to law.

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. Learned counsel for the revisionist makes a submission that both the parties are in the middle of settling the matter.

9. List this matter on 17.10.2025.

(Ashish Naithani, J.) 08.09.2025 Akash