CRLR/596/2023
2025 Latest Caselaw 4152 UK

Uttarakhand High Court

CRLR/596/2023 on 9 September, 2025

              Office Notes,
             reports, orders
             or proceedings                COURT'S OR JUDGE'S ORDERS
SL.
      Date    or directions
No.
             and Registrar's
               order with
               Signatures
                               CRLR No.596 of 2023
                               Hon'ble Ashish Naithani, J.

Ms. Divya Jain, learned counsel for the Revisionist.

2. Mr. S.S. Chauhan, learned Deputy Advocate General with Mr. Bhaskar Chandra Joshi, learned AGA for the State.

3. Mr. Lokendra Dobhal, learned counsel for Respondent no.2.

4. The present matter relates to a promissory note (cheque) amounting to Rs.3,00,000/- which was dishonoured on the ground of insufficient fund.

5. As per record, the revisionist was granted bail on 25.08.2023 with the condition that revisionist shall deposit the penalty amount imposed on him by the impugned judgment. But it was not done and record shows that the said amount has not been paid.

6. Learned counsel for respondent no.2 Mr. Lokendra Dobhal makes a submission that he had moved a bail cancellation application as the revisionist had defaulted the condition of the said bail.

7. Whereas learned counsel for the revisionist exhibits a draft amounting to Rs.1,00,000/-said to be paid to respondent no.2.

8. Since the matter relates to breach of bail and not complying with the Court's order dated 25.08.2023, both the parties, revisionist and respondent no.2 are directed to present before this Court on the next date of listing alongwith their counsel.

9. List this matter on 19.09.2025.

(Ashish Naithani, J.) 09.09.2025 Arti