CRLR/453/2025
2025 Latest Caselaw 4209 UK

Uttarakhand High Court

CRLR/453/2025 on 11 September, 2025

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                               IA No.2 of 2025 (Bail Application)
                               With
                               CRLR No.453 of 2025

                               Hon'ble Ashish Naithani, J.

Mr. U.K. Uniyal, learned senior counsel (through VC) assisted by Ms. Saumya Tripathi, learned counsel for the Revisionist through VC.

2. Mr. Akshay Latwal, learned AGA, for the State of Uttarakhand.

3. Mr. Pooran Singh Rawat, learned counsel for the Respondent No.2.

4. Proposed Revisionist was convicted under Section 138 of Negotiable Instruments Act, 1881 and was sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs.51,10,000/- vide judgment dated 17.01.2019, passed by the court of learned Additional Chief Judicial Magistrate, Haldwani, District Nainital. An appeal (Criminal Appeal No.26 of 2019) was filed by the Revisionist. The said appeal has been dismissed vide judgment dated 09.05.2022, passed by the court of learned Additional Sessions Judge (II), Haldwani, District Nainital. Hence, the present criminal revision.

5. Heard the learned counsel for the parties on the Bail Application.

6. A demand draft no.007323 of HDFC Bank, of Rs.8,50,000/- (Rupees Eight Lakh Fifty Thousand Only) has been handed over to the learned counsel for the Respondent No.2, by the learned counsel for the Revisionist in the Court today.

7. 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. The realization of the fine shall remain stayed during the pendency of this revision.

8. List this matter on 17.10.2025.

(Ashish Naithani, J.) 11.09.2025 Nitesh/