CRLR/275/2020
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Uttarakhand High Court

CRLR/275/2020 on 11 September, 2025

                                                                  2025:UHC:8108
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                               CRLR No.275 of 2020
                               Hon'ble Alok Mahra, J.

There is no representation for the revisionist.

Mr. B.N. Molakhi, Deputy Advocate General for the State of Uttarakhand/ respondent no.1.

2. This Criminal Revision has been filed challenging the judgment & order dated 03.03.2020 passed by learned Additional Sessions Judge, Kotdwar, District Pauri Garhwal in Criminal Appeal No.14 of 2020. Revisionist has also challenged the order dated 17.06.2019 passed by learned Additional Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal in Criminal Case No.220 of 2016.

3. Earlier a complaint was lodged against the applicant by the respondent no.2 under Section 138 of the Negotiable Instrument Act. Thereafter, matter was investigated and learned Additional Chief Judicial Magistrate, Kotdwar, District Pauri Garhwal vide order dated 17.06.2019 convicted the revisionist under Section 138 of N.I. Act and directed him to undergo six months rigorous imprisonment with fine of ₹1,60,000/- and, in default of payment of fine, he was sentenced to undergo one month's additional simple imprisonment. Against the said order, revisionist filed Criminal Appeal. The said Criminal Appeal has been dismissed by learned Additional Sessions Judge, Kotdwar, District Pauri Garhwal vide order dated 2025:UHC:8108

03.03.2020.

4. After hearing the leaned counsel for the parties and after perusing the record, it is established by documentary evidence that the revisionist has paid the consideration of sale deed by the cheques, which were dishonoured, thus, the ingredients of Section 138 of N.I. Act are fully made out against the revisionist. This Court does not find any infirmity in the impugned judgment & order dated 03.03.2020 passed in Criminal Appeal No.14 of 2020, therefore, the Criminal Revision is dismissed.

(Alok Mahra, J.) 11.09.2025 Arpan

ARPAN

DN: c=IN, o=HIGH COURT OF UTTARAKHAND,

2.5.4.20=eabb68a3895e41937c266c23964c048 5365445e3a20dddb7393398f9fe45ba3e,

JAISWAL postalCode=263001, st=UTTARAKHAND, serialNumber=060FC17022BEAE3DE215D68D9 D454C5109CB987446351E4DF04AADAA2C2CE A66, cn=ARPAN JAISWAL Date: 2025.09.12 17:00:08 +05'30'