CRLR/621/2025
2025 Latest Caselaw 4481 UK

Uttarakhand High Court

CRLR/621/2025 on 19 September, 2025

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                               IA No.2/2025 (Bail Application)
                               With
                               CRLR No.621 of 2025

                               Hon'ble Ashish Naithani, J.

Ms. Radha Arya, learned counsel holding brief of Mr. Raj Kumar Singh, learned counsel for the Revisionist.

2. Mr. Vipul Painuly, learned AGA, for the State of Uttarakhand/1.

3. Proposed Revisionist was convicted under Section 138 of Negotiable Instruments Act, 1881 and was sentenced to undergo simple imprisonment for a period of three months along with a fine of Rs.6,25,000/- vide judgment dated 18.04.2024, passed by the court of learned Judicial Magistrate 1st, District Dehradun. An appeal (Criminal Appeal No.154 of 2024) was filed by the Revisionist. The said appeal has been dismissed vide judgment dated 28.06.2025, passed by the court of learned 3rd Additional Sessions Judge, District Dehradun. Hence, the present criminal revision.

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

5. Learned counsel for the Revisionist makes a submission that the money so involved in the present matter has been paid by the Revisionist to the Respondent No.2 Baljendra Pal Singh, by referring to an agreement/payment details regarding the said amount as paper nos.54 to 58, which is a settlement agreement and the demand draft. She further submits that since the Revisionist has paid the said amount, the matter has been settled between the parties.

6. Admit.

7. Issue notice to the Respondent No.2. Steps to be taken within a week.

8. 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.

9. List this matter on 06.11.2025.

(Ashish Naithani, J.) 19.09.2025 Nitesh/