CRLR/236/2026
2026 Latest Caselaw 2775 UK

Citation : 2026 Latest Caselaw 2775 UK
Judgement Date : 7 April, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

CRLR/236/2026 on 7 April, 2026

Author: Rakesh Thapliyal

Bench: Rakesh Thapliyal

             Office Notes, reports,
             orders or proceedings
SL.
      Date     or directions and                                COURT'S OR JUDGES'S ORDERS
No
             Registrar's order with
                  Signatures


                                      CRLR No. 233 of 2026, CRLR No. 234 of 2026, CRLR No. 236 of 2026
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Saurabh Kumar Pandey, learned counsel for the revisionist.

2. Mr. Tumul Nainwal, learned A.G.A. with Mrs. Meenakshi Sharma and Mrs. Sweta Badola Dobhal, learned Brief Holders for the State.

3. Mr. D.S. Mehta, learned counsel for the respondent.

4. All these criminal revisions are arising out of three different complaints moved by the respondent- complainant under section 138 of N.I. Act. The Trial Court convicted the revisionist in all the complaint cases and the conviction was also confirmed by the Appellate Court.

5. All these revisions as per the office report are well within time.

6. Admit.

7. Summon the Trial Court record.

8. It is argued by the learned counsel for the revisionist that the total amount of fine is Rs. 25 lakhs in respect of three cheques out of which Rs. 11.55 lakhs has already been paid by the revisionist to the complainant and the remaining amount is about Rs. 13 lakhs. He submits that the revisionist is suffering from some ailment and, therefore, he wants to pay the remaining amount within four months.

9. Learned counsel for the respondent Mr. D.S. Mehta have no objection and submits that if the revisionist is ready to pay the balance amount and fine within four months then in such an eventuality the exemption application, which has been moved by the revisionist, can be allowed.

10. In such view of the matter, since the revisionist is now giving undertaking through his counsel that he will pay balance amount within four months the exemption application is allowed.

11. List all these revisions on 12.08.2026.

(Rakesh Thapliyal, J.) 07.04.2026 PR