CRLR/10/2026
2026 Latest Caselaw 1265 UK

Citation : 2026 Latest Caselaw 1265 UK
Judgement Date : 19 February, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

CRLR/10/2026 on 19 February, 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


                                      IA 2/2026 (For Bail Application)
                                      In
                                      CRLR No. 10 of 2026
                                      Hon'ble Rakesh Thapliyal, J.

1. Mr. Amit Kapri, learned counsel for the revisionist.

2. Mr. Bhaskar Chandra Joshi, learned A.G.A. with Mr. Vijay Khanduri, learned Brief Holder for the State.

3. The instant revision was already admitted on 06.01.2026. Though the revision is admitted but the record has not been summoned.

4. Summon the Trial court record.

5. Notice was issued to the respondent no. 2 and as per the office report dated 04.02.2026 the respondent no. 2 was served but no one put appearance on behalf of the respondent no. 2.

6. Heard on bail application.

7. Learned counsel for the revisionist submits that infact the entire amount of fine is already recovered by way of attachment of land of the revisionist, which is reflected from the order dated 06.12.2025 (Annexure-1 to the paper book).

8. The instant revision has been preferred against the order of conviction under section 138 of N.I. Act, whereby, the revisionist has been convicted and sentenced to undergo one year simple imprisonment with a fine of Rs. 8 lakhs.

9. Taking into consideration the submission of learned counsel for the revisionist that the amount of fine has been recovered by way of attachment of the land of the revisionist and the maximum sentence as awarded by the Trial court is one year simple imprisonment, in such view of the matter, this court is of the view that the applicant deserves for bail.

10. Accordingly, the bail application is allowed.

11. Let the applicant 'Hemraj Bohara' be released on bail during the pendency of the instant criminal revision, on his executing a personal bond and furnishing two reliable sureties each of the like amount to the satisfaction of the court concerned.

12. List this revision for final hearing in the week commencing 20.04.2026.

(Rakesh Thapliyal, J.) 19.02.2026 PR