CRLR/84/2026
2026 Latest Caselaw 629 UK

Uttarakhand High Court

CRLR/84/2026 on 4 February, 2026

                   Office Notes, reports,
                   orders or proceedings
SL.
         Date        or directions and                     COURT'S OR JUDGES'S ORDERS
No                 Registrar's order with
                        Signatures
      04.02.2026                            CRLR No.84 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Pradeep Chamyal, learned counsel for the revisionist.

2. The present criminal revision is directed against the impugned judgment and order dated 05.08.2025 passed by the Court of Chief Judicial Magistrate, Pithoragarh in Complaint Case No.1433 of 2024 as well as the judgment and order dated 19.12.2025 passed by the Session Judge, Pithoragarh in Criminal Appeal No.75 of 2025.

3. Learned counsel for the revisionist has taken the Court through Annexure No. 2 of the affidavit filed in support of the suspension of sentence and stay application, which is an order dated 04.09.2025 passed by the Sessions Judge, Pithoragarh, whereby the revisionist was called upon to deposit an amount of ₹1,44,000/- before the Trial Court. The learned counsel for the revisionist states that the revisionist will deposit the said amount.

4. The urgency application and the exemption application (AI Nos.1 & 2 of 2026) are allowed.

5. In view of the above, the order dated 13.11.2025 passed by the Chief Judicial Magistrate, Pithoragarh, in Misc. Case No. 543 of 2025, Mahipal Singh Dhami vs. Prakash Pant, shall remain in abeyance, subject to the revisionist depositing the aforesaid amount of ₹1,44,000/- within a period of one month.

6. Admit.

7. Call for the TCR.

8. Issue notice to the respondent. Steps to be taken within three days.

9. The application for suspension of sentence and stay application shall be considered thereafter.

10. List on 11.03.2026.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 BS