CRLR/85/2026
2026 Latest Caselaw 630 UK

Uttarakhand High Court

CRLR/85/2026 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.85 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. B.S. Adhikari, learned counsel for the revisionist through V.C.

2. The present criminal revision has been filed against the judgment and order dated 09.07.2025 passed by the Court of Judicial Magistrate 1st Class, Pauri Garhwal in Complaint Case No. 371 of 2023 of convicting revisionist with one year simple imprisonment and fine of Rs.1,91,34,293/- as well as the judgment and order dated 16.01.2026 passed by the Court of Session Judge, Pauri Garhwal in Criminal Appeal No.37 of 2025, Sompal Singh Vs. Vimal Singh.

3. In the facts and circumstances of the case, the urgency application (IA No.1 of 2026) and exemption application (IA No.2 of 2026) are allowed.

4. Admit.

5. Call for the TCR.

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

7. The application for bail will be considered after the receipt of the TCR.

8. List this case on 11.03.2026.

(Siddhartha Sah, J.) Vacation Judge 04.02.2026 BS