CRLR/90/2026
2026 Latest Caselaw 731 UK

Uttarakhand High Court

CRLR/90/2026 on 6 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
      06.02.2026                            CRLR No.90 of 2026
                                            Hon'ble Siddhartha Sah, J.

Mr. Sanjay Kumar Chandel, learned counsel for the revisionist through V.C.

2. Mr. V.S. Rawat, learned AGA for the State.

3. By means of the present criminal revision, the revisionist has challenged the judgment and order dated 08.08.2024 passed by the Judicial Magistrate/3rd Additional Judicial Magistrate, Kashipur, District Udham Singh Nagar in Criminal Complaint Case No. 2057 of 2019 (Computer No. 834 of 2019), Suresh Goyal vs. Mahendra Singh, whereby the trial court was pleased to convict and sentence the revisionist under Section 138 of the Negotiable Instruments Act, as well as the judgment and order dated 25.11.2025 passed by the 1st Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No. 9 of 2025, whereby the appellate court was pleased to dismiss the appeal filed by the revisionist. Hence, the present revision.

4. The present revision is accompanied by an exemption application (IA No. 3 of 2026), by means of which the revisionist has sought exemption from surrender during the pendency of the criminal revision.

5. Since the matter arises out of Section 138 of the Negotiable Instruments Act, the exemption application is allowed.

6. The revision is admitted.

7. Summon the TCR.

8. Issue notice to respondent no.2. Steps to the taken within five days.

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

10. List on 27.02.2026.

11. Urgency application (IA No.1 of 2026) stands disposed of.

(Siddhartha Sah, J.) Vacation Judge 06.02.2026 BS