CRLR/57/2026
2026 Latest Caselaw 355 UK

Citation : 2026 Latest Caselaw 355 UK
Judgement Date : 23 January, 2026

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Uttarakhand High Court

CRLR/57/2026 on 23 January, 2026

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                               I.A. No.2 of 2026 (Bail Application)
                               In
                               CRLR No.57 of 2026
                               Hon'ble Alok Mahra, J.

Mr. Imran Ali Khan, Advocate for the revisionist.

There is no representation for the respondent.

2. This Criminal Revision is preferred against the judgment and order dated 05.12.2023 passed by learned IIIrd Additional Chief Judicial Magistrate, Dehradun in Criminal Case No.349 of 2022. Revisionist has also challenged the judgment dated 18.07.2025 passed by learned IIIrd Additional Sessions Judge, Dehradun in Criminal Appeal No.19 of 2024.

3. The revisionist seeks bail during pendency of the revision.

4. Heard learned counsel for the parties on the bail application and perused the record.

5. The revisionist had issued a cheque for an amount of ₹27,979/- in favour of the respondent, which was dishonoured on account of insufficiency of funds. Pursuant thereto, the learned court below, vide order dated 18.07.2025, directed the revisionist to deposit a sum of ₹30,000/-. Learned counsel for the revisionist submits that, in compliance with the said direction, the revisionist has already paid a sum of ₹34,000/- to the complainant, which is in excess of the amount directed by the learned court below. It is further submitted that the revisionist is presently in judicial custody, and in view of the fact that the entire cheque amount along with additional sum has been paid, no useful purpose would be served by his continued incarceration. Accordingly, it is prayed that the revisionist be enlarged on bail.

6. Having considered, this Court is of the view that it is a case, in which the revisionist be enlarged on bail.

7. The bail application is allowed.

8. Let the revisionist be released on bail, during the pendency of the revision on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.

(Alok Mahra, J.) Vacation Judge 23.01.2026 Arpan