CRLR/69/2026
2026 Latest Caselaw 362 UK

Uttarakhand High Court

CRLR/69/2026 on 23 January, 2026

                                                                    2026:UHC:628
              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions             COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               CRLR/69/2026


                               Hon'ble Alok Mahra, J.

Mr. M.C. Upadhyay, learned counsel for the revisionist.

2. Mr. Abhishek Singh Rawat, learned counsel for respondent.

3. The present criminal revision has been preferred for setting aside the judgment and order dated 15.01.2026 passed by the learned Additional Sessions Judge, Kotdwar, District Pauri Garhwal, whereby Criminal Appeal No. 34 of 2025 preferred by the revisionist was dismissed, as well as the judgment and order dated 18.06.2025 passed by the learned Civil Judge (Junior Division)/Judicial Magistrate, Kotdwar, District Pauri Garhwal in Criminal Case No. 1997 of 2022, by which the learned trial court convicted the revisionist for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881, on the basis of compromise.

4. Learned counsel appearing for the revisionist and the respondent jointly submit that the dispute between the parties arose out of a money transaction; that during the pendency of the present revision, the entire cheque amount involved in the case has been paid by the revisionist to the respondent/ complainant; and that nothing now remains due or payable. It is further submitted that the respondent does not wish to pursue the criminal proceedings any further. Accordingly, a joint 2026:UHC:628 compounding application, duly supported by affidavits of both parties, has been filed, stating that the dispute has been amicably settled and praying that the proceedings be compounded and quashed.

5. The revisionist and the respondent are present before the Court and have been duly identified by their respective counsel. Upon interaction, the respondent/complainant categorically states that he has received the entire cheque amount from the revisionist to his full satisfaction and that no grievance now survives against the revisionist. He further states that he does not wish to prosecute the revisionist any further.

6. In view of the aforesaid settlement, the compounding application is allowed. Consequently, the conviction and sentence recorded against the revisionist in Criminal Case No. 1997 of 2022, as well as the judgments and orders dated 18.06.2025 and 15.01.2026, are hereby set aside, and the entire criminal proceedings arising therefrom are quashed.

7. The criminal revision stands disposed of accordingly.

8. Pending applications, if any, also stand disposed of.

[

(Alok Mahra, J.) Vacation Judge 23.01.2026 Mamta