Parvez Khan vs State Of Uttarakhand And Another

Alok Kumar Verma, J

On 02.02.2023, learned Ist Additional District and Sessions Judge, Haridwar dismissed the Criminal Appeal (No. 68 of 2020), filed by the revisionist-accused against the judgment dated 06.02.2020, passed by learned Judicial Magistrate/IIIrd Additional Civil Judge (Junior Division), Haridwar in Complaint Case No. 954 of 2018, whereby, the revisionist-accused was convicted and sentenced to undergo simple imprisonment for a period of two years along with a fine of Rs. 11,41,000/- for the offence under Section 138 of the Negotiable Instruments Act, 1881.

Heard Mr. Gaurav Singh, learned counsel for the revisionist, Mr. V.K. Jemini, learned Deputy Advocate General for the State and Mr. S.K. Shandilya, learned counsel for respondent no. 2.

Admit.

Learned counsel for both the parties submitted that the parties have settled their matters.

List on 16.08.20203.

Heard on the Bail Application (IA No. 1 of 2023).

Mr. Gaurav Singh, Advocate, contended that the revisionist was on bail during the trial and appeal and the conditions of bail were neither misused nor violated by him.

Considering the facts and circumstances of the case, this Court is inclined to grant bail to the revisionist Parvez Khan.

Let the revisionist be released on bail on his executing personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of Trial Court.