Ramprit vs State Of Uttarakhand And Another

Alok Kumar Verma, J

Proposed Criminal Revision has been filed against the judgment dated 25.08.2023, passed by learned Ist Additional Sessions Judge, Rishikesh, District Dehradun in Criminal Appeal No.02 of 2023, by which, the Appeal, filed against the judgment dated 10.01.2023, passed by learned Judicial Magistrate, Rishikesh, District Dehradun in Complaint Case No.715 of 2018, by which, the revisionist-accused was convicted and sentenced to undergo simple imprisonment for a period of three months along with a fine of Rs. 5,10,000/- under Section 138 of the Negotiable Instruments Act, 1881, has been dismissed.

Supplementary affidavit dated 29.09.2023 of Smt. Sunita Devi, wife of the revisionist, and, a copy of question-answer dated 19.09.2023, issued by the Court of Judicial Magistrate, Rishikesh, are taken on record.

Mr. Mukesh Kaparuwan, Advocate, contended that there are material contradictions in the statements of the complainant. However, revisionist undertakes through the said affidavit, filed by his wife, to deposit entire awarded amount i.e. Rs.5,10,000/- (Rupees five lakh ten thousand) within two months from the date of his release on bail.

Admit.

Issue fresh notice to the respondent no.2.

Steps to be taken within a week.

List on 09.11.2023.

Heard on the Bail Application (IA No. 01 of 2023).

Mr. Mukesh Kaparuwan, Advocate, contended that the revisionist, was on bail during the trial and appeal, and, the conditions of bail were never misused nor violated by him.

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

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