Sandeep Kumar Chanaliya vs State Of Uttarakhand And Another

Alok Kumar Verma, J

Proposed Revision has been filed against the judgment dated 23.05.2023, passed by learned 1st Additional District and Sessions Judge, Haridwar in Criminal Appeal No.133 of 2022, by which, the Appeal, filed against the judgment dated 05.07.2022, passed by learned Additional Chief Judicial Magistrate/IIIrd Additional Civil Judge (Senior Division), Haridwar in Complaint Case No.1369 of 2021, 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.1,30,000/- (Rupees One Lakh Thirty Thousand) under Section 138 of the Negotiable Instruments Act, 1881, has been dismissed.

Heard Mr. Mukesh Rawat, learned counsel holding brief of Mr. Gaurav Singh, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned AGA for the State.

Admit.

Issue notice to the respondent no.2. Steps to be taken within a week.

List on 15.12.2023.

Heard on Bail Application No.1 of 2023.

Learned counsel for the revisionist submits that the revisionist undertakes to pay the entire cheque amount within three months from the date of his release on bail. In support of his submissions, the revisionist has filed a supplementary affidavit dated 12.09.2023. He further submits that the revisionist was on bail during the trial and the appeal and the conditions of bail were never misused by him.

Let the revisionist-Sandeep Kumar Chanaliya be released on bail on executing his personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.