Sanjay Singh vs State Of Uttarakhand And Another

Alok Kumar Verma, J

Revisionist-accused Sanjay Singh was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 and was sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs. 65,000/-. Against the said judgment of conviction and sentence dated 27.05.2022, passed by learned Ist Judicial Magistrate, Dehradun in Complaint Case No. 4400 of 2018, a Criminal Appeal (No. 123 of 2022) was filed. The said Appeal has been dismissed vide judgment dated 13.09.2023, passed by learned Vth Additional Sessions Judge, Dehradun.

Supplementary affidavit dated 18.10.2023, filed by the revisionist, is taken on record.

Heard Mr. Nalin Saun, learned counsel for the revisionist and Mrs. Manisha Rana Singh, learned A.G.A. for the State.

Mr. Nalin Saun, Advocate, submits that revisionist is ready to settle the matter with respondent no. 2-complainant. He further submits that revisionist-Sanjay Singh wants to deposit Rs. 50,000/- by 17.11.2023.

Having heard the learned counsel for the revisionist, notice is issued to respondent no. 2.

Steps to be taken within 48 hrs.

List on 20.11.2023 just after fresh cases.

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

Mr. Nalin Saun, Advocate, submits 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-Sanjay Singh.

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.

Let a certified copy of this order be supplied to learned counsel for the revisionist, today itself, on payment of usual charges.