Tarun Jadli vs State Of Uttarakhand And Another

Alok Kumar Verma, J

Proposed Revision has been filed challenging the judgment dated 30.09.2023, passed by learned Additional Sessions Judge, Kotdwar, District Pauri Garhwal in Criminal Appeal No.51 of 2022, by which, the Appeal, filed against the judgment dated 06.07.2022, passed by learned Judicial Magistrate, Kotdwar, District Pauri Garhwal in Criminal Case No.480 of 2016, by which, revisionist-accused Tarun Jadli was convicted and sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs. 12,00,000/- under Section 138 of the Negotiable Instruments Act, 1881, has been dismissed.

Mr. B.M. Pingal, Advocate, contended that the case of the revisionist is that the impugned cheque was not signed by him and the said cheque was not issued in favour of the respondent no.2-complainant against any legally enforceable debt. The impugned cheque was presented by the complainant twice. At the first instance, the bank returned the cheque with the endorsement that the signature did not match.

Admit.

List on 04.01.2024 for final hearing.

Summon the original record.

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

Mr. B.M. Pingal, Advocate, submitted that the revisionist was on bail during the trial and appeal, and, the conditions of bail were never misused by him.

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

Let the revisionist- Tarun Jadli 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.