PRABHAWATI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Revisionist -accused Smt. Prabhawati was convicted under Sec. 138 of the Negotiable Instruments Act, 1881 and was sentenced to undergo simple imprisonment for a period of four months along with a fine of Rs.1,55,000.00(Rupees one lakh fifty five thousand). An Appeal was filed against the said judgment dtd. 2/8/2019, passed by learned Judicial Magistrate/Civil Judge (Junior Division), Rishikesh, District Dehradun in Complaint Case No. 591 of 2017. The said Appeal (No. 215 of 2019) has been dismissed vide judgment dtd. 26/10/2021, passed by learned Ist Additional District and Sessions Judge, Rishikesh, District Dehradun. Proposed Criminal Revision has been filed along with an Application under Sec. 5 of the Limitation Act, 1963 to condone the delay of 421 days in preferring the Revision.

(2.) Heard Mr. Vipul Sharma, learned counsel for revisionist, Mr. S.T. Bhardwaj, learned Deputy Advocate General for the State and Mr. Maneesh Bisht, learned counsel for respondent no.2.

(3.) The Delay Condonation Application (IA No. 1 of 2023) has not been opposed. The said Application is allowed. The delay is condoned.