ANUP HALDAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant revision is preferred against the judgment and order dtd. 21/4/2022, passed in Criminal Case No.3451 of 2018, Shashi Mohan Arora vs. Anup Haldar, by the court of Judicial Magistrate, First Class, Khatima, District Udham Singh Nagar ('the case'). By it, the revisionist has been convicted under Sec. 138 of the Negotiable Instruments Act, 1881 ('the Act') and sentenced to six months simple imprisonment with a fine of Rs.2,72,000.00. Challenge is also made to the order dtd. 6/6/2023, passed in Criminal Appeal No.109 of 2022, Anup Haldar vs. State of Uttarakhand ('the appeal'), by the court of Additional Sessions Judge, Khatima, District Udham Singh Nagar. By it, the appeal preferred against the judgment and order dtd. 21/4/2022, passed in the case, has been dismissed in non-prosecution.

(2.) Compounding Application (IA) No.01 of 2024 has been filed.

(3.) Heard learned counsel for the parties and perused the record.