BALWANT SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This is a criminal revision filed under Sec. 438 of BNSS, 2023 (397 r/w 401 Cr.P.C.) against the judgment and order dtd. 28/11/2022, passed by Judicial Magistrate/2nd Additional Civil Judge, Kashipur, District Udham Singh Nagar in Criminal Complaint Case No.4391 of 2019, Smt. Nirmala vs. Balwant Singh, whereby the revisionist was convicted under Sec. 138 of Negotiable Instruments Act and sentenced to undergo four months imprisonment with fine of Rs.6,50,000.00 as well as the judgment and order dtd. 12/6/2023, passed by learned First Additional Sessions Judge, Kashipur, District Udham Singh Nagar in Criminal Appeal No.59 of 2022, Balwant Singh vs. State of Uttarakhand and another, which too was dismissed by learned appellate court and the judgment and order dtd. 28/11/2022 by which the revisionist was convicted was affirmed.

(2.) Along with criminal revision, joint compounding application (IA No.3/2025) has been filed by the parties.

(3.) As per office report, there is delay of 241 days' in filing the present criminal revision. Since the matter has been compounded between the parties, therefore, this Court feels it conducive to condone the delay in filing the present criminal revision. Accordingly, the delay condonation application (IA No.1/2025) is allowed. Delay of 241 days' in filing the revision is condoned.