BILAL SIDDIQUI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Instant criminal revision has been preferred against the judgment and order dtd. 5/5/2025, passed in Criminal Appeal No.41 of 2024, Bilal Siddiqui vs. State of Uttarakhand and another, by the court of Additional Sessions Judge, Khatima, District Udham Singh Nagar whereby the appeal filed by the revisionist has been dismissed and the conviction dtd. 23/5/2023, passed by the Judicial Magistrate, Khatima, District Udham Singh Nagar in Criminal Complaint Case No.10 of 2021, Mahipal Vs. Bilal Siddiqui, under Sec. 138 of the Negotiable Instruments Act, 1881 was affirmed.

(2.) There has been a delay of 181 days for preferring this criminal revision. The reasons have been disclosed in the Delay Condonation Application (IA) No.2 of 2026.

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