ANIL KUMAR Vs. H.P. GRAMIN BANK

JUDGEMENT

(1.) Notice. Mr. K.B Khajuria, learned Standing Counsel appears and waives service of notice on behalf of the respondent.

(2.) By way of present revision petition, the petitioner has laid challenge to the judgment dtd. 21/1/2026 passed by learned Sessions Judge, Sirmour District at Nahan, H.P., in Criminal Appeal No. 102- Cr.A/10 of 2025, whereby the judgment of conviction dtd. 27/8/2025 and order of sentence dtd. 28/8/2025 passed by the learned Chief Judicial Magistrate, Nahan, District Sirmaur, H.P in Complaint No. 15/3 of 2023, titled as Himachal Pradesh Gramin Bank versus Anil Kumar, has been affirmed.

(3.) The respondent had filed a complaint under Sec. 138 of the Negotiable Instruments Act 1881 for dis-honour of cheque bearing No. 396281, dtd. 15/11/2022 amounting to Rs.1,95,000.00.