"Mahant Yogi Laxmi vs Gyanendra Singh Bisht"
2025 Latest Caselaw 2597 UK

Uttarakhand High Court

"Mahant Yogi Laxmi vs Gyanendra Singh Bisht" on 20 August, 2025

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                              CRLR No. 322 of 2025

                              Hon'ble Ashish Naithani, J.

Mr. Pawan Mishra, learned counsel for the Revisionist.

2. Mr. S.K. Mandal, learned counsel for the Respondent.

3. The present Criminal Revision is being filed against the judgment and order dated 27.05.2025, passed by the Sessions Judge, Uttarkashi, in Criminal Appeal No. 21 of 2023, titled "Mahant Yogi Laxmi vs. Gyanendra Singh Bisht", whereby the appeal filed on behalf of the Revisionist was dismissed, and the judgment and order dated 22.05.2023, passed by the Judicial Magistrate, First Class, Barkot/Purola, District Uttarkashi, was affirmed. By the said order, the Revisionist was convicted for the offence under Section 138 of the Negotiable Instruments Act, 1881, and was sentenced to undergo simple imprisonment for a period of one year and to pay a fine of Rs. 5,08,000/-, in Criminal Case No. 01 of 2020, titled as "Gyanendra Singh Bisht vs. Mahant Yogi Laxmi and Another."

4. Admit.

5. List this case on 22.09.2025 for final disposal.

6. Heard on the Bail Application (IA No. 2 of 2025).

7. It is submitted by learned counsel for the Revisionist that the Revisionist was on bail during the trial as well as during the pendency of the appeal, and he did not misuse the liberty granted to him.

8. Learned counsel for the Respondent opposed the bail application on the ground that the Revisionist is neither in custody nor has surrendered, and therefore, the bail application is not maintainable. However, he conceded that the Revisionist remained on bail during the trial as well as during the pendency of the appeal.

9. This Court is of the considered opinion that, taking into account the totality of the circumstances, the Revisionist may be enlarged on bail during the pendency of the present Revision.

10. Accordingly, the Revisionist- Mahant Yogi Laxmi shall be released on bail upon executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the Trial Court.

11. It is clarified that the grant of bail shall not be treated as a ground for seeking adjournments or for delaying the disposal of the present Revision.

(Ashish Naithani, J.) 20.08.2025 Shiksha