Vasudev Singh Bisht vs Kapil Bangari And Another
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Uttarakhand High Court

Vasudev Singh Bisht vs Kapil Bangari And Another on 25 June, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  CRLR No.291 of 2025
                                  Hon'ble Pankaj Purohit, J.

Mr. Pawan Mishra, Advocate for the revisionist.

2. This criminal revision is directed against the judgment and order dated 17.04.2025, passed by learned Sessions Judge, Pauri-Garhwal in Criminal Appeal No.89 of 2022, Vasudev Singh Bisht Vs. Kapil Bangari and another, whereby the appeal preferred by the revisionist was dismissed and the judgment and order dated 10.11.2022, passed by learned Chief Judicial Magistrate, Pauri-Garhwal in Criminal Case No.1272 of 2019, Kapil Bangari Vs. Vasudev Singh Bisht, convicting the revisionist for the offence under Section 138 of N.I. Act, 1881 and sentenced him to undergo six months simple imprisonment with a fine of ₹17,00,000/- has been affirmed.

3. Learned counsel for the revisionist submits that the revisionist has surrender, pursuant to impugned judgment and order, before the learned Chief Judicial Magistrate, Pauri-Garhwal on 24.06.2025.

Bail Application (IA No.2 of 2025)

4. The learned counsel for the applicant would press the bail application.

5. It is contended by counsel for the revisionist/applicant that the revisionist/applicant was convicted by the trial court for a period of six months along with a fine of ₹17,00,000/-.

6. It is further submitted by counsel for the revisionist/applicant that there is patent legality in the judgment and order passed by trial court as well as the

appellate court as the cheque was issued by a firm and the firm has never been impleaded as party-respondent, in the matter, and no notice was served upon the firm.

7. Having considered the submission made by counsel for the revisionist/applicant, this Court is of the view that interest of justice would suffice if the revisionist/applicant is released on bail, during pendency of the present revision.

8. Accordingly, bail application is allowed.

9. Let the applicant - Vasudev Singh Bisht be released on bail, on his executing a personal bond and furnishing two reliable sureties, each of the like amount to the satisfaction of the court concerned.

10. Admit.

11. Issue notice to respondent, returnable within six weeks.

12. Steps to be taken within a week.

13. Summon the L.C.R.

14. List this case on 03.09.2025.

(Pankaj Purohit, J.) 25.06.2025 SK