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Uttarakhand High Court
Hon'Ble Ashish Naithani vs Unknown on 5 January, 2026
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and Registrar's
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Signatures
Bail Application (IA No. 01 of 2025)
In
CRLR No. 404 of 2025
Hon'ble Ashish Naithani, J.
Mr. Aakib Ahmed, learned counsel for the Revisionist.
2. Mr. Vipul Painuly, learned A.G.A. for the State of
Uttarakhand.
3. The present Criminal Revision has been filed challenging
the judgment and order dated 01.11.2023, passed by the
learned Sessions Judge, Pithoragarh in Criminal Appeal No. 10
of 2019, "Trilok Singh Bisht vs. State of Uttarakhand", whereby
the learned Appellate Court affirmed the judgment and order
dated 16.03.2019, passed by the learned Chief Judicial
Magistrate, Pithoragarh in Criminal Complaint Case No. 1612 of
2017, "State vs. Trilok Singh Bisht", convicting the Revisionist
for the offences punishable under Section 51 read with Section
39 of the Wild Life (Protection) Act, 1972, and sentencing him
to undergo five years' rigorous imprisonment along with a fine
of Rs. 30,000/-, and in default of payment of fine, to further
undergo three months' simple imprisonment.
4. Admit.
5. Heard learned counsel for the parties on the Bail
Application (I.A. No. 1 of 2025).
6. A custody certificate has been submitted, which indicates
that the Revisionist is in judicial custody. As per the custody
certificate dated 21.12.2025, the Revisionist has remained
incarcerated for a period of two years, five months, and eleven
days.
7. Learned counsel for the Revisionist submits that the
Revisionist is aged about 67 years, has already undergone
more than half of the awarded sentence, and has been in jail
for more than one and a half years. On these grounds, it is
prayed that the bail application be allowed.
8. Learned State Counsel opposes the bail application,
contending that leopard skins were recovered from the
possession of the Revisionist, and therefore, the bail
application deserves to be rejected.
9. After hearing learned counsel for the parties and upon
consideration of the facts and circumstances of the case, this
Court is of the opinion that, at this stage, sufficient grounds
exist for granting bail, without entering into the merits of the
case. It is also noted that the Revisionist was on bail during the
pendency of the trial and did not misuse the liberty granted to
him.
10. Accordingly, the Revisionist, Trilok Singh Bisht, 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 learned Trial Court.
11. It is clarified that the grant of bail shall not be treated as
a ground for seeking unnecessary adjournments or for delaying
the disposal of the present Criminal Revision.
12. List this case on 06.04.2026.
(Ashish Naithani, J.)
05.01.2026
Shiksha
