Anshul Saini vs State Of Uttarakhand

Alok Kumar Verma, J

The present Application has been filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for regular bail in Case Crime No.41 of 2025, registered at Police Station Bhagwanpur, District Haridwar.

The applicant - Anshul Saini is in judicial custody under Sections 310(2), 317(3) and Section 61(2) of the Bharatiya Nyaya Sanhita, 2023.

According to the First Information Report dated 07.02.2025, some unknown persons looted jewelry, cash and two – three mobile phones from the informant’s house at around 07:34 p.m. on 06.02.2025.

Heard Mr. Alok Kumar, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.

Mr. Pradeep Lohani, Brief Holder has opposed the bail application and submitted that a looted mobile phone was recovered from the possession of the present applicant and some money & a golden ring were recovered from the possession of the co-accused Shivam.

Mr. Alok Kumar, Advocate, contended that the applicant has been falsely implicated in the present matter. The said recovery is totally false. Applicant is not a convicted person. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding. He is in judicial custody since 09.04.2025 and the co-accused Shivam has already been granted regular bail by this Court on 16.06.2025.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, without expressing any opinion as to the merits of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant – Anshul Saini be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned.