Arjun Gupta vs State Of Uttar Pradesh

Sandeep Moudgil, J

The jurisdiction of this Court has been invoked under section 482 of BNSS- 2023 with humble prayer for grant of Transit Anticipatory Bail in FIR No.0647 dated 16.12.2025 u/s 354, 366, 376, 313, 506 of IPC and Sector 9 &10 of Pocso Act-2012 at P.S. Dhanghata District Sant Kabir Nagar (UP) for Limited period of one month to enable the petitioner to approach the concerned competent court in Uttar Pradesh, to meet end of the justice.

Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the instant FIR. It is contended that the complainant has a history of making repeated complaints on identical allegations before various authorities, including Director General of Police, Senior Superintendent of Police, Station House Officer, and even the Chief Minister. It is asserted that the present FIR is a result of such conduct and is nothing but an abuse of the process of law.

Be that as it may, without expressing any opinion on the merits of the allegations levelled in the FIR, this Court confines itself to the limited prayer made in the present petition. The petitioner seeks interim protection on the ground that he intends to visit Sant Kabir Nagar, Uttar Pradesh, in order to pursue appropriate legal remedies and to engage an Advocate for the said purpose.

Having considered the submissions made and taking into account the nature of the allegations, as well as the apprehension expressed by the petitioner, this Court is of the view that the petitioner has made out a case for grant of interim protection. Accordingly, as an interim measure, the petitioner is granted transit anticipatory bail for a period of three days, i.e., up to 03.01.2026. During the said period, the petitioner shall not be arrested, and in the event of arrest, he shall be released on furnishing personal and/or surety bonds to the satisfaction of the Investigating/Arresting Officer concerned.

The present petition is disposed of in the aforesaid terms.