Ashis Shringari vs State Of Uttarakhand And Another

Alok Kumar Verma, J

This Application has been filed by the applicant-Ashis Shringari seeking anticipatory bail in Case Crime No.257 of 2025, registered at Kotwali Haridwar, District Haridwar under Sections 406, 420, 504 & Section 506 of the Indian Penal Code, 1860.

Heard Mr. G.C. Lakhchaura, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondents.

Mr. G.C. Lakhchaura, Advocate contended that as per the First Information Report dated 03.05.2025, only allegation against the present applicant is that the main accused Gaurav went to the informant’s house with his friend Ashis (present applicant) in the month of December, 2022 and told him that a house is being sold. He further submitted that the applicant was not involved in the alleged offence. He is a permanent resident of District Hisar (Haryana), therefore, there is no possibility of his absconding. He is not a convicted person. He was granted interim bail on 17.06.2025, and, the conditions of the interim bail have not been violated by him.

Mr. Pradeep Lohani, Brief Holder, has opposed the anticipatory bail application orally.

Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case.

Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, without commenting on the merits of the case, the present Anticipatory Bail Application is allowed and the order dated 17.06.2025, granting interim bail to the applicant, is made absolute. It is directed that in the event of arrest of the applicant Ashis Shringari, he shall be released on anticipatory bail on executing a personal bond of Rs. 30,000/- and two reliable sureties, each of the like amount, to the satisfaction of the Arresting Officer, subject to the following conditions:-

(i) Applicant shall cooperate with the Investigating Agency and he shall make himself available for interrogation by a police officer as and when required;

(ii) If the charge-sheet is filed, the applicant shall attend the trial court regularly and he shall not seek any unnecessary adjournment;

(iii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case.

(iv) Applicant shall not leave the country without the previous permission of the trial court.

It is made clear that if the applicant misuses or violates any of the conditions, imposed upon him, the prosecution agency will be free to move the Court for cancellation of the anticipatory bail.