Jeet Vohra vs State Of Uttarakhand And Others

Alok Kumar Verma, J

The present Application has been filed by the applicant-Jeet Vohra seeking anticipatory bail in Case Crime No.119 of 2025, registered at Kotwali Haridwar, District Haridwar under Sections 3(5), 351(3) and Section 69 of the Bharatiya Nyaya Sanhita, 2023.

According to the First Information Report dated 13.02.2025, the applicant took Rs.17.00 Lakh from the informant on the pretext of marriage. He called her to a hotel on 23.11.2024 to return the said amount. He physically exploited her in the said hotel on 26th, 27th and 28th November, 2024.

Heard Ms. Sudha Tamta, learned counsel for applicant and Mr. G.S. Sandhu, learned Additional Advocate General assisted by Mr. Deepak Bhardwaj, learned Brief Holder for State.

Ms. Sudha Tamta, Advocate, contended that the applicant has been falsely implicated in the present matter. Applicant and the informant were in a business relationship. There were financial disputes between them, but the said disputes were resolved amicably. The informant has lodged the false First Information Report to harass and defame the applicant.

Ms. Sudha Tamta, Advocate further contended that the applicant does not have any criminal antecedents. He is a permanent resident of District Haridwar, therefore, there is no chance of his absconding. He was granted interim bail on 18.03.2025 and conditions of the interim bail have not been violated by him.

Mr. G.S. Sandhu, Addl. Advocate General has opposed the anticipatory bail application. However, he submitted on instructions that the Investigating Officer has seized the register of the said hotel, but as per the register, no room was booked in the name of the applicant in the hotel on 23rd, 26th, 27th and 28th November, 2024. Two rooms were booked in the name of the informant and her brother in the said hotel.

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 Application, filed for anticipatory bail, is allowed and order dated 18.03.2025, granting interim bail to the applicant, is made absolute. It is directed that in the event of arrest of the applicant-Jeet Vohra, 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.