Julfukar vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed for anticipatory bail in Case Crime No.22 of 2020, registered at Police Station Mussoorie, District Dehradun under Sections 406, 420 and Section 120B of the Indian Penal Code, 1860.

The First Anticipatory Bail Application (ABA No.1167 of 2025) was dismissed on 14.10.2025 as withdrawn granting liberty to the applicant to file anticipatory bail application before the Sessions Court. Learned Sessions Judge, Dehradun has rejected the Anticipatory Bail Application (ABA No.1340 of 2025) of the applicant on 22.12.2025.

Heard Mr. Gaurav Singh, learned counsel for the applicant and Mrs. Sweta Badola Dobhal, learned Brief Holder for the respondent.

Mr. Gaurav Singh, Advocate, submitted that the allegation against the present applicant is false. The main accused Farukh Salmani has already been granted regular bail by Sessions Court. A co-accused Neeraj Barnala has also been granted regular bail by the Sessions Court. The alleged offences are triable by Magistrate. Applicant was not arrested during the investigation. Now, the charge-sheet has been filed, therefore, there is no chance of tampering with the evidence, and, the applicant has no criminal antecedents.

Mrs. Sweta Bodola Dobhal, 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, the present Application, filed for anticipatory bail, is allowed. It is directed that in the event of arrest of the applicant-Julfukar, 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 attend the trial court regularly and he shall not seek any unnecessary adjournment;

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

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

It is clarified 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.