Parvej Hasan Ansari vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed for anticipatory bail in Case Crime No.458 of 2024, registered at Police Station Jaspur, District Udham Singh Nagar under Sections 420, 504 and Section 506 of the Indian Penal Code, 1860.

Heard Mr. Harsh Vardhan Dhanik, learned counsel for the applicant and Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent.

Mr. Harsh Vardhan Dhanik, Advocate, has contended that the applicant has been falsely implicated in the present matter. He was not named in the First Information Report. One Makhan Singh was named in the First Information Report, but the Investigating Officer has exonerated him. Applicant has not received any amount in his bank account. He is not a convicted person. He is a permanent resident of District Gorakhpur, Uttar Pradesh, therefore, there is no possibility of his absconding. The alleged offences are triable by Magistrate. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence, and, the applicant was granted interim bail on 17.07.2025, and, the conditions of the interim bail have not been misused by him.

Mr. Sandeep Sharma, Assistant Government Advocate, has opposed the anticipatory bail application.

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 17.07.2025, granting interim bail to the applicant, is made absolute. It is directed that in the event of arrest of the applicant Parvej Hasan Ansari, 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 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.