Rajneesh Kumar Saini vs State Of Uttarakhand

Ashish Naithani, J

The present Application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed seeking anticipatory bail in connection with FIR/Case Crime No.0349 of 2025 dated 24.12.2025, registered with Police Station Vikas Nagar, District Dehradun, for offences punishable under Sections 108 and 351(3) of B.N.S., 2023.

As per the prosecution case, the FIR was lodged on 24.12.2025 against seven accused persons including present applicant under the aforementioned Sections alleging therein that the informant’s brother committed suicide on 22.12.2025 and he demanded strict legal action against the individuals named in the suicide note written by deceased.

Heard Mr. Dharmendra Barthwal, learned counsel for the Applicant and Mr. Pankaj Joshi, learned A.G.A. for the State of Uttarakhand and perused the record.

Learned counsel for the Applicant submits that the FIR does not assign any specific, clear or overt role to the present applicant and the allegations are vague, general and omnibus in nature. He further submits that brother of informant had sold his motorcycle to the applicant and the same was duly transferred in his name on 28.05.2025 showing their presence before the RTO office and after putting their signature and other formalities, hence the allegation that applicant had kept his motorcycle illegally is wrong and illegal.

It is further submitted by learned counsel for applicant that the allegations are false and concocted one and the Applicant has falsely been implicated. It is also submitted by him that one of the co-accused persons namely Rajeev Dobhal had already been granted anticipatory bail by the learned Sessions Judge, Vikas Nagar, District Dehradun vide its order dated 07.01.2026.

On the other hand, learned State Counsel has opposed the anticipatory bail application and submits that prima-facie case is made out against the applicant.

Personal liberty under Article 21 of the Constitution of India is a valuable fundamental right and can be curtailed only in accordance with law and in compelling circumstances.

Considering the facts and circumstances of the case, without expressing any opinion on the merits, the Applicant-Rajneesh Kumar Saini is directed to be released on anticipatory bail, in the event of his arrest, on furnishing a personal bond and two reliable sureties, each in the like amount, to the satisfaction of the Arresting Officer/ concerned Court, subject to the following conditions:

(i) The Applicant shall cooperate with the investigation and shall appear before the Investigating Officer or Trial Court as and when required;

(ii) The Applicant shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to any police officer;

(iii) The Applicant shall not leave the country without prior permission of the Trial Court.

It is clarified that if the Applicant misuses the liberty or violates any of the conditions imposed, the prosecution shall be at liberty to move an application for cancellation of anticipatory bail.

Accordingly, Anticipatory Bail Application No.22 of 2026 stands disposed of.