Randeep Singh vs State Of Uttarakhand

Alok Kumar Verma, J

The present Application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by the applicant for grant of anticipatory bail under Sections 420, 504 & Section 506 of the Indian Penal Code, 1860 in Case Crime No. 612 of 2023, registered at Police Station Kashipur, District Udham Singh Nagar.

As per the First Information Report, co-accused Amarjeet Singh agreed to sell certain land to the informant and took money from him, but he has not executed the sale-deed.

Heard Mr. Basant Singh, learned counsel appearing for the applicant and Mr. G.S. Sandhu, learned Addl. Advocate General for the respondent.

Mr. Basant Singh, Advocate contended that the co-accused Amarjeet Singh is the father of the present applicant. Present applicant was in Australia at the time of the said transaction. Now, he is residing in District Udham Singh Nagar. He does not have any criminal antecedents. He was granted interim bail vide order dated 13.02.2025. He has not misused terms and conditions of the interim bail, and, three co-accused have already been granted anticipatory bail by the trial court.

Mr. G.S. Sandhu, Addl. Advocate General 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 Application, filed for anticipatory bail, is allowed and order dated 13.02.2025, granting interim bail to the applicant, is made absolute. It is directed that in the event of arrest of the applicant-Randeep Singh, 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.