Ranjeet Singh Rana vs State Of Uttarakhand

Alok Kumar Verma, J

Present Application has been filed under Section 439 of the Code of Criminal Procedure, 1973 for grant of regular bail under Sections 409, 420, 467, 468, 471, 477 A, 120 B of the Indian Penal Code, 1860 and Section 7, Section 13 (1) (d) read with Section 13 (2) of the Prevention of Corruption Act, 1988 in connection with the Case Crime No.06 of 2010, registered at police station Vigilance Sector Haldwani, District Nainital.

Mr. Lalit Sharma, Advocate, submits that as per the present matter, a sum of Rs.2,08,191/- was embezzled during the period of 2001-2003. The First Information Report was registered in the year, 2010. Applicant-Ranjeet Singh Rana, aged about 59 years, had not been named in the First Information Report. Charge-sheet was filed against the co-accused persons in the year, 2017. The name of the present applicant has come to light in the course of further investigation. The co-accused persons, against whom charge-sheet was filed, were granted bail by the Special Sessions Judge. Applicant is a permanent resident of District Almora, therefore, there is no possibility of his absconding, and, he has no criminal history.

Mr. M.K. Chand, A.G.A., has opposed the Bail Application.

Having considered the submissions of learned counsel for both the parties and in the facts and circumstances of the case, there is no reason to keep the applicant behind the bars for an indefinite period, therefore, without expressing any opinion as to the merit of the case, this Court is of the view that the applicant deserves bail at this stage.

The Bail Application is allowed.

Let the applicant- Ranjeet Singh Rana be released on bail on his executing a personal bond and furnishing two reliable sureties, each in the like amount, to the satisfaction of the court concerned Court with the following conditions:-

(i) Applicant shall make himself available for interrogation by the Investigating Officer as and when required;

(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 previous permission of the Trial Court.

It is clarified that if the applicant misuses or violates any of the conditions, imposed upon him, Investigating Officer will be free to move the Court for cancellation of bail.