Ravi Shankar Shukla vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed by the applicant-Ravi Shankar Shukla seeking anticipatory bail in the First Information Report No.214 of 2025, registered at Police Station Rudrapur, District Udham Singh Nagar under Section 420 & Section 506 of the Indian Penal Code, 1860.

As per the First Information Report dated 07.05.2025, the applicant and two other co-accused asked the informant to buy a plot. The plot was purchased by his mother through a registered sale-deed dated 05.08.2013. Her name was recorded in the revenue record. Later he came to know that the said land was barren land.

Heard Mr. Harshit Sanwal, learned counsel for the applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.

Mr. Harshit Sanwal, Advocate contended that the applicant had purchased the said land from one Shashi Bhushan Mishra through a registered sale-deed. His name was entered in the Khatauni. He was the owner of the property-in-question. He executed a sale-deed in favour of the informant’s mother.

Mr. Harshit Sanwal, Advocate, further submitted that the applicant has no criminal antecedents. He is a permanent resident of District Udham Singh Nagar, therefore, there is no possibility of his absconding. He was granted interim bail on 17.06.2025, and, the conditions of the interim bail have not been violated by him.

Mr. Pradeep Lohani, 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, without commenting on the merits of the case, the present Anticipatory Bail Application is allowed and the order dated 17.06.2025, granting interim bail to the applicant, is made absolute. It is directed that in the event of arrest of the applicant Ravi Shankar Shukla, 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.