Ronit Chopra vs State Of Uttarakhand

Alok Kumar Verma, J

The present Application has been filed by the applicant-Rohit Chopra seeking anticipatory bail in Case Crime No.227 of 2025, registered at Police Station Gangnahar, District Haridwar under Section 121(1), Section 132 of the Bharatiya Nyaya Sanhita, 2023 and Section 3 read with Section 25 of the Arms Act, 1959.

According to the First Information Report dated 02.06.2025, the police party apprehended the co-accused Vansh Dheeman. Other three persons present on the spot assaulted Constable Rakesh Rana. Police recovered a country made pistol and two live cartridges from the possession of the co-accused Vansh Dheeman. The said three persons managed to escape from the spot. Co-accused Vansh Dheeman told the police that Ronit (present applicant) was also among those who fled from the spot.

Heard Mr. Gaurav Singh, learned counsel for applicant and Mr. Pradeep Lohani, learned Brief Holder for the respondent.

Mr. Gaurav Singh, Advocate, contended that the applicant has been falsely implicated by the co-accused Vansh Dheeman. Applicant was not present on the spot. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding. He has no criminal antecedents.

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, the present Application, filed for anticipatory bail, is allowed. It is directed that in the event of arrest of the applicant-Ronit Chopra, 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.