Vineet Singh Alias Minshu vs State Of Uttarakhand

Alok Kumar Verma, J

The present Application has been filed by the applicant seeking anticipatory bail in Case Crime No.268 of 2025, registered at Kotwali Roorkee, District Haridwar under Section 420 of the Indian Penal Code, 1860.

According to the First Information Report dated 31.07.2025, the applicant had assured the informant to provide him a flat in Lucknow. The informant had given Rs.4,44,785/-(Rupees Four Lakh Forty Four Thousand Seven Hundred Eighty Five) to Santosh Modi (co-accused), the friend of the present applicant, for the flat. Even after about two and a half years, Santosh Modi did not give him the allotment papers of the flat. Santosh Modi has not even returned his money.

Heard Mr. Rajveer Singh, learned counsel for applicant and Mr. Tumul Nainwal, learned Assistant Government Advocate for respondent.

Mr. Rajveer Singh, Advocate, contended that the applicant has been falsely implicated in the present matter. He had not given any assurance to the informant for purchasing the flat. He did not introduce him to Santosh Modi. He is not aware of any contract between the informant and Santosh Modi. Applicant has not received any money from the informant. The informant is a Joint Director of Mela Hospital, Haridwar. Applicant runs a shop “Home Decoration Shop” at Amber Talab, Roorkee. Informant was putting pressure on him to give him Home Decoration items free of cost by showing his official power. He refused to give him Home Decoration items free of cost. That’s why, he has lodged the false FIR against him. Applicant has no criminal antecedents. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding.

Mr. Tumul Nainwal, learned Assistant Government Advocate, has opposed the anticipatory bail application. However, he submitted on instruction that no money was transferred in the bank account of the present applicant.

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. It is directed that in the event of arrest of the applicant Vineet Singh alias Minshu, 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.