Alok Kumar Verma, J
1. This Application has been filed by the applicant seeking anticipatory bail in Case Crime No.72 of 2025, registered at Police Station Nehru Colony, District Dehradun under Section 409 and Section 420 of the Indian Penal Code, 1860.
2. According to the First Information Report dated 22.02.2025, under Government Industrial Training SPA (R) Scheme, a sum of Rs.1517.50 lakh was released for fifteen institutes. Land was not available. The funds received under the said Scheme were spent on other works of the department.
3. Heard Mr. Siddhartha Sah, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.
4. Mr. Siddhartha Sah, Advocate, contended that the total cost of the projects were Rs.19.07 crore. Since the availability of land after survey was for only ten ITIs buildings and infrastructures and five sites after survey on hills were not found feasible accordingly nine ITIs were completed and 70% works of the tenth ITI was also completed but after mid of the year, 2015, the applicant was not in charge of the said works, accordingly the works were to be completed by the other officers. Applicant had not spent any amount for his personal benefit. He retired in the year, 2018 from the post of Additional General Manager. Now, the age of the applicant is about 67 years, who is residing in the District Dehradun. He is not a convicted person. Virendra Kumar Ravi, the co-accused of similar role, has already been granted Anticipatory Bail by this Court in Anticipatory Bail Application No.853 of 2025.
5. Mr. Deepak Bhardwaj, learned Brief Holder, has opposed the anticipatory bail application orally.
6. 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.
7. 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 Shiv Asray Sharma, 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.
8. 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.
