Alok Kumar Verma, J
1. This anticipatory bail application has been filed in Case Crime No. 264 of 2025, registered at Police Station Kaliyar Sharif, District Haridwar under Sections 309(4), 317(2) and Section 61(2) of the Bharatiya Nyaya Sanhita, 2023.
2. The Anticipatory Bail Application (No. 592 of 2025) of the applicant has been rejected by the learned Ist Additional Sessions Judge, Roorkee, District Haridwar on 29.11.2025.
3. According to the First Information Report dated 02.10.2025, the informant Vishal Saini and his friend Sunil were going on a motorcycle on 30.09.2025. Three unknown persons stopped his motorcycle and at gunpoint, they snatched a mobile phone, golden chain, golden ring of the informant and a mobile phone and money from his friend Sunil.
4. Heard Mr. Vaibhav Singh Chauhan, learned counsel for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.
5. Mr. Vaibhav Singh Chauhan, Advocate, contended that the applicant was not present on the spot. Ankur Saini, Kanhaiya and Manoj Kumar were arrested by the police. The name of the present applicant has come to light in the confessional statements of the arrested persons. The said three arrested co-accused have already been granted regular bail by this Court. Applicant is not a convicted person. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding.
6. Mr. Deepak Bhardwaj, Brief Holder, has opposed the anticipatory bail application orally.
7. 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.
8. 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 Lalit, 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.
9. It is clarified 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.
