Alok Kumar Verma, J
1. This Application has been filed for anticipatory bail in Case Crime No.458 of 2025, registered at Kotwali Jwalapur, District Haridwar under Sections 318(4), 336(3), 338, 340(2) and Section 61(2) of the Bharatiya Nyaya Sanhita, 2023.
2. Heard Mr. Gaurav Signh, learned counsel for the applicant and Mr. Chitrarth Kandpal, learned Brief Holder for the respondent.
3. Mr. Gaurav Singh, Advocate submitted that according to the First Information Report dated 02.09.2025, on the basis of fake document, a loan of Rs.38,58,453/- was obtained and a fake sale-deed was executed by imposter and the seller was also fake person. Applicant has not committed any forgery. He had not applied for any loan. He did not submit any document. He did not obtain any loan. He is neither seller not purchaser of the property. He is also not attesting witness to the sale-deed. He has not received any amount in his account or in cash. He is not a beneficiary in the entire transaction. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding. He is not a convicted person, and he was granted interim bail on 24.09.2025 and conditions of the interim bail have not been violated by him.
4. Objection to the anticipatory bail application has not been filed. However, Mr. Chitrarth Kandpal, Brief Holder has opposed the anticipatory bail application orally.
5. 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.
6. 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 24.09.2025, granting interim bail to the applicant, is made absolute. It is directed that in the event of arrest of the applicant-Parminder Singh alias Parvinder Saini, 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.
7. 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.
