Uttarakhand High Court
BA1/2552/2025 on 13 February, 2026
Office Notes,
reports, orders or
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No Date COURT'S OR JUDGES'S ORDERS
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BA1 No. 2552 of 2025
Hon'ble Alok Mahra, J.
Mr. Lalit Sharma, learned counsel for the applicant.
2. Mr. Deepak Bisht, learned D.A.G. for the State.
3. The applicant - Praveen Singh Takuli, who is in judicial custody in connection with FIR/Case Crime No. 08 of 2025, under Section 7 of Prevention of Corruption Act, 1988, registered at P.S.- Vigilance Establishment, Sector Nainital, District Haldwani, has sought his release on bail.
4. Heard learned counsel for the parties and perused the records.
5. In this case, applicant is a Revenue Inspector. A complaint was received to the S.P. Vigilance. Thereafter, a preliminary inquiry was conducted. A complaint was found genuine, therefore, a pre trap team was constituted by the S.P. Vigilance. The applicant was arrested on 29.11.2025 by the trap team in which the complainant as well as the independent witnesses were also present and Rs. 5000/- was recovered. The currency notes were sprinkled with sodium carbonate and hands of the applicant were washed, which turned pink on washing.
6. Learned counsel for the applicant would submit that the applicant has been falsely implicated in this case; that the applicant was arrested on 29.11.2025 and the chargesheet has already been filed; that all the witnesses are Government witnesses, therefore, if the applicant is released on bail, there are no chances of tampering with the evidences or influencing the witnesses. Learned counsel has further placed reliance upon the judgment rendered by the Hon'ble Supreme Court in the case of Satender Kumar Antil Vs. Central Bureau of Investigation & another, reported in (2022) 10 SCC 51, wherein it has been held that, in cases, where the punishment prescribed is up to seven years' imprisonment, arrest of the accused is not mandatory and, if made, the Arresting Officer is required to record his satisfaction as mandated under Sections 41(1)(b)(i) and 41(1)(b)(ii) of the Code of Criminal Procedure.
7. Learned State Counsel, on the other hand, has vehemently opposed the bail application and would submit that the offence alleged is of a grave and heinous nature.
8. Having considered the submissions, under the facts and circumstances of the case, the nature of allegations levelled against the applicant and the fact that chargesheet has already been filed and all the witnesses are Government witnesses, therefore, there are no chances of tampering with the evidences or influencing the witnesses, this Court is of the view that it is a case fit for bail and the applicant deserves to be enlarged on bail.
9. Accordingly, the bail application is allowed.
10. Let the applicant be released on bail on his executing a personal bond and furnishing two reliable sureties each of the like amount, to the satisfaction of the court concerned, subject to the following conditions:
(i) The applicant shall not misuse the liberty of bail in any manner.
(ii) The applicant shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case, so as to dissuade him/her from disclosing such facts to the Court or to any police officer.
(iii) The applicant shall appear before the trial Court on each and every date fixed, either personally or through counsel, and shall cooperate in the expeditious disposal of the trial.
(iv) The applicant shall not leave the territorial jurisdiction of the trial Court without its prior permission.
(v) The applicant shall surrender his Passport, if any, before the Court concerned and shall not apply for issuance of a new Passport without permission of the trial court.
(vi) The applicant shall not indulge in any criminal activity or commit an offence similar to the one he is accused of, during the period of bail.
(vii) In case of breach of any of the above conditions, it shall be open to the prosecution to move an appropriate application for cancellation of bail.
(Alok Mahra J.) 13.02.2026 Ujjwal