Bhoora Alias Abdul Rajik vs State Of U.P. And Another
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Allahabad High Court

Bhoora Alias Abdul Rajik vs State Of U.P. And Another on 16 June, 2025

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:96779
 
Court No. - 67
 

 
Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 4558 of 2025
 

 
Applicant :- Bhoora Alias Abdul Rajik
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Mohd Faiz
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Arun Kumar Singh Deshwal,J.
 

1. Heard Sri Mohd. Faiz, learned counsel for the applicant, Sri Shashikant Rai, learned A.G.A. for the State and perused the record.

2. The present application has been filed by the applicant seeking bail in anticipation of his arrest in Case Crime No.70 of 2025, under Sections-3, 5, 7, 25 Arms Act and Section 111(2) of BNS, Police Station-Lalkurti, District-Meerut.

3. Contention of counsel for the applicant is that the applicant has been falsely implicated merely on the basis of statement of the co-accused, who are arrested by the police. There is no recovery or any evidence connecting the complicity of the applicant with the accused or with any crime. It is further submitted that applicant has no criminal history. In case, he is released on anticipatory bail, he will cooperate in the investigation.

4. Learned A.G.A. has opposed the prayer for anticipatory bail but could not dispute the aforesaid fact.

5. Hence without expressing any opinion on the merits of the case and considering the nature of accusations, gravity of offence and antecedents of applicant, he is entitled to get anticipatory bail till submission of police report under Section 193 B.N.S.S. as per the Constitution Bench judgment of the Apex Court in the case of Sushila Aggarwal vs. State (NCT of Delhi)- 2020 SCC Online SC 98.

6. In the event of arrest, the applicant shall be released on anticipatory bail.

7. Let the applicant-Bhoora Alias Abdul Rajik involved in the aforesaid crime be released on anticipatory bail on furnishing a personal bond and two sureties each in the like amount to the satisfaction of the Investigating Officer concerned with the following conditions:-

(i) The applicant shall make himself available for interrogation by a police officer as and when required;

(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 from disclosing such facts to the Court or to any police officer;

(iii) The applicant shall not leave India without the previous permission of the Court;

(iv) The applicant shall not tamper with the prosecution evidence by intimidating/ pressurizing the witnesses, during the investigation.

(v) The applicant shall not indulge in any criminal activity or commission of any crime after being released on bail.

8. In case of breach of any of the above conditions, it shall be a ground for cancellation of anticipatory bail.

9. With the aforesaid observations/ directions, the application stands disposed of.

Order Date :- 16.6.2025

S.Chaurasia