Vikrama Ram vs State Of U.P. And 2 Others
2025 Latest Caselaw 7846 ALL

Citation : 2025 Latest Caselaw 7846 ALL
Judgement Date : 18 June, 2025

Allahabad High Court

Vikrama Ram vs State Of U.P. And 2 Others on 18 June, 2025





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:97646
 
Court No. - 67
 

 
Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 4498 of 2025
 

 
Applicant :- Vikrama Ram
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Ajay Kumar Srivastava
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Arun Kumar Singh Deshwal,J.

1. Supplementary affidavit filed by learned counsel for the applicant, today in the Court, taken on record.

2. Heard Sri Ajay Kumar Srivastava, learned counsel for the applicant, Sri K.P. Pathak, learned A.G.A. for the State and perused the record.

3. The present application has been filed by the applicant seeking bail in anticipation of his arrest in Case Crime No. 49 of 2006, under Sections- 409, 419, 420, 467, 468, 471, 201, 218, 120-B, 34 I.P.C., Police Station-Gadvaar, District-Ballia.

4. Contention of learned counsel for the applicant is that applicant is innocent and he has been falsely implicated in this case. It is further submitted that applicant is a Gram Panchayat Vikas Adhikari and co-accused Ram Pravesh Ram is a Village Development Officer and co-accused Ravi Shankar Tiwari is a fair price shop holder. Co-accused Ram Pravesh Ram and Ravi Shankar Tiwari have already been released on bail vide orders dated 12.06.2025 and 11.06.2025 passed by the co-ordinate Bench of this Court in Crl. Misc. Anticipatory Bail Applications No. 4625 of 2025 and 4637 of 2025, respectively. The charge sheet is not submitted in this case till date. It is further submitted that applicant has no criminal history.

5. Learned AGA has opposed the prayer but could not dispute the aforesaid fact.

6. 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.

7. In the event of arrest, the applicant- Vikram Rana 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;