Raju Bharti vs State Of U.P. And Another
2025 Latest Caselaw 7850 ALL

Citation : 2025 Latest Caselaw 7850 ALL
Judgement Date : 18 June, 2025

Allahabad High Court

Raju Bharti vs State Of U.P. And Another on 18 June, 2025





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2025:AHC:97338
 
Court No. - 67
 

 
Case :- CRIMINAL MISC. ANTICIPATORY BAIL APPLICATION U/S 482 BNSS No. - 4199 of 2025
 

 
Applicant :- Raju Bharti
 
Opposite Party :- State of U.P. and Another
 
Counsel for Applicant :- Arunesh Kumar Singh
 
Counsel for Opposite Party :- G.A.
 

 
Hon'ble Arun Kumar Singh Deshwal,J.

1. Heard Sri Arunesh Kumar Singh, learned counsel for the applicant and Ms Divya Ojha, 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.89 of 2023, under Sections-419, 420, 468, 504, 506 IPC, Police Station-Aadampur, District-Varanasi.

3. Contention of learned counsel for the applicant is that dispute as alleged in the FIR is purely civil in nature and the allegation is against the brother of the applicant Satyanarayan. There is no specific allegation against the present applicant. Applicant has no criminal history and during investigation, he has also cooperated after receiving the notice u/s 41-A Cr.P.C.

4. Learned AGA has opposed the prayer 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 during trial 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-Raju Bharti 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 trial court 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;