Uttarakhand High Court
Anand Pratap Singh And Another ..... ... vs State Of Uttarakhand And Another on 1 May, 2025
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
01st MAY, 2025
ANTICIPATORY BAIL APPLICATION NO.381 OF 2025
Anand Pratap Singh and Another ..... Applicants
Versus
State of Uttarakhand and Another .....Respondents
Counsel for the Applicants : Mr. Jitendra Chaudhary,
Advocate.
Counsel for the Respondent
No.1 : Mr. G.S. Sandhu, Addl.
Advocate General assisted
by Mr. Deepak Bhardwaj,
Brief Holder.
Counsel for the Respondent : Mr. Harshpal Sekhon,
no.2/ Informant Advocate.
Hon'ble Alok Kumar Verma,J.
The present Application has been filed by the
applicants seeking anticipatory bail in Case Crime No.6 of 2025,
registered at Police Station Lalkuan, District Nainital under
Sections 409, 120B, 420, 504 and Section 506 of the Indian
Penal Code, 1860.
2. Heard Mr. Jitendra Chaudhary, learned counsel for the
applicants, Mr. G.S. Sandhu, learned Addl. Advocate General for
the respondent no.1 and Mr. Harshpal Sekhon, learned counsel
for the respondent no.2/ informant.
3. Mr. G.S. Sandhu, Addl. Advocate General has sought
further ten days' time to file objection to the anticipatory bail
application.
4. Mr. Jitendra Chaudhary, Advocate, contended that the
dispute as narrated in the First Information Report is purely civil
and commercial in nature, arising out of a business relationship
involving supply and construction material and equipment. He
has relied upon the judgment dated 16.04.2025, rendered by the
Hon'ble Supreme Court in SLP (Crl.) No.8592 of 2024,
"Rikhab Birani and Another vs. State of Uttar Pradesh and
Another", and "Aaditya Khaitan @ Aditya Khaitan and
Others vs. The State of Jharkhand and Others", 2025 O
Supreme (SC) 722.
5. Having heard the learned counsel for the parties and
in the facts and circumstances of the case, as an ad-interim
measure, till the next date of listing, it is directed that in the
event of the arrest of the applicants Anand Pratap Singh and
Poonam Singh, they shall be released on interim bail on
executing a personal bond of Rs.30,000/- and two reliable
sureties, each of the like amount, by each one of them, to the
satisfaction of the Arresting Officer, subject to the following
conditions:-
(i) Applicants shall cooperate with the Investigating
Agency and they shall make themselves available for
interrogation by a police officer as and when required;
(ii) Applicants shall not directly or indirectly make any
inducement, threat or promise to any person
acquainted with the facts of this case.
(iii) Applicants shall not leave the country without the
previous permission of this Court.
6. List on 19.05.2025 for hearing on the anticipatory bail
application.
___________________
ALOK KUMAR VERMA, J.
Date:01.05.2025
Pant/
