Neeraj Kumar vs State Of Uttarakhand
2026 Latest Caselaw 1444 UK

Uttarakhand High Court

Neeraj Kumar vs State Of Uttarakhand on 24 February, 2026

Author: Alok Kumar Verma

Bench: Alok Kumar Verma

                                                      2026:UHC:1212

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
       THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
                  24th FEBRUARY, 2026
     ANTICIPATORY BAIL APPLICATION NO. 712 OF 2025


Neeraj Kumar                                     ..... Applicant
                             Versus
State of Uttarakhand                             .....Respondent

Counsel for the Applicant     :       Mr. Gaurav Singh, Advocate.

Counsel for the Respondent :          Mr. Deepak Bhardwaj, Brief
                                      Holder.

Hon'ble Alok Kumar Verma,J.

This Application for anticipatory bail has been

filed in the First Information Report No. 638 of 2024,

registered at Police Station Bhagwanpur, District Haridwar

under Sections 420, 467, 468 and Section 471 of the Indian

Penal Code, 1860.

2. According to the First Information Report dated

14.08.2024, the named co-accused persons had taken

Rs.4,50,000/- from the informant under the guise of

securing government job and provided him a fake

appointment letter dated 29.08.2022.

3. Heard Mr. Gaurav Singh, learned counsel for the

applicant and Mr. Deepak Bhardwaj, learned Brief Holder for

the respondent.

4. Mr. Gaurav Singh, Advocate, has contended that

the applicant is not named in the First Information Report.

He has been falsely implicated by the co-accused. He was

2026:UHC:1212 not involved in the alleged offence. He had never received

any amount from the informant. He had not given the

alleged appointment letter. He is a permanent resident of

District Haridwar, therefore, there is no possibility of his

absconding. He is not a convicted person. He was granted

interim bail on 02.07.2025, and, the conditions of the

interim bail have not been violated by him, and, the co-

accused Vijay Kumar, Ajay Kumar, Renu Nautiyal and

Siddarth Chauhan have already been granted anticipatory

bail by this Court.

5. Mr. Deepak Bhardwaj, Brief Holder, has opposed

the anticipatory bail application.

6. Personal liberty under Article 21 of the

Constitution of India is very precious fundamental right and

it should be curtailed only when it becomes imperative

according to the peculiar facts and circumstances of the

case.

7. Having heard the submissions of learned counsel

for the parties and keeping in view of the facts and

circumstances of the case, without commenting on the

merits of the case, the present Anticipatory Bail Application

is allowed and the order dated 02.07.2025, granting interim

bail to the applicant, is made absolute. It is directed that in

the event of arrest of the applicant Neeraj Kumar, he shall

be released on anticipatory bail on executing a personal

bond of Rs. 30,000/- and two reliable sureties, each of the

2026:UHC:1212 like amount, to the satisfaction of the Arresting Officer,

subject to the following conditions:-

(i) Applicant shall cooperate with the Investigating Agency and he shall make himself available for interrogation by a police officer as and when required;

(ii) If the charge-sheet is filed, the applicant shall attend the trial court regularly and he shall not seek any unnecessary adjournment;

(iii) Applicant shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case.

(iv) Applicant shall not leave the country without the previous permission of the trial court.

8. It is made clear that if the applicant misuses or

violates any of the conditions, imposed upon him, the

prosecution agency will be free to move the Court for

cancellation of the anticipatory bail.

___________________ ALOK KUMAR VERMA, J.

Date: 24.02.2026 Shiv/