PARVEJ HASAN ANSARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for anticipatory bail in Case Crime No.458 of 2024, registered at Police Station Jaspur, District Udham Singh Nagar under Ss. 420, 504 and Sec. 506 of the Indian Penal Code, 1860.

(2.) Heard Mr. Harsh Vardhan Dhanik, learned counsel for the applicant and Mr. Sandeep Sharma, learned Assistant Government Advocate for the respondent.

(3.) Mr. Harsh Vardhan Dhanik, Advocate, has contended that the applicant has been falsely implicated in the present matter. He was not named in the First Information Report. One Makhan Singh was named in the First Information Report, but the Investigating Officer has exonerated him. Applicant has not received any amount in his bank account. He is not a convicted person. He is a permanent resident of District Gorakhpur, Uttar Pradesh, therefore, there is no possibility of his absconding. The alleged offences are triable by Magistrate. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence, and, the applicant was granted interim bail on 17/7/2025, and, the conditions of the interim bail have not been misused by him.