1. Heard learned counsel for the applicant, Shri Puneet Kumar Singh, learned AGA for the State-respondents and perused the record.

2. This bail application under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 has been moved on behalf of accusedapplicant, Anubhav Mittal, seeking enlargement on bail in Case Crime No. 173 of 2017, under Sections 420, 406 of the IPC and Section 66 of Information Technology Act, Police Station Medical , District Meerut.

3. Learned counsel for the applicant argued that the accusedapplicant is innocent. He has been falsely implicated in this very case crime number and is languishing in jail since 4.11.2020. Learned counsel for the applicant submits that applicant is one of the director of the company and due to this he has been falsely implicated in this case. Co-accused Mahesh Dayal and Sunil Kumar Mittal have already been enlarged on bail by the Court below. Copies of the orders have been annexed as Annexure-3 to the bail application. Learned counsel for the applicant submits that 300 cases have been registered against the applicant and in 231 cases, applicant has been enlarged on bail. He has no criminal antecedent and there is no likelihood of his fleeing from course of justice or tampering with evidence in case of release on bail. Hence, bail has been prayed for.

4. Learned AGA has vehemently opposed the prayer for bail.

5. Considering all above facts and circumstances, the nature of accusations, severity of the punishment in the case of conviction and nature of supporting evidence, reasonable apprehension of tampering with the witness and prima facie case, but without commenting on merit of case, a case for bail is made out.

6. Accordingly, the bail application is allowed.

7. Let the accused-applicant, Anubhav Mittal , involved in above mentioned case crime number be released on bail, on his executing a personal bond and two reliable sureties each, in the like amount to the satisfaction of the court concerned, subject to the following conditions:

1. The applicant will not tamper with the evidence.

2. The applicant will not indulge in any criminal activity.

3. The applicant will not pressurize/intimidate the prosecution witnesses and co-operate in the trial.

4. The applicant will appear regularly on each and every date fixed by the trial court, unless his personal appearance is exempted through counsel by the court concerned.

8. In the event of breach of any of the aforesaid conditions, the court below will be at liberty to proceed to cancel his bail.