Anticipatory bail granted in view of long delay, departmental exoneration, and advanced age.

The applicant, a former Forest Range Officer, sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in Crime No. 25/2010.

The prosecution alleged that, between 2001 and 2007, forged thumb impressions and signatures were used in muster rolls and payment vouchers, resulting in the alleged misappropriation of ₹6,414.85 in government funds.

A fingerprint examination reportedly found that 12 of 37 disputed impressions did not match the labourers’ specimens, and a charge-sheet had been filed against the applicant.

He relied on his departmental exoneration, retirement in 2013, age of 74 years, and lack of criminal antecedents.

The State opposed bail, pointing to the prima facie allegations.

Whether the applicant was entitled to anticipatory bail in connection with the alleged offences under the IPC and the Prevention of Corruption Act, 1988.

Whether the circumstances identified by the Court—including the age of the alleged incident, the applicant’s departmental exoneration, and his age—supported granting anticipatory bail.

The application was made under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which provides for anticipatory bail.

The alleged offences were under Sections 120B, 409, 467, 468 and 471 of the Indian Penal Code and Sections 13(1)(c) and 13(2) of the Prevention of Corruption Act, 1988.

The Court applied its discretion to the facts and circumstances of the case; it cited no precedent or further legal test.

In deciding whether to grant anticipatory bail, the Court considered the nature of the allegations and the State’s submission that there was a prima facie case.

It also took into account that the alleged incident dated to 2003, the FIR was registered in 2010, the applicant had been exonerated in departmental proceedings, and he was 74 years old.

Without expressing any view on the merits, the Court found these circumstances sufficient to allow the application.

If arrested in connection with Crime No. 25/2010, the applicant must be released on executing a personal bond of ₹25,000 with one surety for the like sum.

He must make himself available for interrogation when required, refrain from influencing or threatening persons acquainted with the case, avoid conduct prejudicial to a fair and expeditious trial, and appear before the trial Court on every date directed.