Anees vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Anees seeks anticipatory bail in FIR No. 910 of 2024, under Sections 303 (2), 317 of the Bharatiya Nyaya Sanhita, 2023 and Section 3, 5,

11 of the Uttarakhand Protection of Cow Progeny Act, 2007, Police Station Bhagwanpur, District Haridwar.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant is not named in the FIR. Merely based on the statement of the co-accused, he has been enrolled in the case.

Learned State counsel would admits that based on the statement of the co-accused, the applicant has been enrolled.

Having considered the entirety of facts, this Court is of the view that this is a case fit for anticipatory bail.

The anticipatory bail application is allowed.

In the eventuality of arrest, the applicant shall be enlarged on anticipatory bail subject to his furnishing a personal bond with two sureties, each in the

like amount, to the satisfaction of the Arresting Officer (“AOâ€​). In addition to it, the applicant shall also comply with the following conditions:

(i) The applicant shall co-operate with the investigation.

(ii) The applicant shall not approach any witness in any manner, whatsoever.

(iii) The applicant shall not leave the country without prior permission of the concerned court.

(iv) The applicant shall deposit his passport with the AO. The passport may only be returned by the order of the court concerned. In case, the

applicant does not have passport, he shall give an undertaking to that effect to the AO.

(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.