Annu Gupta vs State Of Uttarakhand

Ravindra Maithani, J

Applicant Annu Gupta seeks anticipatory bail in FIR No. 698 of 2023, under Sections 363, 366 IPC, Police Station Rudrapur, District Udham Singh

Nagar.

Heard learned counsel for the parties and perused the record.

It is argued that the applicant and the victim both were in romantic relationship. Both are married. This is what the victim has stated in her

statement under Section 164 of the Code of Criminal Procedure, 1973.

Learned State counsel admits these facts.

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.