Anuj Verma And Two Others vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed by the applicants seeking anticipatory bail in Case Crime No.135 of 2025, registered at Police Station Kichha, District Udham Singh Nagar under Sections 323, 498A, 504, 506 of the Indian Penal Code, 1860, Section 3 and Section 4 of the Dowry Prohibition Act, 1961.

Heard Mr. Mani Kumar, learned counsel for the applicants, Mr. Pradeep Lohani, learned Brief Holder for the respondent and Mr. Deepak Sharma, learned counsel for the informant.

Mr. Mani Kumar, Advocate, submitted that the applicant no.1 is the husband of the informant. The applicant no.2, aged about 61 years, is the mother-in-law and applicant no.3, aged about 69 years, is the father-in-law of the informant. They never demanded any dowry from the informant and they never acted cruelly towards her.

Mr. Mani Kumar, Advocate, further submitted that the applicants are permanent residents of District Meerut, Uttar Pradesh. They were granted interim bail on 15.05.2025 and the conditions of the interim bail have not been violated by them.

Mr. Pradeep Lohani, learned Brief Holder for the State and Mr. Deepak Sharma, learned counsel for the informant have opposed the anticipatory bail application.

Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case.

Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, without commenting on the merits of the case, the present Anticipatory Bail Application is allowed and the order dated 15.05.2025, granting interim bail to the applicants, is made absolute. It is directed that in the event of arrest of the applicants Anuj Verma, Smt. Lalita Verma and Govind Prakash Verma, they shall be released on anticipatory bail on executing a personal bond of Rs. 30,000/- and two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the Arresting Officer, subject to the following conditions:-

(i) Applicants shall cooperate with the Investigating Agency and they shall make themselves available for interrogation by a police officer as and when required;

(ii) If the charge-sheet is filed, the applicants shall attend the trial court regularly and they shall not seek any unnecessary adjournment;

(iii) Applicants shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case.

(iv) Applicants shall not leave the country without the previous permission of the trial court.

It is made clear that if the applicants misuse or violate any of the conditions, imposed upon them, the prosecution agency will be free to move the Court for cancellation of the anticipatory bail.