Brijpal Singh Verma vs State Of Uttarakhand

Ravindra Maithani, J

Applicant seeks anticipatory bail in Case Crime No. 209 of 2024, under Sections 498A, 504, 506 IPC, Police Station Jaspur, District Udham Singh Nagar.

Heard learned counsel for the parties and perused the record.

According to the FIR, the informant and the applicant both were married on 06.06.2020. The applicant had extra marital affairs. Therefore, he abused, and beat the informant and would also extent threat to her life.

Learned counsel for the applicant would submit that it is a matrimonial discord. The applicant is suffering from cancer. He has filed a divorce case. Thereafter, FIR has been lodged.

State was required to file objection, but it has yet not been filed.

Learned counsel for the State would submit that the allegations against the applicant are specific and he has harassed the informant.

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 (“AO”). 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.