Gagan Garg vs State Of Uttarakhand

Ravindra Maithani, J

Applicant seeks anticipatory bail in FIR No.104 of 2019, Criminal Case No.706 of 2020, State Vs. Imtiyaz and Others, under Section 120-B, read with Sections 420, 467, 468, 471 and 379 IPC and Section 26 of the Indian Forest Act, 1927, Police Station Gadarpur, District Udham Singh Nagar.

Heard learned counsel for the parties and perused the record.

It is argued by learned counsel for the applicant that during investigation, the arrest of the applicant was stayed by this Court. Now chargesheet has been filed. Similarly placed co-accused Gurmukh Singh has already been granted anticipatory bail by this Court in ABA No.728 of 2024.

This fact is admitted by learned State Counsel.

Having considered, this Court is of the view that this is a case, in which the applicant should be granted anticipatory bail. The instant anticipatory bail application deserves to be allowed.

The anticipatory bail application is allowed.

In the eventuality of arrest, the applicant shall be enlarged on bail on his furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of the court concerned. In addition to it, the applicant shall also comply with the following conditions:-

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

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

(iii) The applicant shall deposit his passport with the court concerned. 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 court concerned.

(iv) The applicant shall also give an undertaking on (i) and (ii) above.