Gopal Singh @ Gopal Birmani And Another vs State Of Uttarakhand

Ravindra Maithani, J

Applicants seek anticipatory bail in FIR No.315 of 2024, under Sections 120-B, 420, 467, 468, 471 IPC, Police Station Kotwali Jwalapur, District Haridwar.

Heard learned counsel for the parties and perused the record.

According to the FIR, the applicants issued a forged TC by using of which, the co-accused had contested an election.

Learned counsel for the applicants would submit that the applicants had passed Class-Vth examination from some other school. Thereafter, he took admission in the school run by the applicants. The TC issued by the applicants is not forged document. It is a genuine document.

Learned State Counsel would submit that during inquiry, the TC was found false.

Having considered, 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 applicants shall be enlarged on anticipatory bail subject to their 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 applicants shall also comply with the following conditions:

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

(ii) The applicants shall not approach any witness, whatsoever.

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

(iv) The applicants shall deposit their passports with the AO. The passport may only be returned by the order of the court concerned. In case the applicants do not have passport, they shall give an undertaking to that effect to the AO.

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