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Judgment
14 paragraphs · 340 wordsRavindra Maithani, J
Applicant seeks anticipatory bail in Case Crime No.0569 of 2024, under Sections 323, 452, 506 IPC, Police Station Manglaur, District Haridwar.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant had borrowed some money from the informant, which he did not return and whenever demand was made, the applicant would attack the informant. The applicant is the brother-in-law of the informant.
Learned counsel for the applicant would submit that it is a cross version; the parties are family members; the applicant has also lodged a report with the police; it is a case of simple injury.
Learned State Counsel would submit that no separate objection is required to be filed, as such. The anticipatory bail application may be decided based on the material available on record. He would submit that it is a dispute between the family members. He admits that the injuries are simple in nature.
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 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 court concerned.
(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.