Jaswinder Singh And Another vs State Of Uttarakhand

Ravindra Maithani, J

Applicants Jaswinder Singh and Mr. Rajveer Singh seek anticipatory bail in Case Crime No.28 of 2024, under Sections 147, 148, 149, 307, 341, 504 and 506 IPC, Police Station Kelakhera, District Udham Singh Nagar.

Heard learned counsel for the parties and perused the record.

According to the FIR, on 20.02.2024, at 10:00 in the morning, the co-accused and some other persons did marpeet with the informant and opened fire.

Learned counsel for the applicants would submit that the applicants are not named in the FIR; co-accused, who has been named in the FIR, has already been granted bail by the court below; co-accused, Amrit Pal Singh, has already been granted anticipatory bail by this Court in ABA No.219 of 2024.

These factual aspects are admitted by learned State Counsel.

Having considered, this Court is of the view that this is a case, in which the applicants 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 applicants shall be enlarged on bail on their furnishing a personal bond with two sureties, each in the like amount, by each one of them, 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 in any manner, whatsoever.

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

(iv) The applicants shall deposit their passports with the AO. The passports 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.