Mohd. Irfan vs State Of Uttarakhand

Ravindra Maithani, J

Applicant seeks anticipatory bail in Case Crime No.252 of 2023, under Sections 420, 406 & 120B IPC along with 3/21(3) the Banning of Unregulated Deposit Schemes Act (BUDS Act), 2019, 4/5 Prize Chit and Money Circulation Schemes (Banning) Act, 1978, and 3 of the Uttar Pradesh Industrial Disputes Act, 1947 (“U.P.I.D. Act”), Police Station Patel Nagar, District Dehradun.

Heard learned counsel for the parties and perused the record.

Learned counsel for the applicant would submit that the co-accused having similar role have already been granted bail as well as anticipatory bail. Not only this, it is also argued that there is similar nature of other cases against the applicant, in which, he has been granted anticipatory bail.

These facts are admitted to the learned State Counsel.

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 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, 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.