Nagendra Pandey And Another vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed for anticipatory bail in Case Crime No.309 of 2025, registered at Police Station Ranipur, District Haridwar.

The First Information Report was registered under Section 80(2) of the Bharatiya Nyaya Sanhita, 2023. Charge-sheet has been filed under Section 108 of the Bharatiya Nyaya Sanhita, 2023.

According to the First Information Report dated 02.08.2025, the informant’s sister was married to the co-accused on 07.02.2025. Her husband, mother-in-law and father-in-law harassed her demanding dowry. She committed suicide by hanging in her marital house on 02.08.2025. Applicant no.1 is the father-in-law and the applicant no.2 is the mother-in-law of the deceased.

Heard Mr. R.P. Nautiyal, learned Senior Advocate for the applicants and Mr. Akshay Latwal, learned Assistant Government Advocate for the respondent.

Mr. R. P. Nautiyal, Senior Advocate, contended that the applicant no.1, aged about 68 years, and the applicant no.2, aged about 58 years, have been falsely implicated in this matter. They never demanded dowry. They never harassed the deceased. The deceased, a resident of Bihar had married in the State of Uttarakhand and because of the societal changes and cultural differences, she had a very strong dislike for the marital home. Charge-sheet has already been filed, therefore, there is no chance of tampering with the evidence. Applicants were granted interim bail on 24.09.2025, and, the conditions of the interim bail have not been violated by them.

Mr. Akshay Latwal, Assistant Government Advocate, has opposed the anticipatory bail application.

Personal liberty under Article 21 of the Constitution of India is very precious fundamental right and it should be curtailed only when it becomes imperative according to the peculiar facts and circumstances of the case.

Having heard the submissions of learned counsel for the parties and keeping in view of the facts and circumstances of the case, without commenting on the merits of the case, the present Anticipatory Bail Application is allowed and the order dated 24.09.2025, granting interim bail to the applicants, is made absolute. It is directed that in the event of arrest of the applicants Nagendra Pandey and Chanda Devi, they shall be released on anticipatory bail on executing a personal bond of Rs. 30,000/- and two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the Arresting Officer, subject to the following conditions:-

(i) Applicants shall attend the trial court regularly and they shall not seek any unnecessary adjournment;

(ii) Applicants shall not directly or indirectly make any inducement, threat or promise to any person, acquainted with the facts of this case;

(iii) Applicants shall not leave the country without the previous permission of the trial court.

It is made clear that if the applicants misuse or violate any of the conditions, imposed upon them, the prosecution agency will be free to move the Court for cancellation of the anticipatory bail.