Rohit Tomar vs State Of Uttarakhand And Another

Ravindra Maithani, J

Applicant seeks anticipatory bail in FIR No. 179 of 2024, under Sections 307, 354-D, 427, 506 IPC, Police Station Raipur, District Dehradun.

Heard learned counsel for the parties and perused the record.

According to the FIR, the applicant would harass the informant while she would go to the college. He has also threatened her to life. On 26.04.2024, when the informant was going to the college, the applicant alongwith co-accused attacked the informant, her brothers and other, due to which, they sustained injuries.

Learned counsel for the applicant would submit that the co-accused Aditya Rana having similar role has already been granted bail by the court below.

State was required to file objection, but it has yet not been filed.

Today, learned State counsel gives a statement that the injuries are simple.

Having considered the entirety of facts, 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 in any manner, 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.