Sandeep Pandey vs State Of Uttarakhand

Alok Kumar Verma, J

This Application has been filed by the applicant for anticipatory bail in Case Crime No.309 of 2025, registered at Police Station Ranipur, District Haridwar under Section 80(2) of the Bharatiya Nyaya Sanhita, 2023.

According to the First Information Report dated 02.08.2025, the informant’s sister was married to the present applicant 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.

Heard Mr. R. P. Nautiyal, learned Senior Advocate for the applicant and Mr. Deepak Bhardwaj, learned Brief Holder for the respondent.

Learned counsel appearing for the State submitted on instructions that charge-sheet has been filed against the applicant under Section 108 of the Bharatiya Nyaya Sanhita, 2023.

Learned Senior Advocate has contended that the applicant never demanded any dowry. He has been falsely implicated in the present matter. He never harassed the deceased. The deceased, a resident of Bihar had married in the State of Uttarakhand and because of societal changes and cultural differences, she had a very strong dislike for the marital home. There is no evidence available on record to indicate that the applicant ever provoked or urged or encouraged the deceased to commit suicide. Applicant has no criminal antecedents. He is a permanent resident of District Haridwar, therefore, there is no possibility of his absconding, and, he was granted interim bail on 14.10.2025 and the conditions of the interim bail have not been violated or misused by him.

Mr. Deepak Bhardwaj, Brief Holder, 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 14.10.2025, granting interim bail to the applicant, is made absolute. It is directed that in the event of arrest of the applicant- Sandeep Pandey, he shall be released on anticipatory bail on executing a personal bond of Rs. 30,000/ - and two reliable sureties, each of the like amount, to the satisfaction of the Arresting Officer, subject to the following conditions: -

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

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

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

It is made clear that if the applicant misuses or violates any of the conditions, imposed upon him, the prosecution agency will be free to move the Court for cancellation of the anticipatory bail granted to the applicant.