Sanjeev Bansal vs State Of Uttarakhand

Ravindra Maithani, J

Applicant seeks anticipatory bail in FIR No.793 of 2024, under Sections 354 and 506 IPC, Police Station Kotwali City, Haridwar, District Haridwar.

Heard learned counsel for the parties and perused the record.

According to the FIR, the informant was working in the hotel of the applicant. When the applicant tried to inappropriately touch her, the informant left the job. The applicant persuaded her to join the job. Finally, the informant left her job, but the FIR records that now the informant is being blamed for taking a bag, which had Rs. 56 Lakhs.

Learned counsel for the applicant would submit that it is a false case; earlier the informant was receptionist in a hotel owned by the daughter of the applicant; the informant had taken some money from the daughter of the applicant, which she was repaying; there was some dispute; subsequently, the hotel was leased out to some other person and a false FIR has been lodged.

Learned State Counsel would submit that the victim has supported the prosecution case during investigation.

Having considered, this Court is of the view that this is a case, in which the applicant 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 applicant shall be enlarged on bail on 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 court concerned.

(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.