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Judgment
14 paragraphs · 258 wordsRavindra Maithani, J
Applicant seeks anticipatory bail in FIR No.315 of 2024, under Sections 120B, 420, 467, 468, 471 IPC, Police Station Kotwali Jwalapur, District Haridwar.
Heard learned counsel for the parties and perused the record.
According to the FIR, the applicant used a forged TC for contesting election.
Learned counsel for the applicant would submit that TC is not forged. It was duly verified by the authority. It is a genuine document.
Learned State Counsel would submit that after inquiry, the TC submitted by the applicant was found false.
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 her 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 her 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, she shall give an undertaking to that effect to the AO.
(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.