Vanshika Kashyap And Another vs State Of Uttarakhand

Ravindra Maithani, J

Delay in filing counter affidavit is condoned. Counter affidavit is taken on record. Delay Condonation Application IA No.1 of 2024 stands disposed of, accordingly.

Applicants Vanshika Kashyap and Shruti Kashyap seek anticipatory bail in Case Crime No.0260 of 2024, under Sections 120-B, 420, 468 IPC, Police Station Rishikesh, District Dehradun.

Heard learned counsel for the parties and perused the record.

According to the FIR, the informant had booked a tour to visit Kedarnath Temple through Trippy Baba Tours. The employees of the Trippy Baba Tours sent 19 registrations, but when the informant and his team reached Rishikesh, they were told that the registrations were false.

Learned counsel for the applicants would submit that the applicants were merely employees of Trippy Baba Tours; they have not forged any documents; in fact, the alleged registration was done through TRS Uncle Trips Agency. Reference has been made to Annexure No.2.

Learned State Counsel would submit that the informant was given forged registrations for the trip to Kedarnath.

Having considered, this Court is of the view that this is a case, in which the applicants 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 applicants shall be enlarged on bail on their furnishing a personal bond with two sureties, each in the like amount, by each one of them, to the satisfaction of the Arresting Officer (“AO”). In addition to it, the applicants shall also comply with the following conditions:-

(i) The applicants shall co-operate with the investigation.

(ii) The applicants shall not approach any witness in any manner, whatsoever.

(iii) The applicants shall not leave the country without prior permission of the court concerned.

(iv) The applicants shall deposit their passports with the AO. The passports may only be returned by the order of the court concerned. In case the applicants do not have passport, they shall give an undertaking to that effect to the AO.

(v) The applicants shall also give an undertaking on (i), (ii) & (iii) above.