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Judgment
13 paragraphs · 344 wordsRavindra Maithani, J
Applicant seeks anticipatory bail in Case Crime No.1167 of 2022, under Sections 147, 149, 323, 341, 354, 504 and 506 IPC, Police Station Laksar, District Haridwar.
Heard learned counsel for the parties and perused the record.
According to the FIR, on 04.12.2022, when the informant along with other staff members was travelling in a bus, two persons forcibly gained entry into the bus, and, thereafter, they called some other persons and attacked the occupants of the bus.
It has been the case of the applicant that he did not forcibly enter into the bus; the bus conductor had allowed the applicant to enter into the bus; the employees of the institution, who had hired the bus, had objected to it, and, thereafter, the applicant was beaten by them.
State was required to file objections on multiple occasions, but State did not choose to file any objection. Today, learned State Counsel would submit that the chargesheet has been submitted in the matter.
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, by each one of them, to the satisfaction of the court concerned. In addition to it, the applicant shall also comply with the following conditions:-
(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.
(iii) The applicant shall deposit his passport with the court concerned. 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 court concerned.
(iv) The applicant shall also give an undertaking on (i) & (ii) above.