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Uttarakhand High Court

Khalid Umar And Another ... vs State Of Uttarakhand on 7 March, 2025

Author: Ravindra Maithani

Bench: Ravindra Maithani

HIGH COURT OF UTTARAKHAND AT NAINITAL

     Anticipatory Bail Application No. 247 of 2025
Khalid Umar and another                       ..........Applicants
                             Versus
State of Uttarakhand                          ........Respondent
Present:-
      Mr. Susheel Kumar, Advocate for the applicants.
      Ms. Rangoli Purohit, Brief Holder for the State.
Hon'ble Ravindra Maithani, J. (Oral)

The applicants Khalid Umar and Shahid Umar seek anticipatory bail in FIR No.303 of 2023, dated 19.12.2023, under Sections 419, 420, 467, 468, 471, 120-B IPC, Police Station Dalanwala, District Dehradun.

2. Heard learned counsel for the parties and perused the record.

3. Learned counsel for the applicants would submit that co-accused having similar role has already been granted anticipatory bail by this Court.

4. This fact is admitted by the learned State counsel.

5. 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. 2

6. The anticipatory bail application is allowed.

7. 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 ("the AO") concerned. In addition to it, the applicants shall also comply with the following conditions:-

(i) The applicants shall not approach any witness in any manner, whatsoever.
(ii) They shall cooperate with the investigation.
(iii) The applicants shall not leave the country without prior permission of the concerned court.
(iv) The applicants shall deposit their passports with the AO. The passports may only be returned by the order of the court concerned. If any of the applicants does not have passport, he shall give an undertaking to that effect to the AO.
(v) The applicants shall also give an undertaking on (i), (ii) & (iii) above.

(Ravindra Maithani, J.) 07.03.2025 Sanjay