Uttarakhand High Court
Monika Patwa And Two Others ..... ... vs State Of Uttarakhand on 15 July, 2025
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
15TH JULY, 2025
ANTICIPATORY BAIL APPLICATION NO.793 OF 2025
Monika Patwa and two Others ..... Applicants
Versus
State of Uttarakhand .....Respondent
Counsel for the Applicants : Mr. Girish Chandra Lakhchaura,
Advocate.
Counsel for the Respondent : Mr. Tumul Nainwal, Assistant
Government Advocate
assisted by Mr. Chitrarth
Kandpal, Brief Holder
Hon'ble Alok Kumar Verma,J.
This Application has been filed by the applicants seeking anticipatory bail in Case Crime No.106 of 2025, registered at Police Station Rudrapur, District Udham Singh Nagar under Sections 115(2), 351(2), 352, 85 of the Bharatiya Nyaya Sanhita, 2023, Section 3 and Section 4 of the Dowry Prohibition Act, 1961.
2. Heard Mr. Girish Chandra Lakhchaura, learned counsel for the applicants and Mr. Tumul Nainwal, learned Assistant Government Advocate for the respondent.
3. Applicant no.3 is the husband of the informant. Applicant no.1 is the sister-in-law (Nanad) of the informant. Applicant no.2 is the father-in-law of the informant. 2
4. Mr. Tumul Nainwal, Assistant Government Advocate has sought three weeks' time to file objection to the anticipatory bail application.
5. Time is granted.
6. Notice is issued to the informant. Steps to be taken within three days.
7. Having heard the learned counsel for the parties and in the facts and circumstances of the case, as an ad-interim measure, it is directed that in the event of arrest of the applicants Monika Patwa, Sundar Lal Patwa and Rohit Patwa, they shall be released on interim bail on executing a personal bond of Rs.30,000/- and two reliable sureties, each of the like amount, by each one of them, to the satisfaction of the Investigating Officer/Arresting Officer, subject to the following conditions:-
(i) Applicants shall cooperate with the Investigating Agency and they shall make themselves available for interrogation by a police officer as and when required;
(ii) Applicants shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of this case.
(iii) Applicants shall not leave the country without the previous permission of this Court.
8. List on 14.08.2025 for hearing on the anticipatory bail application.
___________________ ALOK KUMAR VERMA, J.
Date:15.07.2025 Pant/