Uttarakhand High Court
ABA/677/2023 on 18 August, 2023
Author: Manoj Kumar Tiwari
Bench: Manoj Kumar Tiwari
Office Notes,
reports, orders
SL. or proceedings
Date COURT'S OR JUDGES'S ORDERS
No or directions and
Registrar's order
with Signatures
ABA 677/2023
Hon'ble Manoj Kumar Tiwari, J.
Mr. Navneet Kaushik, Advocate, for the applicant.
Mr. Ranjan Ghildiyal, AGA, for the State.
(2) Applicant apprehends her arrest in connection with Case Crime/FIR No. 213 of 2022 (SST No. 5 of 2023), under Sections 420, 406, 120-B IPC and Section 3 of U.P.I.D. Act, pertaining to PS Haldwani, District Nainital. Thus, he seeks anticipatory bail.
(3) Learned Counsel for the applicant contended that the only role assigned to the applicant in the FIR is that she was the Director of JKV Multi State Credit Cooperative Society, which had accepted deposits from investors but it failed to repay the amount. It is contended that applicant was given notice under Section 41-A of CrPC and she was not arrested during investigation and she cooperated throughout investigation and now chargesheet is filed. It is contended that the maximum jail sentence for the alleged offences is up to seven years. It is also submitted that the applicant is a woman of clean antecedents.
(4) Learned State Counsel prays for and is granted three weeks' time for filing objection to the anticipatory bail application.
(5) List on 20.9.2023. (6) Meanwhile, it is ordered that in
the event of arrest of applicant in connection with aforementioned FIR till the next date of listing, she shall be released on interim anticipatory bail on her furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of the Arresting Officer/Court concerned. Applicant shall comply with conditions as laid down under Section 438(2) CrPC.
(Manoj Kumar Tiwari, J.) 18.8.2023 Pr