Ravindra Maithani, J
1. Delay in filing objection is condoned. Objection is taken on record. Delay Condonation Application IA No.1 of 2024 stands disposed of, accordingly.
2. Applicant seeks anticipatory bail in Case Crime No.300 of 2023, under Sections 307, 504 and 506 IPC, Police Station Rajpur, District Dehradun.
3. Heard learned counsel for the parties and perused the record.
4. According to the FIR, on 02.11.2023, at 10:30 PM, the applicant along with co-accused entered into the house of the informant. They assaulted the
informant and others and opened a fire.
5. Learned counsel for the applicant would submit that it is a case of no firearm injury; co-accused Jatin Chaudhary @ Khatu has already been
granted bail by the court below; as per the medical evidence, Dara Singh sustained injuries due to hard and blunt object and due to friction. The Doctor
has stated that it is not a firearm injury.
6. These facts are admitted by learned State Counsel.
7. 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.
8. The anticipatory bail application is allowed.
9. 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, to the
satisfaction of the Arresting Officer (“AOâ€). In addition to it, the applicant shall also comply with the following conditions:-
(i) The applicant shall co-operate with the investigation.
(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.
(iv) The applicant shall deposit his passport with the AO. 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 AO.
(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.
