Ravindra Maithani, J
1. Applicant seeks anticipatory bail in FIR No.0123 of 2024, under Sections 323, 376, 377 & 504 IPC, Police Station Prem Nagar, District Dehradun.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, the son of the applicant and the informant came close to each other through some social media platform; under the pretext of
marriage, the son of the applicant established physical relations with the informant. Thereafter, FIR records that the applicant and other family
members declined for marriage.
4. It is the case of the applicant that their relationship was consensual. The applicant is mother of the main accused.
5. Learned State Counsel would submit that witnesses have supported the prosecution case during investigation.
6. Having considered the entirety of facts, this Court is of the view that it is a fit case for anticipatory bail. The instant anticipatory bail application
deserves to be allowed.
7. The anticipatory bail application is allowed.
8. In the eventuality of arrest, the applicant shall be enlarged on bail subject to her 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) She shall not approach any witness in any manner, whatsoever.
(iii) She shall not leave the country without prior permission of the concerned court.
(iv) The applicant shall deposit her 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, she shall give an undertaking to that effect to the AO.
(v) The applicant shall also give an undertaking on (i), (ii) & (iii) above.
