Ravindra Maithani, J
1. Applicant seeks anticipatory bail in FIR No. 257 of 2024, under Sections 120B, 420, 447, 467, 468, 471, 504, 506 IPC, Police Station Rajpur, District
Dehradun.
2. Heard learned counsel for the parties and perused the record.
3. According to the FIR, the informant had purchased a property, but the applicant without any right or authority agreed to sell the property to some
third person and had also executed a rent deed in favour of another person. She has also told that she is in touch with some gangsters and they would
kill the informant.
4. Learned counsel for the applicant would submit that a civil suit is pending against the informant. It is purely a civil dispute. The informant has tried
to convert the civil suit as a criminal case.
5. Learned counsel for the informant would submit that the applicant is convicted and she had executed three agreements to sale of the same
property.
6. Learned State counsel adopts the arguments as advanced by learned counsel for the informant.
7. In the instant case, what is the prosecution case is that the applicant is trying to interfere into the possession of the informant and is threatening.
8. Having considered the entirety of facts, this Court is of the view that this is a case fit for anticipatory bail.
9. The anticipatory bail application is allowed.
10. In the eventuality of arrest, the applicant shall be enlarged on anticipatory 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) The applicant shall not approach any witness in any manner, whatsoever.
(iii) The applicant 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.
