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Judgment
Ravindra Maithani, J
Applicant seeks anticipatory bail in Case Crime No.550 of 2021, under Section 379 IPC, Police Station Jwalapur, District Haridwar.
Heard learned counsel for the parties and perused the record.
The applicant is not named in the FIR.
The Court wanted to know from learned State Counsel as to whether the applicant is wanted in the case? Learned State Counsel gives a statement that the applicant is wanted.
It is a case of theft of a vehicle.
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.
The anticipatory bail application is allowed.
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 court concerned. In addition to it, the applicant shall also comply with the following conditions:-
(i) The applicant shall not approach any witness in any manner, whatsoever.
(ii) The applicant shall not leave the country without prior permission of the court concerned.
(iii) The applicant shall deposit his passport with the court concerned. The passports 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 court concerned.
(iv) The applicant shall also give an undertaking on (i), & (ii) above.