Uttarakhand High Court
ABA/48/2026 on 5 February, 2026
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
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Signatures
05.02.2026 ABA No.48 of 2026
Hon'ble Siddhartha Sah, J.
Heard Mr. S. K. Shandilya, learned counsel for the applicant and Mr. J.S. Virk, learned DAG for the State.
2. By means of the present anticipatory bail application, the applicant seeks the relief of anticipatory bail in connection with FIR No. 1023 of 2025, registered under Sections 109 and 3(5) of the Bharatiya Nyaya Sanhita, at Police Station Kotwali Laksar, District Haridwar.
3. At the outset, learned counsel for the applicant has drawn the attention of this Court to the order dated 04.12.2025. By means of the said order dated 04.12.2025, an interim protection was granted in a writ petition arising out of the same aforesaid FIR. In this regard, learned counsel for the State does not dispute the submission of learned counsel for the applicant that the interim order dated 04.12.2025 pertains to the co-accused, who is named in the FIR; however, the present applicant is not named in the FIR.
4. In such view of the matter, let learned counsel for the State file a counter affidavit.
5. List on 23.02.2026.
6. Having considered the submissions of learned counsel for the parties, this Court is of the view that, as an interim measure till the next date of listing, in the event of arrest, the applicant shall be enlarged on anticipatory bail, subject to his furnishing a personal bond with two sureties, each in the like amount, to the satisfaction of the Arresting Officer ("A.O."). 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 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."
(Siddhartha Sah, J.) Vacation Judge 05.02.2026 BS