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Judgment
6 paragraphs · 140 wordsP. Bhavadasan, J.—This is a petition filed u/s 439 of Criminal Procedure Code seeking bail.
Petitioners are accused in Crime No. 177/2009 of Vadakkancherry Police Station for the offence punishable u/s 379 read with Section 34 of the Indian Penal Code.
The facts are stated in the order of the court below, which is appended to this petition. Considering the fact that a good part of the investigation is over, bail needs to be granted.
The application is allowed as follows:
1) Petitioners shall be released on bail on each of them executing a bond for Rs. 10,000/- (Rupees Ten thousand only) with two solvent sureties each for the like sum each to the satisfaction of JFCM concerned.
2) Petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.