AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
17 paragraphs · 304 wordsAjay Mohan Goel, J
Heard.
On instructions, learned Additional Advocate General submits that petitioner has joined the investigation as and when directed by the Investigating
Officer. Further, as of now, no recovery etc is to be effected at his instance nor any hindrance stands created by him in the course of investigation.
In view of the above, this petition is allowed and order dated 13.07.2020 is made absolute, subject to the following conditions.
i) Petitioner shall make himself available for the purpose of interrogation, if so required and regularly attend the trial Court on each and every date of
hearing and if prevented by any reason to do so, seek exemption from appearance by filing appropriate application;
ii) He shall not tamper with the prosecution evidence nor hamper the investigation of the case in any manner whatsoever.
iii) He shall not make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing
such facts to the Court or the Police Officer; and
iv) He shall not leave the territory of India without prior permission of the Court.
It is clarified that findings which have been returned by this Court while deciding this petition are only for the purpose of adjudication of the present
bail application and learned trial Court shall not be influenced by any of the findings so returned by this Court in the adjudication of this petition during
the trial of the case. It is further clarified that in case the petitioners does not comply with the conditions which have been imposed upon him while
granting the present bail, the State shall be at liberty to approach this Court for the cancellation of the bail. The petition stands disposed of in the above
terms.
Copy dasti.