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Judgment
5 paragraphs · 167 wordsLeave granted. Heard learned counsel for the parties.
Considering the facts and circumstances of the case, particularly the facts that chargesheet has already been submitted against the appellant and that at present no further investigation in this case is in progress against him, we direct that the appellant be released on bail to the satisfaction of the Special Judge, (A.H. Case), Patna and subject to the following conditions:
(a) He shall not enter the State of Bihar except for the purpose of attending Court in connection with the case in question. If however, for urgent purposes, the appellant is required to enter the above State, he may do so only with the prior permission of the Special Judge; and
(b) He shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him to disclose such facts to the Court or to any other authority.
The appeal is, thus allowed.