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Judgment
13 paragraphs · 198 wordsThe petitioner is the sole accused in Crime No.1069/2019 of Mannar Police Station registered for the offences punishable under Sections 294(b),
332 and 427 IPC.
The petitioner was arrested on 19.05.2019.
Heard.
The learned Public Prosecutor has submitted that there is no criminal antecedent against the petitioner. It appears that the major part of the
investigation is almost complete. Considering the facts and circumstances of the case, including the fact that the petitioner is the first time offender, I
am inclined to grant bail to the petitioner.
In the result, this bail application stands allowed and the petitioner shall be enlarged on bail on condition of the petitioner executing a bond for
Rs.25,000/-(Rupees Twenty five thousand only) with two solvent sureties, each for the like sum to the satisfaction of the Jurisdictional Magistrate and
subject to the following further conditions:-
(i) The petitioner shall report before the Investigating Officer as and when required by the Investigating Officer for interrogation.
(ii) The petitioner shall not intimidate or influence the witnesses or in any way tamper with the investigation.
iii) The petitioner shall not get involved in any other offence during the pendency of this case.