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Judgment
V. Jagannathan, J.—Heard Petitioners counsel and learned Addl. S.P.P for the Respondent-State.
Submission of the Petitioners counsel is that, the Petitioners are accused Nos. 3 and 4 and their names are not found in the FIR. Secondly, accused Nos. 2 and 5 have been released on bail by this Court, and the Petitioners stand in a better footing than A-2 and A-5 and therefore Petitioners also be granted anticipatory bail.
The other submission made is that, the FIR was registered two years after the alleged incident, which is said to have taken place during 2008. Since this Court has granted bail to the aforesaid persons, these Petitioners are also therefore be given the same benefit and as such, without going to other aspects of the matter, 1 pass the following order,
The petition is allowed subject to following conditions:
In the event of the arrest of Petitioners by the concerned police in connection with Cr. No. 185/10, they shall be released on bail on each of them executing a personal bond for Rs. 25,000/- with two sureties for the likesum to the satisfaction of the arresting police officer.
They shall not tamper with the evidence and shall not give threat to the prosecution witnesses in any manner.
They shall co-operate with the investigating agency and assist them.
They shall appear before the investigating officer as and when they are called upon to do so.
They shall mark their attendance before the jurisdictional police station on every Sunday between 10.00 a.m. and 5.00 p.m.