Madesha Lingaiaha vs State

V. Jagannathan, J.—Heard both sides in respect of the petition filed u/s 439 of Code of Criminal Procedure following case registered against this Petitioner and another accused for the offence punishable u/s 324 of IPC initially and thereafter u/s 307 of IPC.

The allegation against the accused persons in short is that, this Petitioner is said to have assaulted on the head of the complainant''s husband, and submitting that the other accused has been released on bail by the trial court, learned Counsel for the Petitioner submits that the Petitioner also be released on bail, moreover the injured is out of danger.

Having thus heard the Petitioner''s counsel and learned Addl. S.P.P. for the Respondent-State and taking note of the nature of offence and the overt act alleged against this Petitioner, and other accused has been released on bail earlier by the trial court, this petition also requires to be allowed under the above circumstances and hence I pass the following order.

The petition is allowed by imposing the following conditions:

The Petitioner shall be released on bail on his executing a personal bond for Rs. 25,000/- with two sureties for the likesum to the satisfaction of the trial court.

He shall not hamper the investigation and shall not give threat to the prosecution witnesses in any manner.

He shall mark his attendance before the jurisdictional police on every Saturday between 10.00 a.m. and 5.00 p.m.

He shall appear before the trial court on all the dates of hearing without fail.

He shall not involve in offences of like nature in future.