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Judgment
Heard the learned counsel for the petitioner and the learned HCGP for the respondent - State.
The petitioner (accused No.1) along with accused Nos. 2 and 3 is charge sheeted by the respondent - police in their Crime No. 50/2013 in respect of the offences punishable under Sections 302, 392, 457, 120(B) R/W 34 of IPC.
The allegation is in view of their enmity against the deceased, accused Nos. 1 and 2 opened the door of the house of the deceased with a duplicate key, threatened her, extorted her gold ornaments and also escaped with accused No.3 who was waiting outside the house in an autorikshaw.
Accused Nos. 2 and 3 are enlarged on bail by the order of this court in Crl.P.Nos. 4052/2016 dated 04.11.2016 and 9834/2016 dated 21.03.2017. Though strong circumstantial evidences is collected against the accused by the prosecution, having regard to the fact that accused Nos. 2 and 3 are enlarged on bail, this petition is considered on parity with the earlier bail petitions moved before the court by co-accused.
Accordingly, petition is allowed. The petitioner is enlarged on bail in Crime No.50/2013 registered by the respondent-Police, subject to following conditions:
(i) He shall execute a self bond for a sum of Rs.2,00,000/- with two local sureties for the likesum. The sureties shall produce their Aadhar Card/Identity Card and the original title deed pertaining to their immovable property for perusal of the Court. They shall not have the history of offering surety to the accused persons of any other criminal case.
(ii) He shall attend the Court on all hearing dates regularly and punctually;
(iii) He shall not threaten or prevail upon the prosecution witnesses.