AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the learned counsel appearing for the petitioner. Learned High Court Government Pleader takes notice for the respondent.
The petitioner (Accused No.14) is arrested by the respondent - police in their Crime No.42/2017 in respect of offences punishable under Sections 143, 147, 148, 427, 379, 332, 436, 149 of IPC, 1860 and under Sections 2 and 3 of Prevention of Damage to Public Property Act, 1984 and under Section 4 of the Explosive Substances Act, 1908.
Though the petitioner was not named in the FIR subsequently, he is implicated as accused No.14. The allegation is that on 16.3.2017 miscreants numbering 50 to 60 destroyed an old building by using dynamite, thereby damaged the surrounding buildings also. The petitioner is in custody since 24.03.2017. Similarly placed accused No.13 is enlarged on bail vide order of this Court in Criminal Petition No.3728/2017. Having regard to the nature of the allegation his continued custody is not warranted for the purpose of further investigation. In the given circumstance, there is no impediment to allow the petition.
Accordingly, the petition is allowed. Petitioner is enlarged on bail in Crime No.42/2017 registered by the respondent - police, subject to the following conditions:
(i) He shall execute self bond for Rs.1,00,000/- with one surety for the like sum. The surety shall produce the original title deeds of his properties, his Adhar card and identity card for the perusal of the Court.
(ii) He shall appear before the Investigating Officer as and when he is called for, for the purpose of investigation.
(iii) He shall not leave the jurisdiction of the concerned police station till filing of the final report.