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Judgment
14 paragraphs · 386 wordsSheel Nagu, Judge
Learned counsel for the rival parties are heard. Applicant apprehends arrest in respect of offences punishable u/Ss. 420, 467, 248 and 471 of IPC registered as Crime No. 27/2012 at Police Station Cheenor, District Gwalior.
Learned Public Prosecutor for the State opposed the application and prayed for its rejection by contending that on the basis of the allegations and the material available on record, no case for grant of anticipatory bail is made out.
Applicant apprehends arrest in connection with offences punishable u/Ss. 420, 467, 248 and 471 of IPC where the allegation is of forgery and cheating to the extent of the applicant having attested the signatures of the other co-accused who have entered into a forged sale deed and since the other co-accused have been enlarged on bail and that order of the lower Court does not indicate the presence of criminal antecedents of the applicant, this Court is inclined to extend the similar benefit of anticipatory bail to the applicant.
Accordingly, this bail application u/S 438 Cr.P.C. is allowed in the following terms.
It is hereby directed that in the event of arrest, the applicant shall be released on bail on furnishing a personal bond of Rs. 1,00,000/- (Rupees One Lac only) with two solvent sureties of each Rs. 50,000/- to the satisfaction of Arresting Authority.
This order will remain operative subject to compliance of the following conditions by the applicant :-
The applicant will comply with all the terms and conditions of the bond executed by him;
The applicant will cooperate in the investigation/trial, as the case may be;
The applicant will not indulge himself in extending inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him/her from disclosing such facts to the Court or to the Police Officer, as the case may be;
The applicant shall not commit an offence similar to the offence of which he is accused;
The applicant will not seek unnecessary adjournments during the trial; and
The applicant will not leave India without previous permission of the trial Court/Investigating Officer, as the case may be.
A copy of this order be sent to the Court concerned for compliance. C.c. as per rules.