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Judgment
V. Jagannathan, J.—Heard Petitioners counsel and learned Addl. S.P.P for the Stale in respect of anticipatory bail sought by the Petitioners against whom and A-3 case is registered in Cr. No. 348/10 for the offence punishable u/s 306 of IPC.
The prosecution case in short is that the Petitioners, particularly the 1st Petitioner is said to have told her husband that she would file a dowry harassment case against him and alter being told about this over phone, the husband of 1st Petitioner committed suicide.
Referring to the aforesaid complaint allegations, submission made is that, the case at the most may fall u/s 506 of IPC, but not u/s 308 of IPC and apart form that, this Court has granted anticipatory bail to A- 3 in Crl. P. No. 103 /11 and therefore Petitioners also be granted the same relief.
Having regard to the aforesaid submission and the nature of complaint lodged, these Petitioners also can be released on anticipatory bail on the lines of A-3 subject to following conditions:
In the event of the arrest of Petitioners by the concerned police in connection with Cr. No. 348/2010. 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 mariner.
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 Saturday between 10.00 a.m. and 5.00 p.m.