Sahil vs State Of Haryana

FIR No,Dated,Police Station,Sections

430,19.12.2019,"Civil Lines Sonipat, District

Sonipat","148, 149, 323, 506

(Sections 307, 324 & 325

IPC added later on)

The petitioner shall not influence, browbeat, pressurize, make any inducement, threat, or promise, directly or indirectly, to the witnesses, the Police",,,

officials, or any other person acquainted with the facts and the circumstances of the case, to dissuade them from disclosing such facts to the Police, or",,,

the Court, or to tamper with the evidence.",,,

Till the completion of the trial, the petitioner shall not contact, call, text, message, remark, stare, stalk, make any gestures or express any unusual or",,,

inappropriate, verbal or otherwise objectionable behavior towards the victim and victim's family, either physically, or through phone call or any other",,,

social media, through any other mode, nor shall unnecessarily roam around the victim's home.",,,

Given the nature of allegations and the other circumstances peculiar to this case, the petitioner shall surrender all weapons, firearms, ammunition, if",,,

any, along with the arms license to the concerned authority within 30 days from his release from prison and inform the Investigator about the",,,

compliance. However, subject to the Indian Arms Act, 1959, the petitioner shall be entitled to renew and take it back in case of acquittal in this case.",,,

Any Advocate for the petitioner and the Officer in whose presence the petitioner puts signatures on personal bonds shall explain all conditions of,,,

this bail order in any language that the petitioner understands.,,,

In case the petitioner finds the bail condition(s) as violating fundamental, human, or other rights, or causing difficulty due to any situation, then for",,,

modification of such term(s), the petitioner may file a reasoned application before this Court, and after taking cognizance, even to the Court taking",,,

cognizance or the trial Court, as the case may be, and such Court shall also be competent to modify or delete any condition.",,,

This order does not, in any manner, limit or restrict the rights of the Police or the investigating agency from further investigation as per law.",,,

In case the Investigator/Officer-In-Charge of the concerned Police Station arraigns another section of any penal offence in this FIR, and if the",,,

new section prescribes maximum sentence which is not greater than the sections mentioned above, then this bail order shall be deemed to have also",,,

been passed for the newly added section(s). However, suppose the newly inserted sections prescribe a sentence exceeding the maximum sentence",,,

prescribed in the sections mentioned above, then in that case, the Investigator/Officer-In-Charge shall give the petitioner notice of a minimum of seven",,,

days, providing an opportunity to avail the remedies available in law.",,,

Any observation made hereinabove is neither an expression of opinion on the merits of the case, nor shall the trial Court advert to these comments.",,,

In return for the protection from incarceration, the Court believes that the accused shall also reciprocate through desirable behavior.",,,

This bail is subject to the petitioner joining investigation and fully cooperating with the investigating agencies. Failure to do so shall ipso facto result,,,

in its withdrawal.,,,

There would be no need for a certified copy of this order for furnishing bonds, and any Advocate for the Petitioner can download this order along",,,

with case status from the official web page of this Court and attest it to be a true copy. In case the attesting officer wants to verify the authenticity,",,,

such an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.,,,

Petition allowed in aforesaid terms. All pending applications, if any, stand disposed.",,,