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Judgment
6 paragraphs · 173 wordsWe have heard learned counsel for the parties at length.
Leave granted.
This appeal by special leave is directed against the judgment and order dated 3.4.2017 passed by the High Court of Chhattisgarh at Bilaspur in M.Cr.C No. 1816 of 2017, whereby the High Court dismissed the bail application, which was filed by the appellant herein.
After hearing learned counsel for the appellant and learned counsel appearing on behalf of the State and taking into consideration the facts and circumstances of the case, we deem it appropriate to grant regular bail to the appellant to the satisfaction of the trial Court, on such terms and conditions as may be considered appropriate by the trial Court, in the facts and circumstances of the case. Ordered accordingly.
If, in any event, the appellant tries to influence any of the witnesses or interferes in the process of investigation, the State is at liberty to move an application for cancellation of bail before the trial Court.
The appeal is, accordingly, allowed.