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Judgment
8 paragraphs · 233 wordsV. Jagannathan, J.—Heard both sides in respect of anticipatory bail sought by the Petitioner who along with accused No. 1 are the accused in a ease registered in Cr. No-284/10 in respect of the offences punishable under Sections 504, 355, 353 & 506 r/w 34 of IPC.
In view of the submission made by the Petitioner''s Counsel that accused No. 1 has been granted anticipatory bail by the trial court and this Petitioner also standing on the same footing as that of accused No. 1, I am of the view that the Petitioner can also he released on anticipatory bail by imposing conditions to safeguard the prosecution interest.
In the result, petition is allowed and anticipatory bail is granted to the Petitioner, subject to the following conditions:
(i) Petitioner shall be released on bail in the event of her arrest in Cr. No. 284/10 by Hassan Town police, on her executing a personal bond for a sum of Rs. 25,000/- with two sureties for the like sum to the satisfaction of the arresting police officer.
(ii) She shall not tamper or attempt to tamper the prosecution evidence.
(iii) She shall not give threat to the prosecution witnesses in any manner.
(iv) She shall attend the Court on all dates of hearing.
(v) She shall mark her attendance before the jurisdictional police station on every Sunday between 10 a.m. and 5 p.m.