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Judgment
Learned HCGP is directed to take notice for the respondent-State.
Heard the learned counsel for the petitioner and the learned High Court Government Pleader for the respondent- State.
The respondent-Police have registered the FIR against eight unknown culprits in their Crime No.344/2016 in respect of offences punishable under Sections 397 and 120(B) of IPC and Sections 25 and 27 of Indian Arms Act. The petitioner is arrayed as accused No.6.
The petitioner is said to be in custody since 23.10.2016. His personal car and mobile phone are said to have been seized from his possession.
In the absence of any personal criminal antecedents attributed against this petitioner and the co-accused having enlarged on bail, there is no impediment to allow the petition.
Accordingly, petition is allowed. Petitioner is enlarged on bail in Crime No.344/2016 registered by the respondent- Police, subject to following conditions:
(i) He shall execute a self bond for a sum of Rs.1,00,000/- with one surety for the likesum to the satisfaction of the concerned Court;
(ii) He shall mark his attendance before the Investigating Officer on every Tuesday during the office hours till submission of charge sheet to the Court.
(iii) He shall not indulge in any criminal activities.