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Judgment
V. Jagannathan, J.—In view of the submission made by the Petitioner Counsel that Petitioner Nos. 1 & 4 have already granted bail, this petition is heard only in respect of Petitioner Nos. 2 & 3 who are accused Nos. 2 & 3.
Submission of the Petitioners'' Counsel is that the offences alleged are under Sections 143, 147, 148, 307, 506 r/w 149 of IPC and this Court has granted bail to two accused persons who are similarly placed like the present Petitioners in Crl.P. No. 5826/2010, therefore when the Petitioners name are not found in the FIR, they also be granted the same relief.
Having thus heard the Petitioners'' Counsel and also the learned Addl. SPP for the State and on perusal of the order passed by this Court in Crl.P. No. 5826/ 2010, these Petitioners are also released an bail by imposing conditions to safeguard the prosecution interest.
In the result, petition is allowed and bail is granted to Petitioner Nos. 2 & 3, subject to the following conditions:
(i) Petitioner Nos. 2 & 3 shall be released on bail on each of them executing a personal bond for a sum of Rs. 25,000/- with two sureties for the likesum to the satisfaction of the trial court.
(ii) They shall not tamper or attempt to tamper any of the prosecution witnesses.
(iii) They shall not give threat to the prosecution witnesses in any manner.
(iv) They shall not involve in the offence of like nature in future and if any case is registered against them, bail now granted will be cancelled.
(v) They shall mark their attendance before the concerned police station on every Sunday between 10 a.m. and 5 p.m.