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Judgment
Heard the learned counsel appearing for the petitioner. Learned High Court Government Pleader takes notice for the respondent.
The petitioner (Accused No.7) is charge sheeted by the respondent police in respect of the offences punishable under Sections 365, 120(B), 143, 147, 148, 302 r/w Section 149 of IPC in their Crime No.02/2016.
The case of the prosecution is in pursuance of a money dispute the accused conspired to do away with the life of the deceased. On the midnight of 31.12.2015 they abducted him in an auto rickshaw, assaulted him recklessly and abandoned him in the public place.
Similarly placed two of the co-accused are enlarged on bail by the order of this Court vide Crl.P.Nos.8953/2016 and 1660/2017. The investigation since completed, there is no impediment to allow the petition.
Accordingly, the petition is allowed. Petitioner is enlarged on bail in Crime No.02/2016 registered by the respondent - police, subject to the following conditions:
(i) He shall execute a self bond for a sum of Rs.1,00,000/- with one surety for the like sum to the satisfaction of the concerned Court.
The surety shall produce the original Adhar card and title deeds pertaining to his immovable property for perusal of the Court.
(ii) The petitioner shall not terrorize/tamper the prosecution witnesses, and
(iii) He shall attend the Court regularly on all hearing dates.