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Judgment
10 paragraphs · 269 wordsV. Jagannathan, J.—Heard both sides in respect of bail sought by the Petitioners who are accused in Cr. No. 202/10, registered for the offences punishable under Sections 326 & 307 r/w 34 of IPC and the complaint allegation in short is that, on 04.05.10 these Petitioners have assaulted the victim Izyaz and again on 26.07.10, once again they have assaulted the said victim.
Submission made by the Petitioners'' Counsel is that, the injuries caused to the aforesaid victim are not on the vital parts of the body and out of three injuries, two are simple in nature and one injury is grievous, which was on the hand.
Taking note of the aforesaid submissions and the prosecution also confirming the nature of injuries caused to the victim, these Petitioners can be released on bail by imposing conditions to safeguard the prosecution interest.
In the result, petition is allowed and boil is granted to the Petitioners, subject to the following conditions:
(i) Petitioners 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 net 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 attend the Court regularly on all dates of hearing.
(v) They shall not involve themselves in the offence of like nature in future.
(vi) They shall mark their attendance before the concerned police station on every Saturday between 10 a.m. and 5 p.m.