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Judgment
Heard the learned counsel appearing for the petitioner/accused and the learned High Court Government Pleader appearing for the respondent.
The respondent-Police have charge sheeted the petitioner (A-4) along with six others in their Crime No.35/2016 in respect of offences punishable under Sections 143, 144, 147, 120(B), 302, 212 and 201 read with Section 149 of IPC and Sections 5(1)(A), 25(1)(A) and 27(1) of Indian Arms Act.
The allegation is, in pursuance of his previous enmity against the deceased, the first accused conspired with A-2, A-3 and A-6 to finish off the deceased. In furtherance of the same, A-3 to A-5 waylaid the deceased at the wee hours of 21.3.2016 and assaulted him with lethal weapons. There are no eye witnesses to the incident. This petitioner''s name was not cited in the complaint nor surfaced during the inquest mahazar. Similarly placed A-5 is enlarged on bail by the order of this Court in Crl.P.No.8812/2016.
In the given circumstance, there is no impediment to allow the petition.
Accordingly, petition is allowed. The petitioner is enlarged on bail in Crime No.35/2016 registered by the respondent-Police, subject to following conditions:
(i) He shall execute a self bond for a sum of Rs.2,00,000/- with two sureties for the likesum.
The sureties shall furnish the original title deeds of their properties and their Aadhar Card/Identity Card to the concerned Court for perusal.
(ii) He shall attend the Court regularly on all hearing dates.
(iii) He shall not threaten or prevail upon the prosecution witnesses.