AI Structured Summary
Not yet generated for this judgment
Judgment
Heard the learned counsel appearing for the petitioner and learned Government Pleader appearing for the respondent.
The respondent police charge sheeted the petitioner herein Accused No.6 along with 6 others, in respect of the offence punishable under Section 120B, 109, 201, 302 of IPC in Crime No.6/2016 registered by the Bellare police station.
The case of the prosecution is that the Accused No.1 to 3 in pursuance of their enmity against the deceased in respect of a property dispute, on 23.09.2016 at about 12.30 pm, while the deceased was proceeding in his Innova car, attacked him indiscriminately with lethal weapons and to death. The specific allegation against this petitioner is that he along with Accused Nos.4, 5 and 7 conspired for the incident. Similarly placed Accused Nos.4, 5 and 7 are enlarged on bail by the order of this Court. Investigation is since complete, there is no impediment to allow the petition.
Accordingly, petition is allowed. The petitioner/accused No.6 is ordered to be enlarged on bail subject to the following conditions:-
(i) The petitioner shall furnish a bond for Rs.2.00 lakhs (Rupees Two Lakhs Only) with two sureties for the like sum to the satisfaction of the jurisdictional Court;
(ii) He shall furnish original title deeds of the properties, their Identity Card / Aadhar Card for the perusal of the court;
(iii) He shall not have any history of any other criminal case;
(iv) He shall attend the Court regularly on all the days;
(v) He shall not threaten/ prevail upon the prosecution witnesses in whatsoever manner;
(vi) He shall not indulge in any criminal activities:
In the event any of these conditions are violated, the prosecution is at liberty to move for cancellation of bail.