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Judgment
S. K. Sahoo, J
This matter is taken up by video conferencing mode.
This matter is taken up by video conferencing mode.
Heard the learned counsel for the petitioners and learned counsel for the State.
This is an application under section 438 of Cr.P.C. for grant of anticipatory bail to the petitioners in connection with Nilgiri P.S. Case No.130 of
2021 corresponding to C.T. Case No. 185 of 2021 pending in the Court of learned S.D.J.M., Nilgiri for alleged commission of offences under sections
341, 294, 506/34 of the Indian Penal Code.
Perused the F.I.R. annexed to the anticipatory bail application.
Considering the submissions made by the learned counsel for the petitioners that due to previous dispute between the parties, the present case has
been foisted against the petitioners, the offences are triable by Magistrate, the nature of accusation, nature of punishment prescribed for the offences
and the only non-bailable offence is under section 506 of the Indian Penal Code and on hearing the learned counsel for the State, I am inclined to
release the petitioners on anticipatory bail and accordingly, this Court directs that in the event of arrest of the petitioners in connection with the
aforesaid case, they shall be released on bail on furnishing bail bond of Rs.20,000/-(Rupees twenty thousand) each with two sureties each for the like
amount to the satisfaction of the arresting officer with further conditions that they shall make themselves available for interrogation by the I.O. as and
when required and they shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so
as to dissuade him from disclosing any facts to the Courts or to the investigating Officer. Violation of any of the conditions shall entail cancellation of
bail.
The ABLAPL is accordingly disposed of.
As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order
available in the High Court’s website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide
Court’s Notice No. 4587 dated 25th March 2020 as modified by Court’s Notice No. 4798 dated 15th April 2021.
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