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Judgment
7 paragraphs · 147 wordsP. Bhavadasan, J.—This is a petition filed u/s 439 of Criminal Procedure Code seeking bail.
Petitioner is accused in Crime No. 188/2008 of Ayarkunnam Police Station for the offences punishable u/s 306 Indian Penal Code.
The facts are as stated in the order of the court below, which is appended to this petition. Considering the facts, bail needs to be granted.
The application is allowed as follows:
1) Petitioner shall be released on bail on his executing a bond for Rs. 25,000/- (Rupees Twenty Five Thousand only) with two solvent sureties for the like sum each to the satisfaction of the JFCM concerned.
2) Petitioner shall report before the investigating officer on every Tuesday between 10 a.m. and 11 a.m. till final report is laid.
3) Petitioner shall not tamper or attempt to tamper with the evidence or influence or try to influence the witnesses.