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Judgment
Heard the learned counsel appearing for the petitioner. Learned High Court Government Pleader takes notice for the respondent.
The petitioner (Accused No.1) along with co- accused is charge sheeted by the respondent - Police in respect of offences punishable under Sections 392, 394 and 413 of IPC in Crime No.140/2015. At the instance of this petitioner the stolen properties were recovered by the police. The co-accused, A2 and A3 are enlarged by the order of this court in Crl.P.Nos.1122/2017 and 1724/2016. In the given circumstances, there is no impediment to allow the petition.
Accordingly, the petition is allowed. Petitioner is enlarged on bail in Crime No.140/2015 registered by the respondent - police, subject to the following conditions:
(i) He shall execute a self bond for a sum of Rs.1,00,000/- with one surety for the like sum to the satisfaction of the concerned Court;
(ii) The surety shall submit his Adhar card, identity card and original title deeds of his property before the concerned Court for perusal. The surety shall not have the history of offering surety to the accused persons of any other criminal case;
(iii) He shall attend the Court regularly on all hearing dates and shall not indulge in criminal activities.