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Judgment
V. Jagannathan, J.—Heard both skies in respect of bail sought by the Petitioners who are accused of having committed the offence punishable under Sections 420 and 511 of the IPC.
Submission of Petitioners counsel is that, the only allegation against the Petitioners is that, they are said to have told the complainant that, in exchange of Rs. 1 lakh to be given by the complainant, the Petitioners would give him Rs. 3 lakhs and it is on the basis of the said allegation, the police registered a suo moto complaint against the accused. Stating that no fake notes were found with the accused persons, submission made is that, no offence can be made out against the accused persons of cheating the complainant.
Submission of learned Addl. S.P.P for the Respondents State is that, fake notes in fact were not recovered from the accused persons but the accused tried to instigate the complainant by telling him that if Rs. 1 lakh is given, they would in turn give Rs. 3 lakhs to the complainant.
Taking note of the aforesaid submissions made and there being no recovery of fake notes from these Petitioners, I am of the view that the Petitioners can be released on bail by imposing conditions to safeguard, the prosecution interest. Hence. I pass the following order.
The petition is allowed by imposing the following conditions:
The Petitioners shall be released on bail on each of them executing a personal bond for Rs. 25,000/- with two sureties for the likesum, out of whom, one shall be a local surety, to the satisfaction of the trial court.
They shall not hamper the investigation and shall not give threat to the prosecution witnesses in any manner.
They shall mark their attendance before the jurisdictional police on 30th of every month between 10.00 a.m. and 5.00 p.m.
They shall appear before the trial court on all the dates of hearing without fail.