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Judgment
G.Ilangovan, J
The petitioner/Sole Accused herein, who was arrested on 07.07.2023 for the alleged offence under Sections 436 of IPC, in Crime No.85 of 2023, on the file of the respondent police, seeks bail.
2.The case of the prosecution is that due to previous enmity between the petitioner and the defacto complainant, the petitioner's involvement is suspected by him. The defacto complainant runs JVR Fibre Mill. On 18.06.2023 locked the Mill and went to the Church at 10.30 in the morning. At 11.15 a.m. when he returned to his Mill, he found some smoke from his Mill and found that the entire Mill got engulfed in fire. During the investigation, the involvement of the petitioner came to light. Thereby, he caused damages for about Rs.30 lakhs. Hence, he was arrested and remanded into custody.
3.The learned Additional Public Prosecutor would submit that the earlier bail application that was filed by the petitioner was dismissed by this Court on 26.07.2023, on the ground that the investigation is in preliminary stage. Now investigation is still pending.
4.Considering the period of incarceration, this Court is inclined to grant bail to the petitioner with stringent conditions.
5.Accordingly, this Criminal Original Petition is allowed and the petitioner is ordered to be released on bail, on executing a personal bond for a sum of Rs.10,000/-(Rupees Ten Thousand only) with two sureties each for a like sum to the satisfaction of the learned Judicial Magistrate, Sathankulam and on further condition that the petitioner shall report before the respondent police daily at 10.30 a.m. until further orders.