Hari Chand And Others vs State Of Haryana

Complaint No.,Police Station,Sections

CIS No.BA/65/2021 FIR

No.350/28.10.2020","Gadpuri, District Palwal","279, 323, 504, 506, 34 IPC and 3 of

SC/ST Act

On the reverse page of personal bonds, the attesting officer shall mention the permanent address of the appellants along with the phone number",,

linked with the AADHAR card, the other phone numbers (if any), and e-mail (if any). In case of any change in the above particulars, the appellants",,

shall immediately and not later than 30 days from such modification, intimate about the change to the concerned Police Station and the concerned",,

Court.,,

The appellants to also execute a bond for attendance in the concerned Court(s), as and when asked to do so. The presentation of the personal",,

bond shall be deemed acceptance of the following and all other stipulations, terms, and conditions of this bail order.",,

The appellants shall join the investigation as and when called by the Investigating Officer or any Superior Officer; and shall cooperate with the,,

investigation at all further stages as might be required. In the event of failure to do so, it will be open for the prosecution to seek cancellation of the",,

bail. Whenever the investigation occurs within the police premises, the appellants shall not be called before 8 AM and shall be let off before 6 PM, and",,

shall not be subjected to third-degree, indecent language, inhuman treatment, etc.",,

The appellants shall not influence, browbeat, pressurize, make any inducement, threat, or promise, directly or indirectly, to the witnesses, the Police",,

officials, or any other person acquainted with the facts and the circumstances of the case, to dissuade them from disclosing such facts to the Police, or",,

the Court, or to tamper with the evidence.",,

Given the nature of allegations and the other circumstances peculiar to this case, the appellants shall surrender all weapons,",,

firearms, ammunition, if any, along with the arms license to the concerned authority within ten days from today and inform the",,

Investigator about the compliance. However, subject to the Indian Arms Act, 1959, the appellants shall be entitled to renew and take it",,

back in case of acquittal in this case.,,

Till the completion of the trial, the appellants shall not contact, call, text, message, remark, stare, stalk, make any gestures or express any unusual",,

or inappropriate, verbal or otherwise objectionable behavior towards the victim and victim's family, either physically, or through phone call or any other",,

social media, through any other mode.",,

During the trial's pendency, if the appellants repeat or commits any offence where the sentence prescribed is more than seven years or violates",,

any condition as stipulated in this order, it shall always be permissible to the respondent to apply for cancellation of this bail. It shall further be open for",,

any investigating agency to bring it to the notice of the Court seized of the subsequent application that the accused was earlier cautioned not to indulge,,

in criminal activities. Otherwise, the bail bonds shall continue to remain in force throughout the trial and after that in terms of Section 437-A of the",,

Cr.P.C.,,

Any Advocate for the appellants and the Officer in whose presence the appellants puts signatures on personal bonds shall explain all conditions of,,

this bail order in any language that the appellants understand.,,

If the appellants find bond amount beyond social and financial reach, it may be brought to the notice of this Court for appropriate reduction.",,

Further, if the appellants finds bail condition(s) as violating fundamental, human, or other rights, or causing difficulty due to any situation, then for",,

modification of such term(s), the appellants may file a reasoned application before this Court, and after taking cognizance, even to the Court taking",,

cognizance or the trial Court, as the case may be, and such Court shall also be competent to modify or delete any condition.",,

This order does not, in any manner, limit or restrict the rights of the Police or the investigating agency from further investigation as per law.",,

Any observation made hereinabove is neither an expression of opinion on the merits of the case nor shall the trial Court advert to these comments.,,

In return for the protection from incarceration, the Court believes that the accused shall also reciprocate through desirable behavior.",,

This bail is subject to the appellants joining investigation and fully cooperating with the investigating agencies.,,

The SHO of the concerned police station or the investigating officer shall arrange to send a copy of this order, preferably a soft copy, to the",,

complainant and the victim, within two days. If the victim(s) notice any violation of this order, they may inform the SHO of the concerned police",,

station, the trial court, or even this court.",,

There would be no need for a certified copy of this order for furnishing bonds, and any Advocate for the Appellants can download this",,

order along with case status from the official web page of this Court and attest it to be a true copy. In case the attesting officer wants to,,

verify the authenticity, such an officer can also verify its authenticity and may download and use the downloaded copy for attesting bonds.",,

Appeal allowed in aforesaid terms. All pending applications, if any, stand disposed.",,