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Judgment
R.L. Anand, J.
The bail application of the present petitioner was opposed by the learned counsel for the complainant on the plea that the allegations against the petitioners are very serious. On the contrary, it has been submitted by the counsel for the petitioner that earlier the cases were registered under the bailable offences and from time to time in order to show the magnitude of the offences nonbailable offences have been added on the same allegations.
Resultantly, directions dated 13.5.1998 and 26.5.1998 are hereby confirmed. In the even of the arrest of the petitioners, they shall be enlarged on bail by the I.O. They shall join the investigation as and when called upon by the I.O.; they shall not leave the country without the prior permission of the C.J.M. concerned; they shall not tamper with the prosecution evidence, directly or indirectly; they shall surrender their passport if any before the I.O. Any discovery of fact u/sec. 27 of the Indian Evidence Act shall be admissible against them. For the sake of clarification, it is added that petitioners will also be enlarged on bail for offences u/sec. 307/330/506, IPC.