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Judgment
P. V. Kunhikrishnan, J
The petitioner is the 1st accused in Crime No.398/2016 of Areacode Police Station. The above case is registered against the petitioner alleging offences punishable under sections 465, 468, 471 r/w 34 of the Indian Penal Code and also under section 12(1)(b) of the Passport Act.
When the matter was came up for consideration, learned Public Prosecutor submitted that the investigation of the case is almost over and chargesheet is ready to be submitted. If that is the case, the petitioner can be directed to surrender before the Investigating Officer and execute a bond.
This Bail Application is allowed with the following directions:
Petitioner shall appear before the Investigating Officer within ten days from today and shall undergo interrogation;
After interrogation, if the Investigating Officer proposes to arrest the petitioner, he shall be released on bail on executing a bond for a sum of Rs.50,000/-(Rupees Fifty Thousand only) with two solvent sureties each for the like sum to the satisfaction of the officer concerned;
Petitioner shall appear before the Investigating Officer for interrogation as and when required. The petitioner shall co-operate with the investigation and shall not, directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade them from disclosing such facts to the Court or to any police officer;
Petitioner shall not leave India without permission of the jurisdictional Court;
Petitioner shall not commit an offence similar to the offence of which he was accused, or suspected, of the commission of which he is suspected;
If any of the above conditions are violated by the petitioner, the jurisdictional Court can cancel the bail in accordance to law, even though the bail is granted by this Court.