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Judgment
Petitioners are the accused in Crime No.666 of 2017 of
Nooranadu Police Station for offence punishable under section 4(a)
of the Explosive Substances Act r/w 34 of the Indian Penal Code .
According to the prosecution, on an allegation that food
served by the de facto complainant was not of good quality,
petitioners herein returned to the shop on 21.05.2017 at 10.30p.m.
armed with petrol bomb and hurled it at the shop. It caused an
explosion. Petitioners were arrested on 23.05.2017 and are in
custody. They seek bail.
It seems that no physical injury was caused though some
damages to the property are seen indicated. Petitioners have no
criminal antecedents. The statement of the witnesses have been
recorded. Having considered this, I am inclined to grant bail to the
petitioners subject to the following conditions.
(i) Each of the petitioner shall execute a
bond for a sum of Rs.50,000/- (Rupees fifty
thousand only) with two sureties for the like sum
each to the satisfaction of the jurisdictional Court.
(ii) They shall appear before the
Investigating Officer on all Thursdays between 9
a.m. and 10 a.m. for a period of two months from
the date of their release.
(iii) They shall not threaten, coerce or
intimidate the de facto complainant and the
witnesses nor shall they interfere in the process of
investigation.
(iv) They shall not get involved in any other
identical offences.
The bail application is allowed as above.