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Judgment
Joshi A.H., J.
For the reasons separately recorded, both the applications are allowed in term of prayer Clause (a), which reads as follows, with directions:
In Criminal Application No. 783 of 2012:-
(a) That in the event of arrest of the applicant Nos. 1 to 4 and 7 arising out of FIR No. MECR/1/2011 registered by the D.N. Nagar Police Station, Mumbai, the Applicant Nos. 1 to 4 and 7 be released on such terms and conditions as may be deemed fit and proper by this Hon''ble Court.
In Criminal Application No. 811 of 2012:-
(a) That in the event of arrest of the Applicant arising out of FIR No. MECR/1/2011 registered by the D.N. Nagar Police Station, Mumbai, the applicant be released on bail on such terms and conditions as may be deemed fit and proper by this Hon''ble Court.
In the event of arrest of the applicants in furtherance to FIR No. MECR/1/2011 registered by D.N. Nagar Police Station, Mumbai, the applicants be released on bail on their furnishing personal bond and solvent surety in the sum of Rs. 1,00,000/- (Rupees One Lakh) each. In the event of any difficulty in furnishing solvent surety immediately, the applicants may be released on furnishing cash security and solvent surety be furnished within 30 days.
As far as investigation is concerned, the applicants shall appear before the Investigating Officer as and when notified by him by a notice. The applicants shall furnish within three days the postal address, cell phone number, landline number and name of contact person for sending message and/or information in the event the Investigating Officer requires personal attendance of the applicants for the purpose of investigation.