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Judgment
G.Ilangovan, J
This is the third application. The petitioner/Accused No.2 herein, who was arrested on 12.06.2023 for the alleged offence under Sections 294(b), 506(ii), 307 & 34 of IPC r/w Section 4 of TNPHW Act, in Crime No.228 of 2023, on the file of the respondent police, seeks bail.
2.The case of the prosecution is that the petitioner and the defacto complainant is husband and wife. The petitioner is having illegal relationship with another woman. Hence, the defacto complainant is living separately. She has filed petition for maintenance before the trial Court. While so, the petitioner along with co-accused hit the defacto complainant with car bearing Registration No.TN 59 BZ 9090 and caused multiple injured. Hence, the complaint.
3.The learned Additional Public Prosecutor would submit that the proposal invoking action under Act 14 was not accepted by the competent authority.
4.Considering the period of incarceration and the fact that the proposal invoking under Act 14 was not accepted by the competent authority, this Court is inclined to grant bail to the petitioner with stringent conditions.
5.Accordingly, this Criminal Original Petition is allowed and the petitioner is ordered to be released on bail, on executing a personal bond for a sum of Rs.10,000/- (Rupees Ten Thousand only) with two sureties each for a like sum to the satisfaction of the learned Judicial Magistrate, Bodinaickkanur, Theni District, and on further condition that the petitioner shall report before the respondent police daily at 10.30 a.m. until further orders.