AI Structured Summary
Not yet generated for this judgment
Judgment
A.S. Pachhapure, J.—The petition is filed u/s 439 Code of Criminal Procedure requesting for grant of bail having been arrested and charge sheeted under Sections 143, 148, 324 and 307 Read with Section 149 of IPC.
The facts reveal that on 01.05.2006 there was communal riot and it is alleged that the Petitioners assaulted the persons belonging to other community. In these circumstances the Petitioners were arrested and they applied for a bail, it was granted later. There was move for settlement and withdrawal of the case and the Petitioners being under impression that the cases would be withdrawn by the Government did not attend the court In such circumstances their bail is cancelled and they have been taken into custody, Their application for bail has been rejected by the Trial court.
The Petitioners submit that they did not attend the court only because that there was an assurance to withdraw the case in respect of communal riot on 01.05.2006. The Petitioners are residents of Bindigenavile village and agriculturists. So taking into consideration these facts I am of the opinion that it is just and proper to grant a ball.
In the circumstances the petition is allowed, The Petitioners are ordered to be released on bail on their executing a personal bond for a sum of Rs. 25,000/- each with one surety for the likesum each to the satisfaction of the Sessions Court with the further following conditions.
(i) The Petitioners shall attend the Court regularly on each of dates of the hearing.
(ii) The Petitioners 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 him from disclosing such facts to the Court or to any police officer.