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Judgment
Heard the learned counsel appearing for the petitioner/accused and the learned High Court Government Pleader appearing for the respondent.
The respondent-police have registered a case against the petitioner (A-1) and four others in Cr.No.325/2016 in respect of the offence punishable under sections 399 and 402 of IPC.
The allegation is, the accused persons were found with lethal weapons with the object of looting the solitary pedestrians and motorbike riders on the road. The petitioner along with three others was arrested from the spot with the weapons. He is in custody since 21.11.2016. He is not shown to have criminal antecedent. In the given circumstance, there is no impediment to allow the petition.
Accordingly, the petition is allowed. Petitioner is enlarged on bail in Crime No.325/2016 of respondent- police, subject to the following conditions:
(i) He shall execute a self bond for a sum of Rs.1,00,000/- with one surety for the likesum to the satisfaction of the concerned Court.
The surety as far as possible must be an adult male member of the family who would vouch for the good behaviour of the petitioner.
(ii) He shall not indulge in illegal activities and co-operate with the I.O. during further course of investigation.