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Judgment
P.D. Dinakaran, C.J.—Heard.
The Petitioner is arrested for the offence punishable under Sections 498(A), 302 of IPC. According to the learned SPP, investigation is already over and the charge-sheet also has been filed and the case is committed for trial.
Considering the facts and circumstances of the case, the petitioner shall be enlarged on bail on his executing a bond for a sum of Rs. 15.000/- (Rupees Fifteen Thousand) with two sureties each for a like sum to the satisfaction of the jurisdictional Court, subject to the following conditions.
a. The petitioner shall report before the concerned jurisdictional Court where the case is pending, on every Monday of the first week of every month at 10 am and thereafter, shall also make himself available before the respondent as and when required.
b. Petitioner shall not leave the jurisdictional police limits without prior permission.
c. Petitioner shall not tamper with the witnesses or in any manner interfere with or put obstacle to the investigation,
d. Breach of any one of the above conditions will entitle the prosecution to move this Court for cancellation of the bail granted.