AI Structured Summary
Not yet generated for this judgment
Judgment
V. Jagannathan, J.—Heard both sides in respect of anticipatory bail petitions filed against accused persons A-1 to A-3 following the case being registered in Cr. No. 253/10 for the offences punishable under Sections 3, 4 and 5 of the Prize Chit & Money Circulation Schemes (Banning) Act, 1978 and Section 420 of IPC.
Submission of learned Counsel Sri. Sheshagiri Rao for A-1 and A-2 is that, the Petitioners were not involved in running any chit business, but on the other hand, the Petitioners were involved in selling mobile phones and laptops and moreover, no complaint of any cheating has been lodged by any of the persons and in the absence of any complaint forthcoming against the Petitioners in respect of they being cheated in the prize money transaction and this Court having granted bail, to A-4 and A-5 earlier, these Petitioners also be released on bail by imposing conditions.
Submission of Sri. Rajakumar C. Diwakar for A-3 is also the same as above.
Learned Addl. S.P.P. for the Respondent-State did not dispute the fact of this Court having granted bail to A-4 and A-5 and referred to Crl.P. No. 243/11 in this regard.
Taking note of the above submission and A-4 and A-5 being let on bail earlier, these petitions also requires to be allowed on the same footing by imposing conditions to safeguard the prosecution interest.
In the result, the petition is allowed subject to following conditions:
In the event of the arrest of Petitioners by the concerned police in connection with Cr. No. 253/10, they shall be released on bail on each of them executing a personal bond for Rs. 25,000/- with two sureties for the likesum to the satisfaction of the arresting police officer.
They shall not tamper with the evidence and shall not give threat to the prosecution witnesses in any manner.
They shall co-operate with the investigating agency and assist them.
They shall appear before the investigating officer as and when they are called upon to do so.
They shall mark their attendance before the jurisdictional police station on every Saturday between 10.00 a.m. and 5.00 p.m.
They shall not involve themselves in offences of like nature in future.