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Judgment
H.N. Nagamohan Das
The jurisdictional police registered a case in Crime No. 50/2012 against the petitioners for the offences under Sections 498A, 306 r/w Section 36 IPC and Sections 3 and 4 of Dowry Prohibition Act. Learned counsel for the petitioner submits that he mil withdraw the petition insofar as the first petitioner is concerned. Accordingly, the petition in so far as the first petitioner is concerned is hereby rejected.
Second petitioner is the mother of first accused and third petitioner is his brother. The investigation is not yet completed. The incident has taken place in the house of first petitioner. Petitioner Nos. 2 and 3 are residing separately from the first petitioner. At the time of incident, petitioner Nos. 2 and 3 were not present in the spot. In the circumstances, petitioner Nos. 2 and 3 are to be enlarged on bail, subject to following conditions. For the reasons stated above, the following:
ORDER
The petition is hereby allowed. The petitioners are enlarged on bail on the following conditions:-
i). The petitioners shall execute a personal bond for a sum of Rs. 50,000/- (Rupees Fifty Thousand only) each with a local solvent surety for the like sum to the satisfaction of the Trial Court.
ii) The petitioners shall keep present before the Investigating Officer whenever he calls upon.
iii) On all hearing dates, the petitioners shall appear before the trial Court.
iv) The petitioners shall not in any manner tamper with the prosecution witnesses.
Violation of any one of the conditions above will result in cancellation of bail order. Ordered accordingly.