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Judgment
Jawad Rahim, J.—Petitioners are accused 5, 6, 7, 8, 9, 10, 12 and 13 in Crime Nos. 104 of 2010 and 102 of 2010, facing charge for offences punishable under Sections 143, 147, 148, 324, 436, 495 and 506 of the Indian Penal Code, 1860. The Petitioners are in judicial custody, they are seeking bail.
Learned Counsel draws my attention to the order passed by this Court in Cri. P. Nos. 1188 of 2010 and 1189 of 2010. The Petitioners therein who are facing charge in similar facts and circumstances for the same offences were admitted to bail by order dated 26-3-2010.
In the circumstances, no further discussion would be required as for the similar offences committed, co-accused having been admitted to bail, the Petitioners herein are also granted the same relief. Petitioners are admitted to bail.
I am inclined to allow the petitions, subject to following conditions.-
(1) The Petitioners are admitted to bail on their execution of personal bond in a sum of Rs. 25,000/- (Rupees Twenty-five thousand only) with one surety in the likesum to the satisfaction of the learned jurisdictional Sessions Judge.
(2) They shall not leave the sessions jurisdiction without prior permission.
(3) They shall mark their attendance at the jurisdictional police station, where they reside once in 15 days on Sundays between 9 a.m. and 7 p.m. till the trial commences and shall not absent during trial.
(4) They shall not tamper the prosecution witnesses in any manner.