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Judgment
B.Pugalendhi, J
The respondent police registered a case as against this petitioner in Crime No.68 of 2024 for the offence under Sections 294(b) and 506(i) IPC r/w. Section 3(1) of TNPPDL Act and remanded him into judicial custody on 20.03.2024. Therefore, the petitioner has filed this petition seeking bail.
The case of the prosecution is that the defacto complainant's lorry bearing Reg.No.TN69L 7579 was set on fire, which was parked at Chandra Petrol Bunk. Hence, the case.
The learned counsel for the petitioner submits that the petitioner is an innocent person and he has not committed any offence as alleged by the prosecution. However, he is languishing in jail from 20.03.2024. Therefore, he prays for grant of bail to the petitioner.
The learned Additional Public Prosecutor appearing for the respondent Police submits that the defacto complainant suspected that the accused persons might have committed the offence, based on which, the accused persons were arrested.
Considering the nature of offence and the period of incarceration, this Court is inclined to grant bail to the petitioner.
Accordingly, this Criminal Original Petition is ordered and the petitioner is ordered to be released on bail
i) on the petitioner executing a bond for a sum of Rs.25,000/-(Rupees Twenty Five Thousand), with two sureties each for a like sum to the satisfaction of the learned Judicial Magistrate, Mudukulathur, Ramanathapuram District.
ii) The petitioner and the sureties shall submit a copy of their Aadhaar Card or any other identity card issued by the Government in proof of their residence address;
iii) The petitioner shall report before the respondent Police daily at 10.30 a.m. for a period of two weeks and thereafter, as and when required for interrogation. He has to co-operate for the investigation.
iv) The petitioner shall not misuse the liberty granted to him by indulging in any further offence and shall not tamper with the prosecution witnesses. He shall be available for the trial as well.
v) On violation of any of the above conditions by the petitioner, the respondent police shall move an application for cancellation of the bail.