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Judgment
V.K. Sharma, J.—Reply/report filed in the connected petition.
Heard.
In view of the fact that out of as many as seventeen accused twelve have already been released on bail after arrest and nothing is to be recovered from the present Petitioner/accused, it shall not be unsafe to grant the prayer for pre-arrest bail, subject to imposition of suitable conditions. Accordingly, the petition is allowed.
In the event of arrest of the Petitioner, in connection with FIR No. 31 of 2011, dated 09.02.2011, under Sections 147, 148, 149, 427, 423, 452, 379, 506 and 323 IPC, Police Station Boileauganj, Tehsil and District Shimla, Himachal Pradesh, he shall be released on interim bail on his furnishing personal bond in the sum of Rs. 5000/-with one surety in the like amount to the satisfaction of the arresting police .officer/investigating officer. However, the bail shall be subject to the following conditions.
(1) That the Petitioner shall join further investigation as and when called upon to do so;
(2) shall not either tamper with the prosecution evidence or hamper investigation in any manner, whatsoever;
(3) shall make himself available to face trial as and when the same commences;
(4) shall maintain peace and be of good behaviour during investigation and trial of the case against him;
(5) shall not, directly or indirectly, make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the court or to any police officer; and
(6) shall not leave India without prior permission of the trial court.
The petition stands disposed of in the above terms. Investigation record returned.