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Judgment
H.N. Nagamohan Das, J.—Petitioner is the accused in Crime No. 2/2013 for the offences p/u/s. 13(1)(c)(d), 13(2) of PC Act and 420, 409 and 120(b) of IPC. The matter is under investigation. The bail petition is filed by the petitioner in Crl. Misc. No. 139/2013 came to be rejected by the Sessions Judge. Learned Counsel for the petitioner submits that the amount of misappropriation alleged in the complaint is Rs. 40,000/- and the petitioner will deposit the same and abide by any of the conditions imposed by this Court. In the circumstances, the following:
ORDER
i) The petition is hereby allowed.
ii) In the event of respondent-police arresting the petitioner, he shall be enlarged on bail on executing a personal bond for a sum of Rs. 50,000/- (Rupees Fifty Thousand only) each to the satisfaction of the Respondent-police authority.
iii) He shall deposit Rs. 40,000/- with the concerned authority.
iv) Whenever, the Investigating Officer calls upon, petitioner shall keep present and co-operate for the completion of the investigation.
v) In no manner the petitioner shall hamper or tamper the prosecution witnesses.