SAIF AHMAD (IN JAIL) Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) LEARNED Sr. Counsel for the ac­cused applicant argued that the applicant is in jail since last more than one month and the chargesheet has been filed before the court concerned and now, there is no chance of any tampering with the evi­dence. He further submitted that the trial is yet to start. He also submitted that the applicant is an Engineer by profession and is based in Banglore and there is no chance of his absconding from the place. Contrary to it, learned Counsel for the complainant argued that the applicant appeared before the court below only af­ter the issue of process under Section 82/83 CrPC and there is imminent possibil­ity of his leaving the country forever.

(3.) LET the applicant Saif Ahmad be released on bail on his executing a per­sonal bond and furnishing of two sureties, each in the like amount, to the satisfac­tion of Magistrate concerned. It is further directed that the applicant shall deposit his passport before the Magistrate con­cerned and shall not leave the country without the prior permission of the court concerned.