JIWARAM Vs. STATE OF M.P.

JUDGEMENT

(1.) APPLICANT has claimed parity with co -accused Ramakhtayar who has been enlarged on bail by this Court in M.Cr.C. No. 1694/03. Considering the material on record, it is evident that the case of the applicant is identically similar to co -accused Ramakhtayar who has been released on bail by this Court by its order date 1.5.03 passed in M.Cr.C. No. 1694/03. The applicant is also entitled to similar treatment. However, it is submitted by Shri Gupta that if applicant is enlarged on bail he will tamper with the witnessess and interfere with, the trial.

(2.) HAVING heard learned counsel for the parties, application is allowed and it is directed that the applicant be released on bail on his furnishing personal bond in the sum of Rs. 30,000/ - with two solvent sureties in the ·like amount to the satisfaction of CJM Morena. The applicant shall also record an undertaking before the CJM that he shall in no way interfere with the trial or intimidate or influence the witnesses. In the event of the applicant interfering with the trial by influencing or intimidating the witnesses, the complainant shall be free to approach this Court for cancellation of the bail granted to the applicant.